Section 180 in The Railway Protection Force Rules, 1987
180. Warning to accused for trial.
-180.1The accused before he is arraigned shall be informed by any member of the Force of every charge for which he is to be tried and also that, on his giving thenames in writing of witness whom he desires to call in his defence twenty four-hoursbefore the trial, reasonable steps will be taken for procuring their attendance and thosesteps shall be taken accordingly.180.2The interval between his being so informed and his arraignment shall not beless than ninety-six hours or where the accused person is on active it shall not be lessthan seventy-two hours.180.3The member of the Force at the time of so informing the accused shall give hima copy of the charge-sheet and shall, if necessary, read and explain to him the chargesbrought against him. If the accused desires to have it in a language which heunderstands, a translation thereof shall also be given to him.180.4The accused shall also be furnished a copy of the relevant record or abstract ofevidence collected against him and a notice of any [Chief Security Commissioner] [Substituted 'Additional' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] evidence which theprosecution intends to adduce.180.5The concerned member of the Force shall, if the accused so desires, give him the name if the Presiding Officer and also the names of other two members of the Force who will be attending as observers.
