Section 39 in The Railway Protection Force Rules, 1987
39. Powers and responsibilities of the Divisional Security Commissioner.
-39.1The Divisional Security Commissioner shall be directly responsible to 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)] concerned for better protection, security the smoothmovement of railway property as well as for efficient administration of the Force inhis jurisdiction and shall deal with all establishment matters concerning the enrolledmembers of the Force placed under his control.39.2He shall exercise such powers in respect of establishment and other matters asare given in Schedule II to IV and under the extant Railway Rules.39.3The Divisional Security Commissioner shall devise ways and means forproviding better protection and security to railway property in his division and mattersconnected therewith and shall carry out such directions as may be given to him on thesubject by 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)] concerned or on his behalf by any othersuperior of the Force.39.4He shall keep in close touch with the superior officers posted in the division,Post Commanders and Company Commanders for ensuring effective co-ordinationamongst them and to aid, advise or direct their activities for providing betterprotection and security to railway property.39.5He shall inspect, as frequently as possible and in any case not less than once ayear, the work of his Assistant Security Commissioners, all Railway Protection Force Posts, companies important Posts, detachments, etc. coming in his jurisdiction andtake such action as may lie within his competence or issue such directions asconsidered necessary to remedy existing defects or to streamline the working.39.6His other functions shall include-(a)attending parades and kit inspections at important stations and holdingmonthly meetings with superior officers, Post commanders and Company Commanders of his division to review crime situation;(b)ensuring effective and result-oriented deployment of Fore placed under hiscommand;(c)studying all basic security arrangements against thefts, pilferage and othercrimes against railway property and suggesting such improvements to theauthorities concerned as may be called for;(d)ensuring correct accountal of crime, through and prompt enquires for recoveryof stolen railway property and prosecution of offenders and receivers;(e)liaison with his counterparts in the police including railway police, civiladministration and other railway departments for taking effective measuresfor better protection and security of railway property and matters connectedtherewith;(f)keeping a watch over claims preferred and paid on account of theft, pilferages,losses and shortages of booked consignment and taking preventive measuresin co-operation with his counterpart in the Claims Prevention Office to arrest the upward trend in incidents leading to such clams noticed anywhere in hisjurisdiction.(g)Submitting to his superior officers such reports and returns as may be calledfor including reports on subversive and other objectionable activities affecting the security and functioning of the railway noticed anywhere in his divisions;and(h)Ensuring full compliance by all concerned under his command of alldirections and instructions issued by the Director-General or 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)] concerned under the Act and these rules.
