Section 22 in The Railway Protection Force Rules, 1987
22. Command, supervision etc. at the Union level.
-22.1Subject to the provision of rule 21, the command, supervision and administration of the Force at the union level shall vest in the Director-General who shall be responsible for the efficient functioning and management of the force in accordance with the provisions of the act and these rules.22.2Being the head of the Force, the Director General shall take all possible steps for the co-ordinated and integrated growth of intra-structural facilities for the development and well being of the Force.22.3the Director-General shall scrutinize the various proposals in the budget estimates of the force, as submitted by the General Managers of the railways to the Central Government, and make his own assessment and recommendations in respect of allotment of funds and issue such directions in this behalf to [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)] concerned as he may consider necessary.22.4The Director-General shall advise the Central Government in all matters relating to the service conditions of the members of the Force and exercise of disciplinary control over them.22.5All interference relating to the force from the zonal railway, railway establishments etc. to the Central Government shall be received and be processed through the Director-General and all orders of the Central Government in connection with the Force shall also be issued through him.22.6it shall be under directions of the Director-General that the administration of the Force on the zonal railways and any other railway establishment shall be carried out by the [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)] and he shall be their principal Controller and chief co-ordinator.
