Section 231 in The Railway Protection Force Rules, 1987
231. Prosecution of cases and disposal of seized or recovered property.
-[***] [ Omitted by Notification No. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)].231.2The Public Prosecutor of the Assistant Public Prosecutor as may be detailed for the purpose shall represent the railways on all matters connected with that case.231.3Custody and disposal of seized or recovered property:The custody and disposal of seized or recovered property shall be in accordance with the provisions contained in the Police Regulation of the State in which a Post islocated. 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)] shall issue detailed instructions on thesubject on that and in conformity with these rules.
