Section 6 in The Railway Protection Force Act, 1957
6. Appointment of members of the Force.—
The appointment of enrolled members of the Force shall rest with the Inspector-General, Additional Inspector-General or Deputy Inspector-General, who shall exercise that power in accordance with rules made under this Act:Provided that the power of appointment under this section may also be exercised by other superior officer as the Inspector-General, Additional Inspector-General, or Deputy Inspector-General concerned may, by order, specify in this behalf.
