The Railways (Second Amendment) Bill, 2008 was introduced in the Lok Sabha on October 20, 2008. The Bill was referred to the Standing Committee on Railways (Chairperson: Shri Basudeb Acharia), which is scheduled to submit its report within three months.

The Railways Act, 1989 provides that the Chairman and other members of the Railway Rates Tribunal shall hold office on prescribed terms. The salaries and pensions are notified through rules. The Act does not permit any amendments to the rules with retrospective effect.