Section 26 in The Railway Protection Force Rules, 1987
26. Responsibilities of the Director-General connected with the security of therailways..
-26.1The Director General shall-(a)be responsible for providing better protection and security to railwayproperty;(b)advise the Central Government, the State Governments and the zonal railwayadministration on all matters connected with railway security and handle allreferenced concerning Police including railway police received from State Government or other Ministries of the Central Government;(c)guide 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)]s in the protection and security ofrailway property and in combating crime against it;(d)compile a monthly review on the performance of the Force ion regard to itsstatutory duties and functions; and(e)do all such other acts as may be necessary or incidental to the discharge of hisduties under the Act and the rules.26.2The Director-General may take all such steps as be considers necessary foreffectively discharging his responsibilities referred to in sud-rule(i) includingsteps by way of tours and inspections, supervision of case, examination of records,calling for reports and issuing of instructions and directions and holding periodicalconferences and co-ordination meetings with the superior officers of policeincluding railway police and civil and military administration and of the Force.
