Section 255 in The Railway Protection Force Rules, 1987
255. Protection being an armed force of the Union.
- In any suit or proceeding against any member of the Railway Protection Force, being an armed force of the Union, he shall in addition to the provision ofsection 20, be eligible for protection under-(a)section 45, 132 and 197 of the Code of criminal Procedure , 1973;(b)the judicial Officers Protection Act, 1850 in so far as the members dischargingmagisterial powers and functions under 17 are concerned.
