Section 2 in The Railway Protection Force Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Railway Protection Force Act, 1957(23 of 1957);(b)"accoutrements" means personal articles of equipments and trappings, as approved by the Inspector-General, from time to time, which are issued to members of the Force for their use;(c)"battalion" means a unit of the Force constituted as a battalion by the Director-General:(d)"[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)]" means an officer, not below the rank of Deputy Inspector-General, who is the head of the Force in a zonal railway or asuperior officer so appointed in the headquarters of the Director-General or in any other formation of the Force;(e)"close arrest" means confinement of any enrolled member of the Force within the force or the detachment of the Force or a Post quarter-guard, building ortent under charge of a guard;(f)"court of inquiry" means a court presided over by any member of the Forcenot below the rank of an Inspector and constituted to investigate into anydisciplinary matter or any other matter specified in rules 265;(g)"detachment " in relation to the force, includes detachment of any part of theforce required or ordered to proceed on duty away from the Headquarters;(h)`Directives" means directions issued by the Director-General under rule 28;(i)"division" means a portion of the railway declared to be a division for security purposes by the Central Government or the Direct-General;(j)`Divisional Security Commissioner" means an officer, not below the rank of aCommandant, who is the head of the force of a division or in a railwayestablishment at any other place connected with the railways.(k)"extent Railway Rules" means the rules contained in the Indian Railway General Code, Indian Railway establishment Code, Indian Railway Establishment Manual, Indian Railway Code for Accoutrement, Indian Railway Code for Accounts Department, Indian Railway Code for Engineering Department and includes any rules made under the [Indian Railways Act, 1980] [Now see the Railways Act, 1989 (24 of 1989). ] for railway servants;(l)"open arrest" means confinement of any enrolled member of the Force, within the precincts of any barracks, lines or camp for the time being occupied by anydetachment of the Force;(m)"Post" means any unit or place declared generally or specially by 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)] to be a post and includes any railway are specified by 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)] in this behalf;(n)"railway establishment" means any unit of the railways(other than zonalrailway) which is engaged in research, development, designing, constructionor production or rolling stock, its parts or other equipment used on a railway;(o)"RPF Staff Council" means that Staff Council of the Force constituted in aaccordance with rule 111.3;(p)"section" means a section of the Act;(q)"schedule" means a Schedule annexed to these rules;(r)"security Court" means a court of an officer invested with the powers of aMagistrate under rule 30;(s)"superior officer" means any of the officer appointed to the Force undersection 41;(t)"zonal railway" means a portion of the railway declared as zonal railway by the Central Government by notification in the Official Gazette;(u)all other words and expressions used herein but not defined, and defined in the Act or the Indian Railways Act, 1890 shall have the meanings assigned tothem in the Act or the Indian Indian Railways Act, 1890.
