Section 172 in The Railway Protection Force Rules, 1987
172. Choice of jurisdiction between the Security Court and the Criminal Court.
- Subject to the provisions or the proviso to sub-section (3) of section 17 wherean offence is committed by the accused enrolled member of the Force-(a)in the course of performance of his duty as such member; or(b)in relation to property belonging to the Government or the Force or aperson subject to the Act; or(c)against a person subject to the Act, he shall be tried by a Security Court.
