Section 173 in The Railway Protection Force Rules, 1987
173. Prescribed authority for purposes of proviso to sub-section (3) of section 17.
- For the purposes of the proviso to sub-section (3) of section, 17 the authoritywho nay require inquiry into, on offence by an offence by an ordinary criminal courtshall be the Security Commissioner or the Commandants, as the case may be, within the limits of whose jurisdiction the offence has been committed.
