Section 115 in The Railway Protection Force Rules, 1987
115. Grant of sanction under section 15A.
- The authority for purposes of granting sanction under sub-rule (1) of section15A shall be 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)] for his zonal railway and the Director-General for the entire Force.
