Section 170 in The Railway Protection Force Rules, 1987
170. Investigation charges.
-170.1On receipt of information ore otherwise that an enrolled member of the Forcehas committed an offence under the Act or the rules made there under, the Security Commissioner or the Commanding Officer of a unit shall assemble a Court of Inquiry referred to in rule 265 or commission any other member of the Force forconducting the investigation.170.2On receipt of the report, the Security Commissioner or the Commanding Officer may dismiss a charge brought against an enrolled member of the Force if, inhis opinion, the evidence does not show that an offence under the Act has beencommitted, any may do so if, in his discretion, he is satisfied that the charge ought notbe proceeded with.170.3Where such an officer is of the opinion that the charge ought to be takencognizance of, he shall, without unnecessary delay , decide whether the case bedealt.-(a)under the provisions of section 9; or(b)by the Security court; or(c)by an ordinary criminal court:and take further action accordingly.Provided that where the offence has been reported to the local police orotherwise registered by them and they after investigation have sent the accusedenrolled member of the Force for trial before the ordinary criminal court, the Security Commissioner or Commanding Officer may, with the prior permission of 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)], call for such a case from such court for trial by a Security Court under these rules:Provided further that an accused may not be claimed for trial by a Security Court where the offence is committed by him along with any other person not subjectto the Act.
