Section 169 in The Railway Protection Force Rules, 1987
169. Powers of Security Court.
-169.1The Security Court may try any enrolled member subject to the Act and theserules.169.2Any trial by a Security Court under these ruled shall be deemed to be a judicialproceedings within the meaning of sections 193 and 228 of the Indian Penal Code,1860 and the Security Court shall be deemed to be a Court within the meaning ofsections 345 and 346 of the Code of Criminal Procedure, 1973.169.3The findings and sentence of the Security Court shall not be required to becommissioner who may dispose of he same, as provided in rule 210.169.4A petition against an order of the Security Court may be made to 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)], who may dispose of the same, as provided in rule 210.
