Section 227 in The Railway Protection Force Rules, 1987
227. Reconcilliation of transferred cases.
-227.1A Post Commander, to whom the case has been transferred, shall at onceregister the case.227.2In case after inquiry, a Post Commander finds that the claim did not occur in his jurisdiction, he shall report full to his Divisional Security Commissioner whose decision pertaining to such disputed cases of his division shall be final., The decision of 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)] in any inter-divisional disputed case of his zonalrailway and of the Director-General in an inter-zonal disputed case shall be final.227.3During January, April, July and October of each year, each Divisional Security Commissioner, zonal [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 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)] (Railway Security) shall convene a meeting of the respective officersdealing with crime statistics to reconcile the figures of transferred cases, involvingloss of railway property exceeding a value to be specified by the Director-General.
