Section 1311 in The Railways (Employment of Members of The Armed Forces) Act, 1965
1311.
In an emergency, occasion may arise when members of the Armed Forces have to be employed to assist the Railway Administration in manning the Railways. The personnel so employed do not, however, fall within the defination of "railway servants" under the Indian Railways Act, 1890, even while actually working on Railways. It is, therefore necessary to confer upon the members of the Armed Forces so employed the same powers, status and immunities and impose upon them the same liabilities, as are applicable to railway or specific portion or section of it may have to be assumed exclusively by the Armed Forces. During the period of such assumption the Indian Railways Act, 1890, should not apply in respect of Railway or portion or section of the Railways so taken over. The Bill which closely follows the provisions contained in Ordinance 53 of 1942 (since repealed by Act 2 of 1948). seek to achieve the above objects. - Gazette of India 24-9-1965, Pt. II, Section 2 , Extra Page 989.[3rd December, 1965]An Act to make certain provisions relating to the employment of members of the Armed Forces of the Union in the working and management of railways.BE it enacted by Parliament in the Sixteenth Year of the Republic of India as follows:-
