Section 25 in The Central Reserve Police Force Rules, 1955
25. Primary duties of the Force .-(a) Members of the Force may be employed in any part of Indian Union for the restoration and maintenance of law and order, and for any other purpose as directed by the Central Government.
(b)Superior Officers and other Police Officers, on deputation with the Force, shall ordinarily not be employed on work connected with the investigation or prosecution of cases. If and when these officers are employed on the duties they shall normally be relieved of the command of companies or detachments and the approval of the Deputy Inspector-General shall be obtained.
