Section 19 in The Railway Protection Force Act, 1957
19. Certain Acts not to apply to members of the Force.—
Nothing contained in the Payment of Wages Act, 1936 (4 of 1936) or the Industrial Disputes Act, 1947 (14 of 1947) or the Factories Act, 1948 (63 of 1948) or any corresponding law relating to investigation and settlement of industrial dispute in force in a state shall apply to members of the Force.
