Section 3(2) in The Railways (Employment of Members of The Armed Forces) Act, 1965
(2)Nothing in sub-section (1) shall be construed as making applicable to the members of the Armed Forces of the Union employed to assist a railway administration the provisions of Chapter VIA of the Indian Railways Act, 1890 (9 of 1890),or as derogating from any provision 384. of a law regulating the governance, control and discipline of the members of the Armed Forces of the Union.
