Section 4 in The Railways (Employment of Members of The Armed Forces) Act, 1965
4. Employment of members of Armed Forces of the Union to replace railway administration in working a railway.
If at any time the whole of the working, management and maintenance of a railway or of a specific, portion or section of a railway, is assumed by the Armed Forces of the Union, the Central Government may notify the fact of such assumption in the Official Gazette and thereupon, so long as such assumption continues, the Indian Railways Act, 1890 (9 of 1890),shall cease to be applicable to the Railway or the portion or section of the Railway concerned.
