Section 246(246) in The Railway Protection Force Rules, 1987
246.1Whenever the Force uses fire arms in exercise of right of defence of person ofproperty, a court of Inquiry referred to in rule 265 shall invariably be ordered 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)].
