Section 6 — Appointment of members of the Force.
The Railway Protection Force Act, 1957
1 [6. Appointment of members of the Force.-- The appointment of enrolled members of the Force shall rest with the Inspector-General, Additional Inspector-General or Deputy Inspector-General who shall exercise that power in accordance with rules made under this Act: Provided that the power of appointment under this section may also be exercised by other superior officer as the Inspector-General, Additional Inspector-General or Deputy Inspector-General concerned may, by order, specify in this behalf.]Open in Lexace · Ask the AI about this section