Section 21(2) in The Railway Protection Force Act, 1957
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for—(a)regulating the classes and grades and the pay and remuneration of *** members of the Force and their conditions of service in the Force;(b)regulating the powers and duties of *** members of the Force authorised to exercise any functions by or under this Act;(c)fixing the period of service for *** members of the Force;(d)prescribing the description and quantity of arms, accoutrements, clothing and other necessary articles to be furnished to the members of the Force;(e)prescribing the places of residence of the member of the force;(f)institution, management and regulation of any fund for any purpose connected with the administration of the force;(g)regulating the punishments and prescribing authorities to whom appeal shall be preferred from orders of punishment, or remission of fines, or other punishments and the procedure to be followed for the disposal of such appeals;(h)regulating matters with respect to Force custody under this Act, including the procedure to be followed for taking persons into such custody;(i)regulating matters with respect to disposal of cases relating to offences under this Act and specifying the places in which persons convicted under this Act may be confined;(j)any other matter which has to be, or may be, imposed, or in respect of which rules are required to be made under this Act.
