Section 32(32) in The Railway Protection Force Rules, 1987
32.1The [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)](Administration):32.1.1The [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)] in charge of administration shall assist the Director-General in looking after all the matters connected with the administration of the Force and shall attend to such other duties as may be entrusted to him by the Director-General.32.1.2He may have under him one or more other superior officers to look after thefollowing branches or such other branches as may be created by the Director-General:-(i)Administration including recruitment , deputation, induction, training,placement, transfer, promotion, pay and allowances, budget,discipline, legal matters and data processing.(ii)Planning and Development including manpower planning, careerplanning, appraisal of performance, job requirements, personnel'srecord and manuals, follow up action on inspection notes andpublicity.(iii)Welfare and Service including grievances, employee relations,housing, education, sport, medical, provident fund, pension and otherretirement and post-retirement benefits, welfare scheme, funds,canteen and messes.32.1.3The [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)] in charge of administration shall be the exofficio Member Secretary of the Railway Protection Force Staff Council constitutedunder sub-rule (3) of rule III.
