(1) There shall be constituted and maintained by the Central Government a 1 [an armed Force of the Union] to be called the Railway Protection Force for the better protection and security of railway property. (2) The force shall be constituted in such manner shall consist of such number of 2 [superior officers subordinate officers, under officers and other enrolled members] of the Force and shall receive such pay and other renumeration as maybe prescribed.Open in Lexace · Ask the AI about this section
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