Section 206 in The Railway Protection Force Rules, 1987
206. Transmission of proceedings of Security Court.
-206.1The proceedings of every Security Court including the report of the Court ofInquiry referred to in rule 265 shall, without delay, be forwarded to 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)] within whose command the trial was held for his information.[***] [ Omitted by Notification No. G.S.R. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)].
