Section 13 in The Railway Protection Force Rules, 1987
13. Training institutions.
-13.1Railway Protection Force Academy:-There shall be a Railway Protection Force under the charge of a Principal, notbelow the rank of Deputy Inspector General, for providing initial, in-service, specialand other advanced professional and technical training courses to the members of the Force.13.2The said Academy shall have such number of qualified instructions in variousdisciplines as may be appointed by the Director-General from time to time.13.3The Director-General may declare the Principal of the Academy or any othersuperior officer to be the officer-in-charge(training) for the Force and that officer shallexercise general supervision on behalf of Director-General over all the traininginstitutions of the force, formulate training curricula and syllabi, arrange publicationof training institutions of the force, formulate training curricula and syllabi, arrangepublication of training material and maintain close laison with sister traininginstitutions of other disciplines.13.4Zonal training institute:-Each zonal railway shall have a training institute for the Force under thecharge of a superior officer for providing initial, induction, in-service and otherrefresher and promotional courses and to cater to the training needs of enrolledmembers of the Force of that zone or who may be specially sent for the purpose.
