Section 35 in The Railway Protection Force Rules, 1987
35. Powers and responsibilities of 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)] of thezonal railway.
-35.1The [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)] shall be the head of the Securityorganization of the zonal railway assigned to him and shall exercise such powersas are prescribed for the Head of Departments under the extant Railway Rules.35.2Subject to the provisions contained in the Act, Rules and the Directives, heshall exercise administrative, executive and operational control over all membersof the Force placed under his command.35.3He shall deal with-(i)all establishment and welfare matters pertaining to the Force and shall keep the Force at a high pitch efficiency particularly through effective personneland financial management and inspection of branches under his control;(ii)all matters referred by the police including railway police or any other agencyto the zonal railway concerning railway security.35.4He shall responsible for providing in his jurisdiction better protection andsecurity to railway property and deal with all matters connected therewith and toperform inter alia the following functions:-(i)to arrange collection and dissemination of crime and special intelligenceaffecting the security and functioning of the railway, maintenance ofstatistics, records and files relating thereto;(ii)to devise and means for reducing for incidents of theft, pilferages, lossesand shortages of booked consignments leading to claims for compensationand for combating crimes affecting railway revenue;(iii)to arrange through enquiries into cases of thefts of railway property orgoods in transit or into cases of loss of railway revenue arising frommisappropriation evasion of wharfage and demurrage, cheating, etc;(iv)to maintain close liaison, on behalf of the railways, with the State Policeincluding the railway Police as well as the civil administration by holdingmeetings and conferences with his counterparts for ensuring betterprotection and security to the railway property.(v)To watch and monitor the progress of disciplinary action recommended by the Security Department against the delinquent railway servants.
