Section 26(26) in The Railway Protection Force Rules, 1987
26.1The Director General shall-(a)be responsible for providing better protection and security to railwayproperty;(b)advise the Central Government, the State Governments and the zonal railwayadministration on all matters connected with railway security and handle allreferenced concerning Police including railway police received from State Government or other Ministries of the Central Government;(c)guide 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)]s in the protection and security ofrailway property and in combating crime against it;(d)compile a monthly review on the performance of the Force ion regard to itsstatutory duties and functions; and(e)do all such other acts as may be necessary or incidental to the discharge of hisduties under the Act and the rules.
