Section 206(206) in The Railway Protection Force Rules, 1987
206.1The proceedings of every Security Court including the report of the Court ofInquiry referred to in rule 265 shall, without delay, be forwarded to 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)] within whose command the trial was held for his information.[***] [ Omitted by Notification No. G.S.R. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)].
