BORDER SECURITY FORCE (AMENDMENT) RULES, 2017

Preamble - BORDER SECURITY FORCE (AMENDMENT) RULES, 2017

BORDER SECURITY FORCE (AMENDMENT) RULES, 2017

PREAMBLE

In exercise of the powers conferred by section 141 of the Border Security Force Act, 1968 (47 of 1968), the Central Government hereby makes the following rules further to amend the Border Security Force Rules, 1969, namely:-

Rule 1 - RULE 1

(1) These rules may be called the Border Security Force (Amendment) Rules, 2017.

(2) They shall come into force on the date of their publication in the official Gazette.

Rule 2 - RULE 2

In the Border Security Force Rules, 1969, (hereinafter referred to as the said rules), in rule 16,-

(a) in sub-rule (7), the following proviso shall be inserted, namely:-

"Provided that an officer not below the rank of Deputy Inspector General commanding a training institution may specify one or more officers of the staff who shall exercise the disciplinary powers of a Commandant in respect of persons belonging to or doing detachment duty at their respective Training Institutions.";

(b) in the Explanation, after the word, brackets and figure, "sub-rule (2)", the words, brackets and figures ",

sub-rule (5) and sub-rule (7)" shall be inserted.

Rule 3 - RULE 3

In the said rules, in rule 51, in sub-rule (3), for clause (i), the following clause shall be substituted, namely:-

"(i) dismiss the charge after recording the reasons therefor;"

Rule 4 - RULE 4

In the said rules, in rule 51A, in sub-rule (3), for clause (i), the following clause shall be substituted, namely:- 

"(i) dismiss the charge after recording the reasons therefor;"

Rule 5 - RULE 5

In the said rules, in rule 59, the words "Chief Law Officer or a" shall be omitted.

Rule 6 - RULE 6

In the said rules, in rule 121, after the words "the Chief Law Officer", the words, "or Additional Chief Law Officer," shall be inserted.

Rule 7 - RULE 7

In the said rules, for rule 176A, the following rule shall be substituted, namely:-

"176A. Displeasure and warning.-

(1) Displeasure or warning in the case of officers, for good and sufficient reasons, may be imposed by the Director General:

Provided that warning in case of officers up to the rank of Deputy Inspector General, for good and sufficient reasons, may be imposed by an officer of the rank of Special Director General:

Provided further that the Special Director General may, if he deems necessary, recommend the issuance of warning by the Director General.

(2) Displeasure or warning in the case of subordinate officers, for good and sufficient reasons, may be imposed by an officer of the rank of Inspector General and above.

(3) When the competent authority proposes to impose displeasure or warning, as the case may be, the member of the Force shall be so informed and given an opportunity to show cause against the proposed action except when competent authority is satisfied that, for the reasons to be recorded in writing, it is not expedient or reasonably practicable to give opportunity of showing cause.

(4) If reply of the member of the Force is considered unsatisfactory by the competent authority, such authority may convey his displeasure or warning."