Section 23(23) in The Railway Protection Force Rules, 1987
23.1Subject to any directions issued by the Central Government or the Director General, the administration of the Force in zonal railway 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)] who shall discharge his functions in relation to other departments of the zonal railway under the general supervision of the General Manager of such railway:Provided that the powers of general supervisions of the General Manager shall not extend to giving any directions to any member of the Force with regard professional conduct of criminal cases or the exercise of any legal powers conferred on such member by the law for the time being in force.
