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Union of India - Section

Section 168 in The Railway Protection Force Rules, 1987

168. Composition and constitution of Security Court.

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168.1The Assistant Inspector General, the senior Commandant referred to in rule(hereinafter referred to as the presiding Officer) shall constitute a Security Court.
168.2The proceedings may be attended by two other members of the Force asobservers who shall not be required to take oath or make affirmation [***] [ Omitted by Notification No. G.S.R. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)].
168.3The Presiding Officer and the said observers shall be in their prescribed unformduring the trial.