Section 61(b) in The Railway Protection Force Rules, 1987
(b)In-order-(i)organization of the railways, the Railway Protection Force and theirworking;(ii)establishment and accounts matters and procedure of Railway ProtectionForce;(iii)general duties of Railway Protection Force including prevention landinvestigation of crimes connected with railway property and prosecution ofoffenders;(iv)law wit special emphasis on criminal law, Indian Railways Act, 1980,Railway Protection Act, 1957, Railway Protection Force Rules, Directivesand Railway property (Unlawful possession ) Act, 1966;(v)Psychology, criminology and scientific aids to investigation includingfinger prints;(vi)First aid and fire fighting;(vii)Scriptory work at the posts and Company headquarters;(viii)Intelligence course and security work including security of prisoners;(ix)Insurgency against mass transportation and measures to combat it;(x)Working of the transportation, commercial, mechanical, electrical, signaland tele-communication and other allied departments of railway andliaison with them;(xi)Liaison with Police (including railway police) and other agencies whendetailed in aid to Civil Power;(xii)Dealing with weaker sections, e.g. Women, juveniles, lunatics, includingtheir search, arrest, questioning etc.(xiii)Codes of conduct and behaviour for railway Protection Force personnel;(xiv)Disaster management and public relation work in order to help createbetter image of Railway Protection Force; and(xv)Any other matter which may be considered desirable to be introduced by the Director-General.
