Section 20 in The Railway Protection Force Rules, 1987
20. Security Control Room.
-20.1A Security Control Room shall be set-up at the headquarters of the Director-General, [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 Divisional Security Commissioner.20.2It shall function round the clock and be manned by such members of the Force as may be appointed to it from time to time.20.3All information necessary for exercising constant vigil on the incidence and pattern of crime and the areas endemic to such crime or for any other purpose shall be promptly collected by the Security Control Room and swiftly disseminated to the authorities specified on this behalf by the respective functionaries listed in sub-rule(1) above.20.4In particular, any occurrence -(a)Which is a `Special report' or Special Occurrence' case as defined in rules 229and 230 or which is of unusual or of striking nature either in itself or because of its modus operandi;(b)Which involves destruction of or damage to railway property or of overhead traction or is a case of mischief by fire within railway premises;(c)Which is a case of suspected sabotage or tampering with track or any other manner has affected the movement of railway property or the Security and functioning of the railways.(d)In which a member of the Force or a railway employee on duty has been assaulted or arrested or has opened fire;(e)In which railway property exceeding the value, to be fixed by the Director-General, has been recovered or in which any other important case has been detected;(f)Which is likely to provoke reprisal from commuters and others;(g)Which is likely to arouse interest of or criticism from railways users; and(h)Which otherwise appears important to the Security Control Room, shall invariably be reported.
