Section 10 in The Railway Protection Force Act, 1957
10. Officers and members of the force to be deemed to be railway servants.—
Director-General and every member of the Force shall for all purposes be regarded as railway servants within the meaning of the Indian Railways Act, 1890 (9 of 1890) other than Chapter VIA thereof, and shall be entitled to exercise the powers conferred on railway servants by or under that Act.
