Section 1General in The Railway Protection Force Rules, 1987
1General.
-The Director-General shall -(a)exercise all executive and administrative powers in relation to the Force and its deployment;(b)arrange recruitment of Assistant commandants and Sub-Inspectorsagainst such posts in the Force are reserved for being filled up bydirect recruitment;(c)order posting transfer including inter-zonal railway transfers andtraining of all superior officers and enrolled members of the Force;(d)select superior officers and enrolled members of the Force forspecialized or advanced courses;(e)compile on an all India basis, a seniority list of all Inspectors andsuperior officers and maintain it up-to-date at his headquarters;(f)act as the appellate authority against the orders of a Chief SecurityCommissioner;(g)correspond with the State Governments and other Ministries of the Government of India for securing deputation of officers forappointments as superior officers of the Force.27.2Powers to constitute Departmental committees. - The Director-General may-(a)constitute such departmental committees as may be necessary for efficientfunctioning of the Force performance of duties;(b)Constitute the Departmental Promotion Committees, preferably in thebeginning of each year, for selections to the rank of Assistant Commandantand above and maintain an up-to-date gradation list and dossiers ofconfidential reports of such officers;(c)Nominate the members of the Selection Board constituted under rule 49.1 forselecting direct recruits for the posts of Sub-Inspectors; and(d)Nominate the members of the selection Committee to select Sub-Inspectorsfor promotion to the rank of Inspectors on all zonal railways.27.3Powers to appoint Central Examination Committee:(a)the Director-General shall appoint a Central Examination committee as andwhen required, under the chairmanship of one 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)], to conduct the final examination of Sub-Inspector cadres andof officers of higher rank undergoing training at any institution.(b)It shall be after his approval that the final examination results of such coursesshall be declared.
