Section 2 in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)'Act' means the Railways Act, 1989 (24 of 1989) ;(b)'Claims Tribunal' means Tribunal constituted under the Railway Claims Tribunal Act, 1987 (54 of 1987);(c)'Diary' means the station diary being maintained by the Station Superintendent for recording daily events happened at the station;(d)'Divisional Office' means the Divisional Headquarter of the Zonal Railway;(e)'Divisional Railway Manager' means the administrative in-charge of the divisional office or the Additional Divisional Railway Manager nominated by him ;(f)'Divisional Security Commissioner' means an officer, not below the rank of a Commandant, who is the head of the Force of a Division or a Railway Establishment at any other place connected with the Railways;(g)'Force' means the Railway Protection Force;(h)'Form' means the form appended to these rules;(i)'Inquest Report' means the report prepared by the Police containing details of incident;(j)'Jama Talashi' means the report about the recovery of any belongings of the person affected by the untoward incident;(k)'Officer of the Force' means the authorised officer as defined in clause (c) of section 2 of the Railway Property (Unlawful Possession) Act, 1966 (29 of 1966) and clause (26A) of section 2 of the Railways Act, 1989 (2 of 1989);(l)'Police' means a State Police;(m)'Station Superintendent' includes Deputy Station Superintendent Station Master and Assistant Station Master or other officer being in-charge of the station;(n)'Untoward Incident' means an incident defined under clause (c) of section 123 of the Act; and(o)'Zonal Railway' means a Zonal Railway constituted under section 3 of the Act.(2)The words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
