(1)The State Government may place an officer not below the rank of Deputy Inspector General of Police, to assist the Director General of Police in the administration of the Railway Areas.(2)The administration of a Police District in a Railway Area shall vest in a Superintendent of Police.(3)Subject to the control of the Director General of Police, such police officers shall discharge police functions, connected with the railways, situated within their respective charges and such other functions, as the State Government may, from time to time, assign to them.(4)Any police officer, whom the State Government has, by a general or special order, empowered to act under this sub-section, may exercise within the Police District or any part thereof, any of the powers of an officer-in-charge of a Police Station in that Police District. While exercising such powers, he shall be deemed to be an Officer-in-Charge of that Police Station, discharging the functions of such officer within the limits of his Police Station.(5)Subject to any general or special orders, which the State Government may pass in this behalf, such police officers shall, in the discharge of their functions, be vested within every part of the state, with the powers and privileges and be subjected to the liabilities of police officers under this Act or any other law for the time being in force.(6)The Superintendent of Police may, with the previous permission of the State Government, delegate any of the powers and functions conferred on him by or under this Act , to an Assistant or Deputy Superintendent of Police.
