The Railway Protection Force Act, 1957

[Act No. 23 of 1961]

[29th August, 1957.]

Contents:
Title	The Railway Protection Force Act, 1957
Sections:	Particulars:
1.	Short titlee, extent and commencement
2.	Definitions
3.	Constitution of the Force
4.	Appointment and powers of superior officers
5.	[Omitted.]
6.	Appointment of members of the Force
7.	Certificates to members of the Forces
8.	Superintendence and administration of the Force
9.	Dismissal, removal, etc., of members of the force
10.	Officers and members of the Force to be deemed to be railway servants
11.	Duties of members of the Force
12.	Power to arrest without warrant
13.	Power to search without warrant
14.	Procedure to be followed after arrest
15.	Officers and members of the Force to be considered always on duty and liable to be employed in any part of the railways
15A.	Restrictions respecting right to Form association, etc
16.	Responsibilities of members of the Force during suspension
16A.	Surrender of certificate, arms, etc., by persons ceasing to be members of the Force
17.	Penalties for neglect of duty, etc
18.	Application of Act 22 of 1922 to members of the Force
19.	Certain Acts not to apply to members of the Force
20.	Protection of acts of members of the Force
21.	Power to make rules
Schedule I	[See section 7]