Section 242 in The Railway Protection Force Rules, 1987
242. Deployment at the destination station.
-242.1On arrival at destination station, the Detachment Commander shall report to theaccredited officer of the State Government under whose general report and directionshe is required to work.242.2The Detachment Commander shall maintain a close contact with the localauthorities and carry out to the best of his ability their requests in regard to mutual cooperationand the maintenance of law and order.242.3Under no circumstances shall the Force interfere with the internaladministration of the State and shall limit its operation within the role assigned by the State authorities. Ordinarily, the Force shall not undertake any of the normalroutine duties of the State Police without the 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 in doubtful cases, may refer the matter to the Director-Generalfor orders.
