Section 30(30) in The Railway Protection Force Rules, 1987
30.1All officers of the rank of Assistant Inspector General, Senior Commandant and Commandant of the Force, irrespective of their designation by virtue of theirpostings, who have rendered service for a period of not less then seven years assuperior officers or combined service for a total period of not less than seven years asofficers holding equivalent ranks in any Police service and as superior officers, shallexercise the powers of a -(a)Metropolitan Magistrate in relation to a metropolitan area;(b)Judicial Magistrate of the First Class in relation to any area outside ametropolitan area;With respect to all or any of the matters specified in Part I of Schedule V;(c)Chief Judicial Magistrate or, as the case may by, Chief Metropolitan Magistrate with respect to all or any of the matters specified on Part II of ScheduleV.for the purpose of sub-section (3) of section 17:Provide that the exercise of powers by the aforesaid officers with respect toany matter specified in Schedule V shall be without prejudice to the exercise of anypower by such officers as Metropolitan Magistrate, Judicial Magistrate of the First Class, Chief Judicial Magistrate or Chief Metropolitan Magistrate under the Code of Criminal Procedure, 1973 for the matters mentioned in sub-section (3) of section 17.
