Section 260 in The Railway Protection Force Rules, 1987
260. Liaison with other railway departments.
-260.1in the performance of their statutory duties, all members of the Force shallmaintain close contact and co-ordination with offices of other departments of the Railways.260.2The [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 the heads of otherdepartments, shall issue orders for such joint action by officers and men of otherdepartments and members of the Force as may be conducive to the better protectionand security of railway property.260.3All such differences as may arises between the members of the Force andother Railway servants shall be promptly and judiciously dealt with by an officersuperior in rank to the member of the Force concerned, and, if deemed necessary bysuch superior officer, a joint inquiry may be held to resolve the matter.260.4All complaints of recriminatory nature shall be disposed of departmentally andin no case recourse to legal action be taken without first obtaining permission from 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)] or the Director-General as the case may be.
