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15. Officers and members of the Force to be considered always on duty and liable to be employed in any part of the railways. 7[(1) Every member of the Force shall, for the purposes of this Act, be considered to be always on duty, and shall, at any time, be liable to be employed at any place within India.] 1. Subs. by Act 60 of 1985, s. 11, for section 12 (w.e.f. 20-9-1985). 2. Subs. by Act 52 of 2003, s. 5, for "railway property" (w.e.f. 1-7-2004). 3. The words "any superior officer or" omitted by Act 60 of 1985, s. 18 and the Schedule (w.e.f. 20-9-1985). 4. Subs. by s. 18 and Schedule, ibid., for "Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 20-9-1985). 5. The words "superior officer or" omitted by s. 18 and the Schedule, ibid. (w.e.f. 20-9-1985). 6. Subs. by Act 52 of 2003, s. 6, for "to a police officer" (w.e.f. 1-7-2004). 7. Subs. by Act 60 of 1985, s. 12, for sub-section (1) (w.e.f. 20-9-1985). (2) No 1* * * member of the Force shall engage himself in any employment or office other than his duties under this Act.    |
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