Section 79 in The Railway Protection Force Rules, 1987
79. Special allowances and perquisites.
- To enable the Force to efficiently its functions of-(a)Protection and safeguarding of railway property and to combat crime against it;(b)`railway servants' within the meaning of the [Indian Railway Act, 1890] [Now see the Railways Act, 1989 (24 of 1989). ]; and(c)an armed force of the Union;The Central Government may also provide for payment of such other specialallowances and perquisites as it considers appropriate.
