Section 42 in The Railway Protection Force Rules, 1987
42. Restriction on deployment of Force.
-42.1Notwithstanding anything contained in this Chapter, no member if the Forceshall be called upon to carry out any functions relating to law and order (exceptwhen detailed under Chapter XVI) or to attend to problems which are purely of anadministrative nature requiring certain standard of discipline to be maintained by the railway servants or users of the railways:Provided that the Force may be deployed to combat mob violence against thesafety and security of railway property where there is delay in arrival of the Policeor the Magistrate.42.2Without prejudice to rule 41.2(x) the force may make adequate arrangementsduring strike and lock-outs for ensuring protection and security of railwayproperty and provide protection to the loyal workers and for maintenance of lawand order with the assistance of Local Police or otherwise.42.3Except for reason to be recorded in writing, no member of the Force shall bedeployed in railway colonies-(a)for rounding up and removal of stray cattle, hawkers, beggars, anti-socialelements such other duties;(b)for regulating the crowd for ensuring law and order in the sale of controlledcommodities by railway co-operative societies;(c)to perform traffic duties, to control the crowd and to regulate vehicular traffic;(d)to collect toll taxes; or(e)to guard the schools and colleges run by the railway administration:Provided that the Force may be deployed in any railway colony for guardingvital installation like sub-stations, pump houses, etc.[42.4 Whenever the Force is called upon to help remove encroachments and unauthorized occupations either on railway stations or in the railway premises, it shall be the duly of the Force to render such help as is necessary, to the authority seeking help subject to the follwing restrictions:-(a)The force shall not ber called upon to help evict railway employees from railway quarters or trade union from railway buildings. Nor shall the Force be called upon to help evict any Government or semi-Government agency from railway quarters, railway stations, railway buildings or railway premises;(b)the requisition for help shall be made in writing to the Post commander by Railway Officer not below the rank of an Assistant Officer;(c)the Post Commander, while rendering assistance to the Railway Officer requisition assistance, shall follow such procedure as amy be prescribed bhy the Directives.]42.5No member of the Force shall be deployed for serving order of dismissal orremoval from service or suspension on any railway servant or to verify theantecedents or character of any employee.42.6No member of the Force shall be called upon to remove any posters which seemobjectionable to the railway administration but if any other railway servant iscommissioned to remove such posters, the Force shall provide protection to him.
