Section 175(175) in The Railway Protection Force Rules, 1987
175.1Where a Security Commissioner or Commanding Officer is of opinion that anyenrolled member of the Force has committed an offence and should be tried by the Security Court, it shall be lawful for him, with the prior 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)], to order the enrolled member of the Force to be taken in to Force Custody and kept either in close arrest or open arrest as he may deem fit from time totime depending on the gravity of the charge and the attending circumstances:Provided that no enrolled member of the Force shall be detained in Force Custody for a period of more then eight days without a Security Court for his trialhaving been convened or without a punishment having been awarded to him undersection 9.Provided further that where further detention is considered essential, suchofficer shall seek written 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 maysanction further detention for a specific period, which he may extend from time totime by not more than eight days subject to a total period of detention for two months.
