Section 228 in The Railway Protection Force Rules, 1987
228. Investigation or inquiry into important cases of crime involving railwayproperty.
- Inquiry or investigation into important cases of crime involving railwayproperty those having inter-Post, inter divisional or inter-zonal ramifications may beentrusted to the personnel of the central Crime Bureau, Crime Wong of the Security Commissariat or the division respectively by 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)] or the Divisional Security Commissioner as the case may be.
