Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 36 in The Railway Protection Force Rules, 1987 36. Powers and responsibilities of [Chief Security Commissioner] [Substituted 'Additional' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] Deputy [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)]. -36.1The [Chief Security Commissioner] [Substituted 'Additional' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] or the Deputy Security Commissioner, as may be posted as Deputy Head of the Security Organisation of the zonal railway, shall exercise allsuch financial, administrative and disciplinary powers as are delegated to himunder these rules or through Directives or as provided for railway servants ofcorresponding rank under the extant Railway Rules.36.2He shall-(a)represent 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)] concerned at all official meetingsin his absence or when especially deputed for the purpose;(b)assist 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)] concerned in discharge of hisfunctions pertaining to protection and security of railway property and tocombat crime against it, prosecution of criminals, maintenance of statistics,collection of crime intelligence-its collation and dissemination, enforcementof the fire prevention measures, liaison with other railway departments etc.;and(c)perform the following other functions:-(i)review the cases of losses, thefts, pilferages, shortages and misappropriationof railway property with a view to bringing downtheir incidence;(ii)Watch and study the trends of claims arising under clause © (i) andintimate appropriate measures for their prevention in conjunctionwith Claims Organisation as well as with his counterparts on theother zonal railways;(iii)Scrutinize special reports cases of crime and other important casesunder the Railway Property (unlawful possession) Act, 1966coming to commissariat and issue instructions as considerednecessary; and(iv)Organize and attend meetings and conferences with policeincluding railway police and other civil departments directed by [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)] concerned to ensure better protectionof railway property and take follow up action on the decisionstaken therein.36.3He shall also-(i)look after the logistics, transport, procurement and distribution of arms,ammunition, clothing, stores, etc.;(ii)ensure and correct replies to all questions received from parliament,Estimate Committee, public Accounts Committee etc. pertaining to hiszonal railway;(iii)be the incharge of the Zonal Security Commissioner and shall monitor andtake appropriate action on messages received by it;(iv)carry out inspections of the offices and units of the Force in the zonalrailway as may be entrusted to him 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)] concerned and suggest way and means for their better functioning; and(v)conduct such enquiries and attend to such other duties as may be entrustedto him by [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)] concerned.
