Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 133 in The Dedicated Freight Corridor Railway General Rules, 2018

133. Responsibility of the Station Master for working.

(1)The Station Master besides being personally responsible for duties assigned to him under these rules or by any special instruction shall also be responsible, in his supervisory capacity, for, -
(a)efficient discharge of the duties devolving upon the railway servants employed, either permanently or temporarily, under his orders at the station or within the station limits;
(b)maintaining discipline at his station and shall promptly report all cases of neglect of duty to his superiors without delay; and
(c)ensure that he and the railway servants appointed at his station undergo training as prescribed and are in possession of competency certificate required to perform their duties.
(2)A railway servant employed under his orders shall be subject to his authority and direction in the working of the station.
(3)The Station Master shall also see and responsible for,-
(a)supply of copy of authorised translation of general rules to every railway servant subordinate to him who should be supplied with a copy in terms of sub-rule (c) of the rule 3;
(b)supply of subsidiary rules and station working rules applicable to the station and its distribution to the concerned cabins, level crossings;
(c)distribution or exhibition of working time table in force together with all correction slips, and appendices, if any, other instructions and notices having references to the working of the lines;
(d)preparation and maintenance of books and returns and its regular submission by the staff concerned;
(e)preservation of records of documents and returns upto the period prescribed by special instructions;
(f)keeping adequate supply of authorised printed forms;
(g)all messages despatched in connection with the working of trains, written authority to proceed, shall be prepared in prescribed forms and in ink, signed and stamped by the railway servant authorised to despatch or issue the same, such message or written authority to proceed shall not be prepared and signed in advance.
(4)The Station Master incharge of the station shall inspect his station periodically so as to cover all aspects of station working during a month and inspection shall include aspects of train working, safety and other amenities and facilities if any. The inspection shall be carried out keeping in mind that the working of the station is carried out strictly in accordance with the rules and regulation in force and the competency certificate of staff wherever relevant are valid.
(5)The Station Master shall check that all equipments provided to him or made available in his office for facilitating train working and safety and which are relied upon by these rules are in proper working order, and they are kept neat and clean, and shall immediately report all defects there into the proper authority.