Section 175 in The Railway Protection Force Rules, 1987
175. Force Custody.
-175.1Where a Security Commissioner or Commanding Officer is of opinion that anyenrolled member of the Force has committed an offence and should be tried by the Security Court, it shall be lawful for him, with the prior approval 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)], to order the enrolled member of the Force to be taken in to Force Custody and kept either in close arrest or open arrest as he may deem fit from time totime depending on the gravity of the charge and the attending circumstances:Provided that no enrolled member of the Force shall be detained in Force Custody for a period of more then eight days without a Security Court for his trialhaving been convened or without a punishment having been awarded to him undersection 9.Provided further that where further detention is considered essential, suchofficer shall seek written approval 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)], who maysanction further detention for a specific period, which he may extend from time totime by not more than eight days subject to a total period of detention for two months.175.2In each division or battalion, there shall be-one or more places of confinement,as may be considered necessary 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)], where arrestedenrolled members of the Force shall be confirmed under this Act. Such places shallbe under the supervision of the Divisional Security Commissioner or Commanding Officer of the unit, who shall be responsible for their upkeep.175.3If any enrolled member of the Force in Force custody escapes or is rescued, themember of the Force from whose custody he escaped or was rescued should report theescaped or rescue to his officer-in-charge and may immediately pursue and arrestsuch enrolled member in any place in India.
