Section 171 in The Railway Protection Force Rules, 1987
171. Convening the Security Court.
- In all cases, where it is decided to try the accused enrolled member of the Force by the Security Court, the Security Commissioner or the Commanding Officershall move 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)] concerned who may, on being satisfied,convene the Security Court:Provided that where a Security Commissioner or Commanding Officer is of the opinion that it is necessary to take immediate action and such prior approval canct be obtain without detriment to discipline, he may convene the Security Courtpending approval of 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)].
