Section 232 in The Railway Protection Force Rules, 1987
232. Monthly Crime Review.
-232.1A monthly Crime Review giving a factual picture of the working of the Forcein regard to its statutory duties and functions shall be prepared by the Divisional Security Commissioner and submitted to the concerned [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)]so as to reach him by 7th of the month following the month to which it relates.232.2The [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] shall prepare a similar review for his zonalrailway and shall submit it to the Director-General so as to reach him by the 15th of the month following the month to which it relates.232.3The monthly Crime View shall be prepared in accordance with the instructionsissued by the Director-General form time to time.
