Section 245 in The Railway Protection Force Rules, 1987
245. Expenditure incurred in providing aid to Civil Power.
- -All expenditure incurred aid to civil power shall be borne and recoverable from the State Government concerned unless such expenditure is waived fully or partly by the Central Government. Such claims shall be preferred 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)] in consultation with Financial Adviser-cum-Chief Accounts Officerconcerned in whose jurisdiction Mobilisation Detachment was deployed.
