Section 5 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
5. Supervisory staff
.-(1) The Ministry of Labour shall, by order in writing, specify the railway servants or classes of railway servants who shall be treated as supervisory staff under sub-clause (iv) of clause (c) of section 130 on the ground that the railway servant holds a position of responsibility, is employed on duties mainly of a supervisory character and is, from the nature of his work and position, comparatively free to adjust his hours of duty or work during such hours:Provided that the railway servants who on the date of publication of these rules are treated as supervisory staff under the rules shall continue to be treated as such until the order specifying the railway servants or classes of railway servants as supervisory staff is issued under this sub-rule.(2)A copy of every such order issued under sub-rule (1) shall be furnished to the Chief Labour Commissioner (Central), New Delhi.
