9. Omitted by the Central Industrial Security Force (Amendment) Rules, 2013 vide Notification No. GSR485(E) Dated 04.07.2013 w.e.f. 12.07.2013 for the following : - "(ii)  Followers - Age limit only."

The  Director  General shall  frame Training   Manual,   Establishment   Manual as   well  as other manuals for administration of  the Force   with   the  approval   of   the   Central  Government.

On appointment,  each  recruit  or  cadet  shall  be required  to  solemnly affirm his  allegiance  in the form given in Appendix "B" and shall  receive   a  certificate  of appointment as  prescribed  in section 6 of the Act.

(1) Supervisory  officers   shall   be  governed  by   the   rules applicable   to  the  officers  of  the   Central Government  of corresponding class in respect  of disciplinary proceedings.

(2) The enrolled members of the Force shall  in such  matters  be governed by the  rules  in  this Chapter.

(1) The  disciplinary  authority in respect of an enrolled member of the  Force for the purpose of imposing any  particular   penalty or the passing of any disciplinary  order  shall  be the authority specified in this  behalf in Schedule-I under whose administrative  control the enrolled member is serving and shall  include   any  authority  mentioned in  the  said  Schedule  superior to such authority.

(2) Whenever an enrolled member of the Force is deployed  for operational duty outside the  place  of  his  permanent  posting  then  a  supervisory officer under whose control such member has  been  so deployed shall be competent to place him under suspension. Such supervisory officer shall  refer the  matter  to  his  disciplinary  authority  as mentioned in sub-rule (1).

(3)  A  disciplinary authority  competent  under Schedule -I   to  impose  any  of  the   penalties specified  in  clause (vi) to (x) of rule  34  may institute  disciplinary  proceedings  against  any  enrolled member of the Force for imposition of any of  the penalties specified in clauses (i) to  (v)   of rule 34 notwithstanding that such  disciplinary  authority  is not competent under Schedule -I   to  impose any such penalties.

(1) The appointing authority or any authority to  which  it  is  subordinate  or  the disciplinary  authority  or  any  other authority empowered  in  that  behalf by  the  President  by general  or  special order may place  an  enrolled ember of the Force under suspension -

(a) where a disciplinary proceeding against him is contemplated or is pending; or

(b)  where  a case against him in respect  of  any Criminal  offence  is  under   investigation, inquiry  or  trial; or

(c)  where   in  the  opinion  of  the   authority aforesaid,  he engaged himself in  activities  prejudicial  to the interest of the  security of the State:

Provided  that  where the  order  of  suspension is made by an authority  lower   than  the  appointing   authority,   such authority   shall   forthwith   report   to   the   appointing   authority   the   circumstances   in  which   the  order  was  made  and   obtain   his approval  within  30 days from the  date  of  the   order.

(2) An  enrolled member of the Force  shall  be deemed to have been placed under suspension by  an order of the appointing authority -

(a)  with effect from the date of his detention, if he  is  detained  in custody,  whether  on  a   criminal  charge or otherwise, for  a  period  exceeding forty eight hours;

(b) with effect from the date of his conviction in  the event of a conviction for an  offence,  he  is  sentenced  to  a  term   of   imprisonment  exceeding   forty  eight  hours  and  is   not  forthwith dismissed or removed or compulsorily retired consequent to such conviction:

Explanation  -  The period of  forty-eight  hours referred  to in clause (b) of this sub-rule  shall be   computed   from  the  commencement   of   the imprisonment  after  the conviction and  for  this purpose, intermittent periods of imprisonment,  if  any, shall be taken into account.

(3) Where  a penalty of dismissal,  removal  or compulsory retirement from service imposed upon an  enrolled  member of the Force under suspension  is set aside in appeal or on review under these rules and  the case is remitted for further  enquiry  or  action or with any other directions, the orders of his  suspension shall be deemed to have  continued  in  Force  on and from the date  of  the  original order   of   dismissal,  removal   or   compulsory retirement and shall remain in Force until further orders.

(4)  Where  a penalty of dismissal,  removal  or compulsory retirement from service imposed upon an  enrolled  member  of  the Force is  set  aside  or declared or rendered void in consequence of or  by a decision or a court of law and the  disciplinary  authority,  on consideration of the  circumstances  of  the  case, decides to hold a  further  inquiry   against  him  on  the  allegations  on  which  the   penalty   of  dismissal,  removal  or   compulsory  retirement  was originally imposed,  the  enrolled   member  of the Force shall be deemed to have  been placed   under   suspension  by   the   appointing authority  from the date of the original order  of dismissal,  removal or compulsory  retirement  and shall  continue to remain under  suspension  until further orders.

(5)      (a) An order of suspension made or deemed to  have  been made under this rule shall continue  to remain in Force until it is modified or revoked by the authority competent to do so.

(b)  where  an  enrolled member of  the  Force  is suspended  or  is deemed to  have  been  suspended  (whether  in  connection  with  any   disciplinary  proceedings   or   otherwise)   and   any other disciplinary  proceeding is commenced against  him during  the  continuance of that  suspension,  the authority competent to place him under suspension,  may for reasons to be recorded by him in  writing, direct that the enrolled member of the Force shall continue   to  be  under  suspension   until   the   termination of all or any of such proceedings.

(c) An order of suspension made or deemed to  have  been  made  under  this rule may at  any  time  be  modified or revoked by the authority which made or is  deemed to have been made the order or  by  any  authority to which that authority is subordinate.

The  following  penalties  may,  for  good  and sufficient  reasons  and  as  hereinafter  provided, be imposed on an  enrolled member of the Force, namely:-

Major Penalties -

(i)   dismissal from service which shall ordinarily  be a disqualification for future employment under the Government;

(ii)  removal from service which shall not  be  a disqualification for future employment under  the Government;

(iii)  compulsory retirement;

(iv) reduction  to a lower time scale  of  pay,  grade, post or service which shall ordinarily  be  a bar to the promotion of the Government  servant  to the time scale of pay, grade, post or  service  from which he was reduced with or without further directions regarding conditions of restoration to the grade or post or service from which  enrolled member of the Force was reduced and his seniority  and  pay on such restoration to that grade,  post or service;

(v) save as provided for in clause (viii) below - reduction  to a lower stage in the time scale  of pay   for   a  specified  period   with   further directions  as  to whether or  not  the  enrolled  member  will  earn increments of pay  during  the  period  of  such  reduction and  whether  on  the expiry  of such period, the reduction  will  have  the effect of postponing the future increments of his pay.

Minor penalties -

(vi) Censure;

(vii)    withholding of his promotion;

(viii)    Reduction  to a lower stage in  the  time  scale of pay for a period of not exceeding  three years,   without   cumulative  effect   and   not adversely affecting his pension;

(ix) withholding of increment of pay;

(x)  fine to any amount not exceeding of 7  days'  pay.

Explanation - The following shall not amount to a  penalty within the meaning of this rule, namely:-

(a)  withholding  of  increment  of  an  enrolled member   for  failure  to  pass  a   departmental examination  in  accordance  with  the  rules  or orders or the terms of his appointment;

(b)   stoppage of increment of an enrolled member at the efficiency bar in a time scale of  pay  on   the ground of his unfitness to cross the bar;

(c)   non-promotion of an enrolled member whether  in  a substantive or officiating capacity,  after  consideration of his case, to a rank or post  for promotion to which he is eligible;

(d)  reversion of an enrolled member  officiating  in a higher rank or post to a lower rank or post,  on the ground that he is considered after  trial, to be unsuitable for such higher rank or post  or  on  any administrative grounds  unconnected  with his conduct;

(e) reversion of an enrolled member appointed  on probation to any other rank or post during or  at the end of the period of probation in  accordance  with  the terms of his appointment or  the  rules and orders governing such probation;

(f)   replacement of the services of an  enrolled  member whose services had been borrowed from  any  department  of  the Central Government  or  State  Government  or  any authority under  the  Central Government   or  the  State  Government  at   the disposal  of the Central Government or the  State Government  or  the  authority  from  which   the services   of  such  enrolled  member  had   been borrowed;

(g)  compulsory  retirement of an enrolled member in accordance with the provisions relating to his superannuation or retirement:

(h)   Termination   of  service ?

(i)   of  an  enrolled member appointed on probation during  or  at  the  end of the period of his  probation,  in accordance  with the terms of his appointment  or the rules and orders governing such probation; or

(ii) of a temporary enrolled member in accordance with the provisions of rule 25; or

(iii)  of an enrolled member, employed  under  an agreement,  in accordance with the terms of  such agreement:

(i)   treatment of absence from duty as  "dies-non" ordered by a competent authority under rule 55:

Head   Constable,  Constable and Follower may also be awarded, as  punishment,  extra  drill, guard, fatigue or other duty for  a  term not exceeding fourteen days. Explanation - Petty punishments shall  ordinarily  be awarded in Orderly room as provided in rule 38  of this Chapter.

(1) Without prejudice to the provisions of the Public  Servants  (Inquiry)  Act, 1850 (37 of  1850),  no order imposing on an enrolled member of the Force  any of the penalties as specified in clauses  (i) to  (v) of rule 34 shall be made except after  an inquiry  held,  as far as may be, in  the  manner  hereinafter provided.

(2) Whenever the disciplinary authority is of the opinion that there are grounds for inquiring into  the  truth  of any imputation  of  misconduct  or  misbehaviour  against an enrolled member  of  the  Force, it may itself inquire into, or appoint  an  authority to inquire into the truth thereof.  Explanation  - Where the  disciplinary  authority itself  holds the inquiry, any reference in  sub- rule (7) to (18) of this rule shall be  construed as a reference to the disciplinary authority.

(3) Where  it  is proposed to  hold  an  inquiry against  an  enrolled member of the  Force  under this rule, the disciplinary authority shall  draw up or cause to be drawn up -

(i) the substance of the imputation of misconduct  or   misbehaviour  into  definite  and   distinct articles of charge;

(ii) a statement of the imputation of  misconduct   or  misbehaviour  in support of each  article  of  charge, which shall contain;

(a)  a statement of all relevant facts  including any admission or confession made by the  enrolled member of the  Force;

(b)  a list of documents by which, and a list  of witnesses  by  whom, the articles of  charge  are  proposed to be sustained.

(4) The disciplinary authority shall deliver  or cause  to be delivered to the enrolled member  of the  Force a copy of the articles of charge,  the statement   of  imputations  of   misconduct   or   misbehaviour   and  a  list  of   documents   and  witnesses  by  which each article  of  charge  is proposed  to be sustained and shall  require  the  enrolled  member of the Force to  submit,  within such   time  as  may  be specified,  a   written statement of his defence and to state whether  he  desires to be heard in person.

(5)      (a) On receipt of the written statement  of defence,  the disciplinary authority  may  itself  inquire  into such of the articles of  charge  as  are not admitted, or if it considers it necessary to   do  so,  appoint  under  sub-rule  (2),   an inquiring   authority  not  below  the  rank   of Inspector  for  the purpose, and  where  all  the articles of the charge have been admitted by  the enrolled  member of the Force in his written statement of defence, the disciplinary  authority  shall  record its findings on each  charge  after taking  such  evidence as it may  think  fit  and shall  pass an order in the manner laid  down  in sub-rule (20) to (22).

(b)  If  no  written  statement  of  defence   is submitted  by the enrolled member of  the  Force,  the  disciplinary  authority may  itself  inquire  into  the  articles  of charge,  or  may,  if  it considers  it necessary to do so, appoint,  under  sub-rule  (2)  an  inquiring  authority  for  the  purpose.

(6) The disciplinary authority shall, where  it  is  not the inquiring authority, forward  to  the inquiring authority - 

(i) a copy of the articles  of charge and the statement of the imputations of misconduct or misbehaviour;

(ii) a copy of the written statement of  defence, if  any, submitted by the enrolled member of  the  Force;

(iii)  a copy of the statement of  witnesses,  if  any, referred to in sub-rule (3);

 (iv)   evidence  proving  the  delivery  of   the documents  referred  to  in  sub-rule(3)  to  the enrolled member of the Force.

(7) The  enrolled member of  the  Force  shall appear  in person before the inquiring  authority  on  such day and at such time and  place,  within  ten working days from the date of receipt by  him  of  the  article of charge and the  statement  of  imputation  of misconduct or misbehaviour as  the  inquiring  authority may, by notice  in  writing, specify  in  this behalf or within such further time, not exceeding ten days as the inquiring authority may allow.

(8)     (a)   The  enrolled  member of  the  Force  so charged  may  be  permitted  by   the   inquiring  authority to present his case with the assistance of  any other Member of the Force posted  at  the  place of inquiry. He will give three choices  for his   defence  assistance  and  the   controlling officer   will  depute  any  one  of  the   three  indicated by him;

(b)   The  enrolled member of the Force  can  not  have more than three cases in hand in which he is rendering   defence  assistance.   However,   the  controlling  authority  of such  persons  who  is  sought  to be engaged may refuse  permission  for  his  working as defence assistant if  the  public  interest so demands.

(9)  If the enrolled member of the Force who has not admitted any of the article of charge in  his  written statement of defence or has not submitted any written statement of defence, appears  before the inquiring authority, such authority shall ask him  whether he is guilty or has any  defence  to make  and  if  he pleads guilty  to  any  of  the articles of charge, the enquiring authority shall record  the plea, sign the record and obtain  the  signature  of  the enrolled member of  the  Force thereon.

(10)   The  inquiring authority  shall  return  a   finding of guilt in respect of those articles  of  charge to which the enrolled member of the  Force pleads guilty.

(11)   The inquiring authority shall, on  receipt  of the notice for the discovery or production  of documents  forward the same or copies thereof  to the authority in whose custody or possession  the documents  are kept, with a requisition  for  the production  of the documents by such date as  may be specified in such requisition.

(12)   On receipt of the requisition referred  to  in  sub-rule  (11), every  authority  having  the  custody   or  possession  of  the   requisitioned documents  shall  produce  the  same  before  the inquiring authority;

Provided  that if the authority having  the custody   or  possession of the requisitioned documents is satisfied for reasons to be recorded by  it in writing that the production of  all  or any of such documents would be against the public interest or security of the state, it shall  inform  the inquiring authority  accordingly  and the  inquiring  authority  shall,  on  being   so informed,  communicate  the  information  to  the enrolled  member  of the Force and  withdraw  the requisition  made  by it for  the  production  or discovery of documents.

(13)   The inquiring authority shall  direct  the enrolled member of the Force, if he so wishes for the  purpose of preparing his defence to  inspect and  take extracts from such official records  as  specified  in  list referred to in  sub-rule  (3) within  5 days from the date of such order. The disciplinary authority may refuse to grant access  of  any such documents, if that authority  is  of the  opinion  for the reasons to be  recorded  in  writing,  that such records are not relevant  for  the   purpose  or  these are against  the  public interest.

(14)   The  inquiring  authority  shall,  if  the enrolled  member  of the Force  fails  to  appear within the specified time or refuses or omits  to plead,  proceed to record the evidence  by  which  the articles of charge are to be sustained.

(15)    On  the date fixed for  the  inquiry, the inquiring  authority shall examine the  oral  and  documentary  evidence  by which the  articles  of charge  are proposed to be proved.  The  enrolled  member  of the Force shall be entitled to  cross-examine the witnesses examined in support of  the charge.   The  inquiring authority may  also  put such questions to the witnesses as it thinks fit.

(16)   The enrolled member of the Force may  give the  name of his defence witnesses who, shall  be examined.  If the inquiring authority declines to examine any defence witnesses on the ground  that  his  evidence  is not relevant  or  material,  it shall record its reasons for the same in writing.

(17)   The  enquiring  authority  may  after  the enrolled   member  close  his  case,  and   shall generally  question  him  on  the   circumstances appearing  against  him in the evidence  for  the  purpose   of   enabling  him   to   explain   any circumstances  appearing in the evidence  against him. The enrolled member may also be permitted to file the written statement of his defence, if  he so desires within 7 days.  

(18)   If the enrolled member to whom  a copy  of the  articles of the charge has  been  delivered,  does  not submit written statement on  or  before the  date specified for the purpose or  does  not  appear  in person before the inquiring  authority  or  otherwise  fails or refuses  to  comply  with provisions  of the rule, the inquiring  authority  may hold the  enquiry ex parte.

 (19)     (i) After the conclusion of the inquiry,  a  report shall be prepared and it shall contain -

    (a)   the article of charge and the statement  of the imputations of misconduct or misbehaviour;

    (b) the  defence  of the  enrolled  member  in respect of each article of charge;

    (c)   an assessment of the evidence in respect of each article of charge;

    (d)   the findings on each article of charge  and reasons thereof-

Explanation - If, in the opinion of the inquiring  authority   the   proceedings  of   the   inquiry establish  any article of charge  different  from the original article of the charge, it may record its findings on such article of charge;

Provided  that the findings on such  article  of  charge  shall  not  be  recorded  unless  the enrolled  member has either admitted the fact  on which such article of charge is based or has  had a  reasonable  opportunity of defending  himself against such article of charge.

(ii)   The inquiring authority, where it  is  not itself  the disciplinary authority shall  forward to  the  disciplinary authority  the  records  of enquiry which shall include -

(a)   the report prepared by it under clause (i);

(b) the written statement of defence, if  any, submitted by the enrolled member;

(c)  the oral and documentary evidence  produced in the course of inquiry;

(d) written  brief,  if  any,  filed  by   the enrolled member during the course of the inquiry; and

(e)  the   orders,  if  any,   made   by   the disciplinary authority and the inquiry  authority in regard to the enquiry.

(20)   (i)   where  a   disciplinary   authority competent  to impose any of the  minor  penalties and  not  competent to impose any  of the  major penalties   specified  in  rule  34  has itself  inquired  into or cause to be inquired  into  the articles of any charge and that authority  having  regard to his own finding or having regard to his decision on any of the findings of any inquiring  authority appointed by it, is of the opinion that the major penalty specified in rule 34 should  be imposed upon the enrolled member, that authority shall forward the records of the inquiry to  such disciplinary authority as is competent to  impose   any of the major penalties.

(ii)   The  disciplinary authority to  which  the records are so forwarded may act on the  evidence   on  the  record  or may remit  the  case  to  the disciplinary authority from whom the records were  forwarded or the inquiring authority, as the case  may  be,  for further inquiry and report  on  any point.

(21)   (i)  The disciplinary authority, if it  is not itself the inquiring authority, may, consider  the records of inquiry and record its findings on   each charge. The disciplinary authority may,  for reasons to be recorded by it in writing remit the case  to  the  inquiring  authority  for  further inquiry  and report and the  inquiring  authority  shall  thereupon  proceed  to  hold  the  further inquiry according to the provisions of this  rule as far as may be.

(ii)   The  disciplinary authority shall,  if  it disagrees  with  the findings  of  the  inquiring authority  on any article of charge,  record  its reasons for such disagreement and record its  own findings on such charge if the evidence on record is sufficient for the purpose.

(22)   (i)  If the disciplinary authority  having regard  to  its  findings on all or  any  of  the articles of charge is of the opinion that any  of the  minor penalties specified in rule 34  should be  imposed  on  the enrolled  member,  it  shall  notwithstanding  anything  contained in  rule  37  make an order imposing such penalty;

(ii) If  the  disciplinary  authority   having regard  to  its  findings on all or  any  of  the articles  of charge and on the basis of  evidence adduced  during the course of inquiry, is of  the opinion that any of the major penalties specified in  rule  34 should be imposed  on  the  enrolled  member, it shall  make  an  order  imposing  such penalties and it shall not be necessary  to  give the  enrolled  member any opportunity  of  making representation  on  the penalty  proposed  to  be imposed.

(1) No  order  imposing any of minor penalties  specified in rule 34 shall be made except after -

(a) informing the enrolled member in writing of the imputations of misconduct or misbehavior  on which it is proposed to be taken and giving him a reasonable opportunity of making such representation  as he wishes to make against  the proposal;

(b) holding  an inquiry, if  the  disciplinary authority so desires, in the manner laid down  in sub-rules (3) to (22) of rule 36;

(c)   taking the representation, if any submitted by  the enrolled member under clause (a) and  the record of inquiry, if any, held under clause  (b) into consideration; and

(d) recording the findings on each  imputation of misconduct or misbehavior;

(2)  Notwithstanding  anything  contained   in clause  (b) of sub-rule (1), if in a case  it  is proposed after considering the representation, if any, made by the Government servant under  clause (a)of that sub-rule to withhold  increments  of pay and such withholding of increments is  likely to affect adversely the amount of pension payable  to   the  Government  Servant  or   to   withhold increments of pay for a period exceeding 3  years or to withhold increments of pay with  cumulative effect for any period an inquiry shall be held in the  manner laid down in sub-rule (3) to (22)  of Rule 36  before  making any order imposing on the enrolled member of the Force any such penalty.

(3) The  records of the  proceedings  in  such cases   shall  include  - 

(i)  a  copy  of   the   intimation  to the enrolled member s charged  of  the proposal to take action against him;

(ii)   a copy of  the statement of imputation  of misconduct  or  misbehavior  delivered  to  him;

(iii)  his representation, if any;

(iv)   the evidence produced during the  enquiry, if any;

(v)  the  findings  on  each   imputation   of misconduct or misbehavior; and

(vi) the orders on the case together with  the reasons therefore.

Petty reaches  of  discipline and  trifling  cases  of misconduct  by the enrolled members of the  Force not above the rank of the Head Constable shall be inquired  into  and disposed of  in  the  Orderly room. The punishment enumerated in rule 35 may be awarded,  making   a  record  of   the   summary proceedings  in the Orderly Room register  which shall  be maintained for keeping record  of  such punishments. There shall be no appeal against the punishment awarded in the Orderly Room.

Notwithstanding  anything contained in rules 36 to 38 -

(i)   where any penalty is imposed on an enrolled member  of  the Force on the  ground  of  conduct which  has  led to his conviction on  a  criminal charge; or

(ii)  where  the  disciplinary   authority   is satisfied  for  reasons to be recorded by  it  in writing that it is not reasonably practicable  to hold  an inquiry in the manner provided in  these rules, or

(iii)  where the President is satisfied that  in the interest of the security of the state, it  is  not  expedient to hold any inquiry in the  manner provided   in  these  rules,   the   disciplinary  authority  may consider the circumstances of  the case  and  make such orders thereon as  it  deems  fit;

Provided that the enrolled member of  the Force  may  be  given an opportunity  of  making representation against the penalty proposed to be imposed  before any order is made in  case  under clause (i).

(1) where  an  order  of  suspension  is  made  or  a disciplinary  proceeding is conducted against  an  enrolled member of the Force whose services  have  been  borrowed  from another  department  of  the Central Government or from a State Government  or an  authority subordinate thereto, the  authority  lending his services (hereinafter in these  rules referred  to  as the 'lending  authority')  shall forthwith   be  informed  of  the   circumstances leading  to the order of suspension the  enrolled member  of the Force or the commencement  of  the disciplinary proceedings, as the case may be.

(2) In the  light  of  the  findings  in  the disciplinary  proceedings conducted against  such  an   enrolled   member  of  the  Force   if   the disciplinary authority is of the opinion that any of the penalties specified in clause (vi) to  (x) of  rule  34 should be imposed on  him,  it  may, subject  to the provisions of sub-rule  (22)  (i)  of  rule  36  and  after  consultation  with  the lending  authority, pass such orders on the  case as it may deem necessary -

(i) provided that in the event of difference of  opinion  between the borrowing authority and  the lending authority, the services of such  enrolled  member  of  the Force shall be  replaced  at  the disposal of the lending authority;

(ii) if  the disciplinary authority is  of  the opinion  that any of the penalties  specified  in  clauses  (i) to (v) of rule 34 should be  imposed  on  the  enrolled member of the Force,  it  shall replace  the services of such enrolled member  of the   Force  at  the  disposal  of  the   lending authority  and transmit to it the proceedings  of the  enquiry  for  such action  as  it  may  deem necessary.

(1)  where  the services  of an enrolled member of the Force  are lent   to  another  department  of  the   Central  Government  or  to a State  Government  or  other authority  herein-after in this rule referred to as "borrowing authority"  the borrowing authority shall have the powers of the appointing authority  for  the purpose of placing such enrolled  member of   the  Force  under  suspension  and  of   the disciplinary   authority  for  the   purpose   of conducting a disciplinary proceeding against him;

Provided that the borrowing authority shall forthwith  inform  the authority which  lent  the services  of  such enrolled member of  the  Force hereinafter in this   rule referred to as 'the  lending  authority'  of  the circumstances leading  to  the  order  of  suspension  of  such enrolled member of the Force or the commencement  of  the disciplinary proceeding, as the case  may be:

(2)  In   the  light  of   findings   in   the disciplinary  proceedings conducted  against  the enrolled member of the Force;

(i) If  the  borrowing  authority  is  of  the  opinion  that any of the penalties  specified  in clauses (vi) to (x)  of Rule 34 should be imposed on such a member, it may, after consultation with  the  lending authority, make such orders  on  the case as it may deem necessary;

Provided that in the event of difference of  opinion  between the borrowing authority and  the lending authority, the services of such  enrolled member  of  the Force shall be  replaced  at  the disposal of the lending authority;

(ii)   If  the  borrowing  authority  is  of  the opinion  that any of the penalties  specified  in clauses  (i) to (v) of rule 3 should be  imposed on  the  enrolled member, it  shall  replace  his services at the disposal of lending authority and transmit  the  proceedings  of  the  enquiry  and thereupon  the lending authority may, if its is a disciplinary authority, pass such orders  thereon as  it  may  deem necessary, or if he  is  not  a disciplinary  authority, submit the case  to  the  appropriate  disciplinary authority  which  shall  pass orders on the case as it may deem necessary;

Provided that before passing any such order  the disciplinary authority shall comply with  the provisions of sub-rule (22) of rule 36.

Explanation  -  The disciplinary  authority  may  make an order under this clause on the record  of the  inquiry transmitted to it by  the  borrowing authority  or after holding such further  inquiry as  it  may deem necessary, as far as may  be  in accordance with rule 36.

No  enrolled  member  of the  Force shall be reduced to a rank lower  than  that  to  which  he was first  appointed  to  the  service  nor shall be reduced permanently in  the sense  that  he  may never be  eligible  for  re-promotion  however  meritorious  his   subsequent  service  may be. When reduction to a  lower  rank class,  grade  or a lower time scale or  a  lower stage  in  the time scale is ordered,  the  order shall also specify the position in the lower rank on such reduction as well as the period for which the reduction shall hold good.

In case of withholding of increment as a punishment, the order shall state the period for which the increment is to be withheld and whether it shall have the effect of postponing further increments.

CHAPTER - XI

APPEALS, REVISIONS AND PETITIONS

An  enrolled member of the Force may appeal against the order of suspension to the authority, to which the authority  which made or is deemed to  have  made the order is immediately subordinate.

Notwithstanding   anything  contained   in   this chapter, no appeal shall lie against -

(i) any order of interlocutory nature or of the nature  of step-in-aid or the final disposal of disciplinary  proceedings other than an order of suspension; and

(ii)  any order passed by an inquiring  authority in the course of inquiry under rule 36.

(1) An enrolled member may prefer an appeal against  all or  any  of  the  following  orders,  namely   :-

(i) an  order of suspension made or  deemed  to  have been made under rule 33;

(ii)  an  order  imposing any  of  the  penalties specified  in rule 34, made by  the  disciplinary authority   or  by  any  appellate  or   revising authority.

(2) Such appeal shall be made to the  authority immediately  superior  to the authority  who  has imposed the penalty.

NOTE:     (i)  Appeal against the order  of  Deputy Inspector  General  shall   lie  to  the   Sector Inspector  General and against the order  of  the Sector Inspector General to the Director General.

   (ii)   Appeal  against the order  of  the  Deputy inspector General at Force Headquarters including Deputy  Inspector  General  (Training  and  Fire)shall lie to Inspector General (Headquarters) and against   the   order   of   Inspector General Headquarters) to the Director General.

(iii)  Appeal against the order of  the  Director General shall lie to the Central Government.

(iv)   Where  the  person  who  made  the   order appealed  against  becomes,  by  virtue  of   his subsequent appointment or otherwise the appellate authority  in  respect of such order,  an  appeal against such order shall lie to the authority  to whom such person is immediately subordinate.

(3)  There shall be no second appeal. But  when the appellate authority imposes a penalty  higher than  the one appealed against, an  appeal  shall  lie  to  the  authority  next  superior  to   the  appellate authority.

No  appeal  under these rules shall be entertained unless  it is submitted within a period of 30 days from  the  date on which the appellant receive a copy of the order  appealed  against.

Provided  that the appellate authority  may entertain the appeal after the   expiry of the said  period, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.

(1) Every enrolled member   preferring   an appeal shall   do   so separately in his own name.

(2) The appeal shall be addressed to the authority to whom the appeal lie, shall contain all material statements and arguments on which the appellant relies, shall not contain any disrespectful or improper language, and shall be complete in itself.

(1) The  appellant  shall submit  such appeal to the authority  which  made the order appealed against :

Provided  that  if the appellant at the  time  of submitting such appeal is not serving under  that authority,   shall  submit  the  appeal  to   the authority  under  whom  he is  serving  and  that authority  shall  forward  it  forthwith  to  the appropriate authority. If the appellant is not in service, he shall submit his appeal direct to the appellate  authority, a copy of the  appeal  will  also  be  forwarded  by  the  appellant  to   the authority which made the order appealed against.

(1) The authority  which made the order appealed against, may withhold the  appeal if -

(i) it is an appeal against an  order for which no appeal lies under rule 45; or

(ii)  it is not in conformity with the provisions of rule 48; or

(iii)  it  is  not submitted  within  the  period specified  in rule 47 and no sufficient  cause is shown for the delay ; or

(iv) it  is repetition of any  appeal  already decided  and  no new facts of  circumstances  are adduced;

Provided  that an appeal withheld  on  the ground  only that it was not in  conformity  with provisions  of rule 48, shall be returned to  the appellant  and  if re-submitted  within  30  days thereof,   after   compliance   with   the   said   provisions, shall not be withheld.

(2)  Where an appeal is withheld on any  grounds under  sub-rule(1)  of this rule,  the  appellant shall  be informed of the facts and  the  reasons therefore.

The  authority  which made the order appealed against, shall on receipt  of  such appeal, forward the same  together  with the relevant records, to the appellate  authority without  any avoidable delay and without  waiting for  any directions from the appellate  authority unless the appeal is withheld under rule 50.

(1) In the case of  an appeal  against  an  order  of  suspension,   the appellate authority shall consider whether in the  light  of  the provisions of rule 31  and  having regard  to  the circumstances of  the  case,  the order  of  suspension  is justified  or  not  and  confirm or revoke the order accordingly.

(2) In the case of an appeal against  the  order  imposing  any of the penalties specified in  rule 34,  or enhancing any penalty imposed  under  the  said   rules,  the  appellate   authority   shall consider -

(a)  Whether  the procedure laid  down  in  these rules has been complied with and if not,  whether such non-compliance has resulted in the violation of any provisions of the Constitution of India or  in the failure of justice;  

(b) Whether  the findings of  the  disciplinary authority  are  warranted  on the  basis  of  the evidence on the record ; and

(c) whether the penalty or the enhanced penalty imposed is excessive, or adequate, or  inadequate and passes orders;

(i) Confirming, enhancing, reducing or  setting  aside the penalty; or

(ii)  remitting the case to the authority  which imposed or enhanced the penalty, or to any  other  authority with such direction as it may deem  fit in the circumstances of the case :

Provided that -

(i)  If such enhanced penalty which the appellate authority  proposes  to  impose  is  one  of  the  penalties specified in clauses (i) to (v) of rule 34 and an inquiry under rule 36 has  not  already been  held in the case, the  appellate  authority shall,  subject  to the provisions  of  rule  39, itself  hold such an inquiry or direct that  such inquiry  be held in accordance with rule  36  and thereafter on a consideration of the  proceedings of  such inquiry make such orders as it may  deem fit; and

(ii)  If the enhanced penalty which the appellate authority  proposes  to impose  is  one of  the  penalties specified in clause (i) to (v) of  rule 34 and an inquiry under rule 36 has already  been held in the case, the appellate authority  shall  make such orders as it may deem fit.

The  authority  which made the order appealed  against  shall  give  effect to the orders passed  by  the  appellate authority.

1. Any  authority  superior   to   the  authority making the order may either on his  own motion  or otherwise call for the records of  any inquiry  and  revise any order made  under  these  rules, and may -

(a)  confirm, modify or set aside the order; or

(b)  confirm, reduce, enhance or set aside  the penalty  imposed  by  the order,  or  impose  any  penalty where no penalty has been imposed; or

(c)  remit the case to the authority which made the  order  or to any other  authority  directing  such authority to make such further enquiry as it  may  consider proper in the circumstances of  the case; or

(d)  pass  such  orders as it  may  deem  fit, within six months of the date of communication of the order propose to be revised;  

Provided that no order imposing or enhancing  any penalty   shall  be  made  by   any   revisioning  authority unless the Government servant concerned  has been given a reasonable opportunity of making  a representation against the penalty proposed and where  it  is  proposed  to  impose  any  of  the penalties specified in clauses (i) to (v) of rule  34  or  to enhance the penalty  imposed  by  the order  sought  to  be  revised  to  any  of   the penalties specified in those clauses, and if any, inquiry  under  rule-36  of  Central   Industrial Security  Force Rules, 1969 has not already  been  held in the case no such penalty shall be imposed except  after an enquiry in the manner laid  down in the aforesaid rules.

2. The  provisions  of rule  52  relating  to appeals  shall  apply so far as may  be  to  such orders in revision.

3. Orders  and  instructions  issued  by  the  Central  Government on this subject from time  to   time  shall  be applicable  mutatis  mutandis  as applicable under   Central   Civil Services Classification Control and Appeal) Rules 1965.

Notwithstanding anything contained  in  these   rules  a  disciplinary  authority  while passing  final order to impose a penalty upon  an enrolled  member  of the Force  or  an  appellate authority or  a  revising  authority  may, on reinstatement of an enrolled member of the  Force in  service after setting aside a penalty of dismissal, removal  or  compulsory   retirement  without  exonerating such enrolled member of  the Force  of  the charges which resulted in  any  of these  penalties, after giving an opportunity  to the  enrolled  member of the Force  concerned  to  show cause against such action and for reasons to  be   recorded   in  writing, order  that   the   intervening period between the date of dismissal, removal or compulsory retirement as the case  may be  and the date of reinstatement be  treated  as dies-non for purposes of service.

(1) Any enrolled member of the Force may  submit a petition in respect of  any  matter   connected with his official position in which   his personal     interests  are involved  other  than  a matter  covered by the rule relating  to  appeals and revision.

(2)  Each  such enrolled member  of  the  Force shall  submit a petition solely relating  to  his individual case.

(3)  Joint  petitions of  any  kind  whatsoever  shall  not be taken notice of and  submission  of such  petitions shall be deemed to be an  act  of indiscipline

(4) Such petition shall be in proper form  and not couched in improper language and be submitted   to the immediate superior even if the  petitioner be on leave at the time. A petition submitted  in  contravention  of  this rule shall  be  summarily rejected.

(5) Such  immediate superior shall  submit  it through  his immediate superior to the  authority  competent  to dispose it of. An officer  superior to  him may withhold any such petition if  it  is  couched  in intemperate language or is  otherwise  improperly written, in which case he shall inform the  petitioner in writing that his petition  has been withheld.

(6)  In any subsequent petition to the competent authority,  the petitioner shall also  attach  to  his petition a copy of the order on his  previous petition as communicated to him by his  immediate  superior officer.

The   supervisory   officers  and enrolled members of the  Force  are forbidden from resorting to any method other than  that prescribed in these rules for pressing their   claims  or  for  obtaining  redress  of   alleged  grievances or reversal, any such attempt on their part shall be deemed to be an act of indiscipline.

(1) The appointing authority  may during  the  period of  probation  or  thereafter permit any member of the Force to resign from his  post  with  effect  from  such  date  as  may  be  specified in the order accepting his resignation:

Provided   that   before   acceptance of  resignation of any such member of the force up to   the  period  of  ten  years  from  the  date   of  appointment in the Force, for reasons other  than  accepting   a  job  elsewhere  for  which   cadre  clearance  has been given, shall be  required  to refund  the cost of training imparted to  him  in the Force or a sum equal to three months' pay and allowances, whichever is more.

(2) The resignation of a member of  the  Force who  is  under trial or whose  conduct  is  under inquiry may be refused.

Whenever  a member of the Force  ceases  to be such  member for any  reason  whatsoever,  a discharge certificate in the  Form specified in Appendix "D" annexed to these  rules shall be given to him. 

Every enrolled  member  ceasing to be a member  of  the Force  shall surrender to his immediate  superior his   certificate  of  appointment  which   shall thereupon be submitted to the Commandant.

(1)      Normally, the  undertaking  where  the Force  has  been  deputed  shall  provide  accommodation  in  the   township itself  to  all Supervisory Officers and  at  the rate  of  45  percent  married  and  55   percent unmarried or as amended by the Central Government from time to time, to the enrolled members of the Force.

(2)      The accommodation to the enrolled member of the  Force  shall  be rent-free  but  where  such facilities  are  not available,  they  shall  get house   rent   allowance  in  lieu   thereof   as applicable to other Central Government Employees.

(3)   The  members of the Force shall  also  get compensation in lieu of married accommodation  in terms  of  orders issued by the  Government from time  to time in this respect.  The  compensation shall be payable to that percentage of members  of the  Force  who  are  entitled  to  get   married accommodation  minus those members of  the  Force who are   allotted   accommodation   by the Undertaking.

(4)   Supervisory  Officer of the Force  who  is provided  accommodation  by  the  public   sector  undertakings   or   allotted   accommodation   by Directorate of Estate will pay licence fee to the public  sector  undertakings  at  the  rates   as  applicable to their own employees or the  licence fee  as  fixed  by  the  Central  Government  for general pool accommodation from time to time with reference to plinth area of accommodation as  the case may be.

Members of the Force  shall  be  entitled  to the facilities  of  the  Central Government  Health  Scheme and  in  places  where these facilities are not available, they shall be governed  by the Central Civil Services  (Medical Attendant) Rules, 1944;

Provided  that when they are deployed in  a Public Sector Undertaking;

(i)   in  a  case  where  such  public   sector undertaking  provides medical facilities  to  its employees,  such  members of the Force  shall  be entitled to avail such facilities free of charge; and

(ii)  if such facilities are not available,  the authorised medical attendant for such members  of the  Force will be as provided in  Central  Civil  Services (Medical Attendant) Rules, 1944. 

The Supervisory Officers and members of the Force shall be governed by the Leave Rules as are applicable to employees of the   Central Government, excepting that they shall be entitled to fifteen days Casual Leave in a calendar year in respect of field formation where no specific working hours in a day or working weeks are prescribed and entitlement of Casual leave in static formation like Force Head Quarters, Sector Head Quarters etc of Central Industrial Security Force will be 8 days in a calendar year as  per Ministry  of  Home  Affair's  Office   Memorandum  No.27012/6/98/PF.I/419   dated   7.7.2000. The Regularisation of leave will be subject to orders issued by Central Government from time to time.

The Supervisory officers  and enrolled  member  of the Force on  leave  may  be recalled  at any time by the authority  empowered to sanction their leave. They may be directed  to  report  for  duty either at  Headquarters  or  to proceed  direct  to  the  place  at  which  their services are required.

In either case, travelling allowance as  on  tour  (by shortest route) for the return  journey may  be allowed to them at the discretion of  the authority recalling them from leave.

(1)  Free Leave Pass and leave travel concession shall  be admissible to the members of the Force of  and below  the  rank of Head  Constable  as  follows, namely -

(a)  when living away from their  families  one  free  leave pass every year from  places  of duty  to  the railway stations nearest  to  their towns  and  return, subject to the  leave  travel  concession  for their families in a block  period of two years.

(b)  In  case they are living  with  their families and propose to avail themselves of leave  travel  concession for their families also,  they shall  be  entitled to free leave  pass  to  home towns and return for self only once in two  years and  leave  travel concession (once  in  a  block period of two years) to the family members  under  the   normal   leave  travel   concession   Rules applicable to other Central Government Employees.

(c)  Free  leave pass when  proceeding  on  medical  leave of duration of not less  than  one  month, provided it is certified that the  illness or  injury which necessitated medical  leave  was  not  brought about by any fault or negligence  on the part of the member of the Force.

(d)  Leave Travel Concession once in  four  years  for self and family members to  travel  to any place in India as admissible to other Central Government Employees;

Provided  that the leave travel  concession admissible  under clause (d) shall be in lieu  of the  free leave pass admissible under clause  (a) and  the leave travel concession and  free  leave  pass admissible under clause (b).

(2)  Supervisory  officers and members  of  the Force  of  and above the rank of  Assistant  Sub-Inspector,  shall be eligible to the  same  leave travel  concession  to which  the  other  Central  Government Employees are eligible pursuant to the orders of the Central Government in this behalf.

Monetary  rewards may be granted to the enrolled members of the  Force,  non-gazetted  Government   Servants, employees   and   workers   of   the   industrial  undertakings   and  members  of  the  public   in  accordance with rule 67, 68 and 69.

(1)  Monetary  rewards  may  be  granted only  to  the  enrolled members of the Force for -

  (a) doing outstanding work, requiring  special courage, skill or initiative such as -

  (i)  the arrest of a criminal; or

  (ii)  Securing  of  information  leading  to  the detection  of a crime or matters connected  there  with; or

  (iii) making exceptionally good enquiries; or

  (iv)  an encounter with a criminal, in connection  with the protection, safeguard and security of an industrial undertaking;

(b)  doing work of a less outstanding nature but   requiring   prompt,   honest   and intelligent observance of, and obedience to order so as to be of   material  assistance  in   the   protection,  safeguard   and   security   of   an   industrial undertaking;

(c) doing extra hard work in  connection  with  the   protection,  safeguard  and   security   of industrial undertaking;

(d)  smartness,  marksmanship, diligence, praiseworthy  attention  to  the  employees   and  workers of the industrial undertakings or to  the persons who visit the industrial undertakings  on  business  or  for  any other  purpose  which,   in exceptional  cases, is calculated to promote  the  efficiency of the Force.

(2)     (i)   Monetary rewards in the form of  books  or articles  of  value not  exceeding  one  thousand  rupees  for  each prize may also  be  granted  to enrolled  members  of the Force  for  proficiency during  training for every batch of trainees  who pass  out  of the Training  College  or  Training Centre, as specified below :-

I Prize  -  for all round efficiency, First Rank;

II  Prize  -  for all  round  efficiency,  second rank;

III  Prize - for proficiency in parade,  musketry and  sports.

(ii)  Monetary rewards shall not be  granted  on request. Explanation  - For the removal of doubts,  it  is  hereby  declared that it shall be permissible  to  grant  also  the III Prize to a trainee  who  has been granted I Prize or II Prize.

(3)  Monetary rewards may be granted to the non-  gazetted   Government  servants,  employees   and   workers  of the industrial undertakings  and  the members  of  the  public  as  an  incentive   for  assisting the Force.

(i) in the detection of any serious case, or

(ii)   in the apprehension of an offender, or

(iii)  in resisting a criminal or an  anti-social  elements; or

(iv) for any other purpose. which is  for  the  better protection, safeguard and security of  the industrial undertakings.

Explanation  - For the removal of doubts, it  is  hereby  declared that for the purposes  of  this  rule -

(i)  'general good work' shall not be a  ground  for the grant of monetary rewards.

(ii)   monetary rewards shall not be  granted  on request.

(1)  The  Supervisory officers  are  empowered, subject to the budget provisions of the Force, to  offer and grant monetary rewards under rule 67 as  prescribed  by  the Central Govt.  from  time  to time.

(2)  A monetary reward under rule 67  shall  be granted by an Officer competent to grant the same if  he is of opinion, for reasons to be  recorded in   writing   that  the   person   fulfils   the requirements in this behalf.

(3) The  order granting such  monetary  reward  shall  indicate  the  reasons  therefor  and  the  provisions of rule 67 under which it is granted.

A  supervisory officer  of  the  Force may  permit  an  enrolled member  of  the Force to accept  monetary  reward offered  by a Managing Director of an  industrial   undertaking  for a purpose relatable to  sub-rule (1) of rule 67.

In these matters,  supervisory officer  and enrolled members of the Force shall be  governed  by Central  Civil  Services  (Extra Ordinary  Pension) Rules as amended from time  to  time. 

The rules  relating  to  superannuation   pension,  provident   fund   and  gratuity  of  supervisory officers  and  enrolled members  of the Force shall be the same as  those applicable to the Central Government employees.

(1) Transfers of  members  of  the  Force may be made as under -

(i)   of supervisory officers, by  the  Director General ;

(ii)  of and up to the rank of Head Constable from one unit to another unit under the administrative control of one Commandant, by the Commandant ;

(iii)  of the enrolled members of the Force  from one Unit to another within the Zone by the Deputy Inspector General of that Zone ; and

(iv)     of the enrolled members of the Force  from one unit to another unit within the sector by the Inspector General of that sector.

(v)  of the enrolled members of the Force  from one  unit or zone to another in the entire  Force by   the  Deputy  Inspector  General   of   Force  Headquarters.

(2)  An  authority superior  to  the  authority competent  to sub-rule (1) may make an  order  of transfer,  annul,  change or modify any order  of transfer made under sub-rule (1).

The charges payable  by  an industrial  undertaking in public sector for  the  deputation  of supervisory officers and  enrolled   members of the Force under section 14 of the  Act to  such  undertaking,  shall be  paid  for  such periods  and  in  such  manner  as  the  Central Government may from time to time specify.

Explanation  -  For the purposes  of  this  rule, charges  payable by an industrial undertaking  in public sector shall include -

(i)   the  pay  and  allowances,  leave   salary contribution and pension contribution payable  to officers  and  enrolled  members  of  the   Force deputed to that undertaking;

(ii)  the cost of clothing, equipment, transport, arms  and  ammunitions  and  other  accoutrements   necessary   for  the  proper  discharge  of   the functions of such officers and members; and

(iii)     the amount which the  Central  Government  may, having regard to the number of officers  and  members  of the Force deputed to the  industrial  undertaking, determine from time to time, as  the proportionate   amount  being  payable   by   the industrial   undertaking  towards  the  cost of maintaining the   Headquarters and other  establishments of the Force.

(1) These  rules shall not apply to enrolled  members of  the  Force  taken on contract  who  shall  be governed by the conditions of their contract.

(2) Nothing in these rules shall be deemed  to  preclude the President -

(a) from making any appointment  to  the Force which he may consider necessary, or

(b)  from passing any order or  revising,  whether on his own motion or otherwise, any order  passed  under  these  rules  by  any  subordinate authority.

(1) Director  General's Commendation Disk  will  be awarded to the CISF personnel on the following grounds :

(a)  for conspicuous achievement during operations.

(b)  commendable work  in  natural calamities.

(c)   outstanding achievement in sports for  the  country at international level.

(d)  Any innovation which may bring  significant  improvement in the working of the Force.

(e)  Clean and good record of service for 15 years.

(f) Accident free driving and good record for a continuous period of 20 years.

(g)   for being graded "AX" in Army courses of 12   weeks duration or more.

(h)  for  any  conspicuous efforts in processing  of difficult cases. 

(i) for  any  conspicuous  work  which  may  be  considered of a commendable nature.

(j) Recovery of property worth more than Rs. 20,000/- in case  of  Constable to Head Constable  and more than Rs. 50,000/-

(k)  In  case  of Assistant-Sub-Inspectors to Inspectors and   more  than Rs. 1,00,000/- in case of Gazetted Officer's.  The property so recovered should not be of unclaimed nature.

(l) Outstanding   action   in   dealing  with terrorists/Criminals  which  does  not  call  for award of a gallantry medal.

(m)   standing first in Force level  professional  courses or standing 1st, 2nd or 3rd in an  Inter-Force level training course.

(n)  Personnel who have been promoted out of turn owing to some outstanding work can also be considered.

(2)  Detailed instructions on this subject shall be issued separately from time to time with the approval of Central Government.

Ministerial staff  (Civilian) shall be governed by the recruitment rules framed under article 309 of the Constitution of India.

The members of the Force shall, in respect of all matters regarding conditions of service for which no provision or insufficient provisions have been made in these rules be governed by the rules and orders for the time being applicable to officers holding Corresponding posts in the Central Government in respect of such matters. 

CHAPTER - XIII

 MAGISTERIAL POWER FOR THE PURPOSE OF INQUIRING INTO OR TRYING ANY OFFENCE COMMITTED BY AN ENROLLED MEMBER OF THE FORCE AND THE OFFENCES 

PUNISHABLE UNDER THIS ACT.

For the purpose of inquiring into or trying offences specified in sub-section (1) of Section 18 of the Act and in respect of all matters incidental to such inquiry or trial of such offences, every officer holding rank of Commandant or equivalent as mentioned in sub-clause (iv) of clause (a) of sub-rule (1) of rule 4, shall exercise the powers of a Magistrate of the first class.

All trials in relation to any of the offences specified in sub-section (1) of section 18 of the Act shall be held in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).

For the purpose of this Chapter ?Magistrate' means the Commandant on whom the powers of a Magistrate have been conferred under   sub-section 2(A) of section 18 of the Act.

Either English or Hindi may be used by the Commandant while exercising the powers of a Magistrate for inquiring into or trying any offence under sub-section (1) of section 18 of the Act.

where an enrolled member of the Force is brought before the Magistrate and charged with an offence referred to in sub-section (1) of Section 18 of the Act, for which he is liable to be tried, such Magistrate shall not proceed   to inquire into or try the offence unless -

(a) he  is of the opinion for  reasons  to  be recorded  in  writing that he should  so  proceed without   being   moved  thereto  by   the   Unit Commander; or

(b) he is moved thereto by the Unit Commander.

Before proceeding under clause (a) of rule 82, the Magistrate shall give written notice to the Unit Commander and until the expiry of a period of 21 days from the date of service of such notice he shall not:

(a) convict or acquit the accused under Section 252,  section  255(1) and (2),   section  256  or section  257 of the Code of  Criminal  procedure,  1973 or hear him in defence under section 254  of  the said Code; or

(b) frame  in  writing a  charge  against  the  accused  under section 238 or  section 246(1)  of  the said Code; or

(c)   make an order committing the  accused  for trial by the Court of Sessions under section  193 of the said Code; or

(d) transfer  the  case for enquiry  or  trial  under section 192 of the said Code.

(1) When an accused person has been delivered by the Magistrate, the Unit Commander shall, as soon as may, inform the Magistrate whether the accused has been tried by him or any other official proceedings have been taken, ordered to be taken against the accused or not.

(2) When the Magistrate has been informed under sub- rule (1) that the accused has not been tried or other official proceedings have not been taken or   ordered to be taken against   him, the Magistrate shall report the circumstances to the Central Government for taking appropriate steps to ensure that the accused person is dealt with in accordance with law.

Where an enrolled member of the Force has committed an offence which in the opinion of the Unit Commander is to be tried by a Magistrate in accordance with the law in Force, the Unit Commander shall after giving written   notice to the Magistrate concerned, deliver such person under proper escort to the Magistrate.

Any enrolled member of the Force sentenced to imprisonment under the Act shall be confined in the nearest jail: Provided   that   if   the   sentence   of imprisonment is for one month or less or where the Unit Commander is satisfied that due to the difficulty   of transport and escort of   the enrolled   member of the force sentenced   to imprisonment to the nearest jail it is   so desirable such person shall be confined in the Quarter Guard of the Force.

(1) Where a Unit Commander is of the opinion that any enrolled member of the Force   has committed an offence and should be tried by a Commandant   who   is vested with   powers   of Magistrate under section 18(2A) it shall be lawful for such Commandant, with the   prior approval of the Deputy Inspector General to order the enrolled member of the Force to be taken into Force custody and kept either in close arrest or open arrest as he may deem fit from time to time depending on the gravity of the charge and the attending circumstances;

Provided that no enrolled member of the Force shall be detained in Force custody for a period of more than eight days without a trial having been convened by a Commandant/Magistrate or without a punishment having been awarded to him under section 8 of the Act;

(2) In each unit or group, there shall be  one or   more  places  of  confinement, as may be considered necessary by the Deputy Inspector General  where arrested enrolled member  of  the Force  shall  be confined. Such places shall be under the supervision of the Commandant, Deputy Commandant or Assistant Commandant of the Unit, who shall be responsible for their upkeep.

(3) If  any enrolled member of  the  Force  in Force  Custody escapes or is rescued, the  member of the Force from whose custody he escaped or was rescued shall report the escape or rescue to the officer-in-charge  of  Police Station and may immediately  pursue  and  arrest such  enrolled member in any place in India.

The sentence awarded by a Magistrate shall be promulgated at the earliest opportunity after it has been pronounced and shall subject to the provisions of the Act be carried out without delay after promulgation.

(1) The proceeding of every Magistrate without delay be forwarded to the Deputy Inspector General within whose command the trial was held for his information.

Any person convicted on a trial held by a Magistrate under this Chapter may appeal to the Court of session. The provisions of the Code of Criminal Procedure, 1973 relating to appeals in that code shall apply to appeals under this rule.

(a) The Central Industrial Security Force may provide technical consultancy services to   industrial establishments in the Central/State Government Departments, Public/Joint/Private  sector, autonomous   bodies or any other   institution approved by the Government, which may cover:

(i) Study of industrial security and   fire protection related problems   and   suggesting appropriate solutions.

(ii)   Imparting of knowledge and skills in the field of industrial security and fire protection to the consulter (hereinafter called client) or his employees through training programmes which may be conducted at Central Industrial Security Force Training Institutions or at the client's industrial establishments(s) or at any other place as deemed appropriate by the Director General.

(iii) To conduct training and certification courses in the fields of Industrial Safety, Security   and   Fire   protection   and   charge prescribed fees for the same.  The fees  for various such courses will be determined by the Director General.

(iv) Planning, designing and effecting industrial security  and fire protection  schemes  measures, controls and systems for the client.

(v) Providing feed back after monitoring the functioning of suggested measures, controls and systems.

(vi)     Planning and designing of communication network and preparation of related operating instructions.

(vii)    Drafting industrial security and   fire protection related instructions, standing orders and standing operating procedures.

(viii)    Preparing   disaster   management and contingency plan and supervising or conducting rehearsals of such plans.

(ix) Conducting   audits in the   field   of industrial security, industrial safety or fire safety.

(x) Undertaking research   and   development activities independently or in collaboration with the clients and or other reputed agencies in  the field  of industrial security, industrial  safety and fire protection and related matters.

(b) On receipt of request from the Managing Director of any Industrial Establishment in the Private Sector or any other person authorized by him; in this behalf, subject to any general directions issued by the Central Government, the Director General   if   deems   it   appropriate, after examination of the request, may forward terms and conditions of providing Technical Consultancy services to the Managing Director or any other person authorized by him and may ask to remit prescribed fee for technical consultancy services.

(c)   On remittance of prescribed fees from the Managing Director of an industrial establishment in the Private Sector, the Director General may nominate any officers of the force or constitute a team of Officers for conducting technical study of the concerned industrial establishment relating to any matter enumerated in sub rule (i) to (x) of rule- 91(a).

(d) The Director General may, if deems it appropriate and if the nature of consultancy sought so requires, also associate any person(s) expert in the field, expertise whereof is not available with the officers of the force, with the team constituted under sub rule (c).

(e) The expert person associated with the team under provisions of sub rule (d) shall be paid such amount as deemed appropriate considering his/he expertise, contribution in terms of period of time, services and state of availability of such experts in the given circumstances.

(f)   The   officer so nominated or the   team   so constituted   by the Director General under sub rule (c) shall prepare a report after conducting such study as they may deem appropriate and submit the same to the Director General.  After due approval of Director General of the Force, the consultancy report, so prepared will be communicated   to   the Managing   Director   of concerned industrial establishment in the Private Sector or to the person authorized by him in this behalf.

(g) The consultancy report so prepared for client(s) establishment shall be the property of that establishment and such reports shall not be used by any member of the Force or by such person associated with the consultancy board for any personal benefit. Such reports, however, can be used for academic purposes. 

(h)  Consultancy fee -  The consultancy fees shall  be charged  from  the Industrial Establishments in the Private Sector as prescribed from  time  to time. 

(1) The Central  Industrial Security Force Rules, 1969 are hereby repealed.

(2)   Notwithstanding such repeal anything  done or  any action taken under the said rules,  shall be  deemed to have been done or taken  under  the corresponding provisions of these rules.

APPENDIX  " A "

See Rule - 21

FROM OF AGREEMENT

To,

    The President of India

    In consideration of the President of India  having agreed to appoint me as

  * an Inspector  |  

  * a Sub-Inspector  |

  * an Asstt.sub-Inspector |  in the Central Industrial

  * a Head Constable |  Security Force.

  * a Constable   |

   |

  I ...............................Son of.......................hereby agree and undertake to :

    (i) serve in the Central Industrial Security force for a period of not less  than ten years  with  effect from the date of my appointment in the force; 

   (ii) Carry out all duties entrusted to me and all lawful orders given to me by my superiors in rank

   (iii refund all the cost of training imparted to me in the  Force or a sum equal to three  months 'pay  and allowances whichever  is  more in  the  event  of tendering  my  resignation  from  the  Force   for reasons  other than accepting a job  elsewhere  for which  cadre clearance has been  given, during  the period of my initial training or thereafter during the  period of ten years from the date of  joining Central Industrial Security Force; and

    (iv)   if,  after ten years I desire to  resign,  I  will submit  my  request  in  writing  and  will   not withdraw from my duties until I am duly relieved.

 NOTE  : The terms pay and allowance used in  clause (iii) above means the usual pay and allowances  received by   him  during  the  period  of   three   months immediately prior to the date of his resignation.

   *  Strike out whichever is not applicable.

   Witness

    Signature  :--------------- . Signature of the employees

    Designation:----------------  ...........................

   Date :----------------  Designation:................

   Place   :---------------   Date :................

   Place   :................  

     ACCEPTED

   for  and on behalf of the

  President of India.

APPENDIX  " B "

(See Rule - 30)

 "  I .................................do solemnly affirm that I will be  faithful and bear true allegiance to India and  to  the Constitution of India as by law established and that I will carry out   the  duties  of  my  office  loyally,  honestly  and   with Impartiality."

 Signature --------------------

  Signature and designation of

  the Supervisory Officer (in

  whose presence the affirmation

 is made)

APPENDIX " C "

See Rule - 17

(MEDICAL EXAMINATION REPORT)

(FOR GROUP C AND GROUP D CISF PERSONNEL)

   ------------------|

    Photo of candidate|

  attested by the   |  PART- 1           | Chairmen of the   |

 Chairman of the   |

PART -1

Recruitment board |

  |-------------------|

 Form to be used when a candidate is granted authority to present himself for medical examination for fitness on appointment.

 Name......................... Caste or Race .....................

 Residence .......................................................

 Father's name and residence .....................................

 Date of Birth by Christian era as nearly as  can  be  ascertained

 Exact height by measurement:  Height.....................

       Chest.....................  

     Weight .....................

  Signature of the individual ...................................

 Station...................... Signature of Appointing Officer

 Date......................... designation..................... 

  PART - 2

  CANDIDATES STATEMENT AND DECLARATION

    The candidate must make the statement required below, prior to his medical examination and must sign the   declaration appended thereto. His attention is specially directed to the warning contained in the note below:-

 1.   (a)  Have you ever had a small pox, intermittent or any other fever, Enlargement  or suppuration of glands, spitting  of   blood as heart disease, fainting ,attach rheumatic ?

   (b)  Any other disease or accident requiring confinement  to bed and prolonged medical or surgical treatment.

 2.  When you were last vaccinated ?

 3.  Have  you or any other relative  been  affected  with consumption, scrofulous, gout asthma, fits, epilepsy  or insanity ?

 4.   have you suffered from any form of nervousness due  to  overwork or any other cause ?

 5. Have  you  been  examined  and  declared  unfit   for Government service by medical officer/medical Board within the last three years.

 I declare that all the above answers are to the best of my belief true and correct. I also solemnly affirm that I have not received  disability /certificate/pension  on account  of  a  any disease or other condition.

   Candidate's Signature ..........

   Signed in my presence...........

-----------------------------------------------------------------

NOTE:  - The candidate will be held responsible for accuracy of the   above   statement, by willfully   suppressing   any Information   will   incur the risk or   losing   the appointment and if appointed of forfeiting all the superannuating allowances or gratuity.

   PART- 3

 It is certified that I/We have examined ......................S/o   .......................   a   candidate   for employment  in the Central Industrial Security Force and cannot discover  that he has any disease, constitutional  affliction  or bodily infirmity  excluding knock-knee, flat feet and ............

 I/We considered /do not considered this a disqualification for employment in Central industrial Security Force. His age according to his own statement is 

-----------------------------------------------------------------

   This may be filled up after examining the candidate for knock knee, flat feet, bow legs, squint eyes, inability close the left eye, inability to flax the fingers properly, varicose veins or any other obvious disabilities which are likely to affect his functioning as a member of the Central Industrial Security Force.

 1.   General Development   Good   Fair   Poor

 2.   Body built   Thin   Average   Obese 

 3.   Eyes   Right  Left

 (A) Any obvious Disease

(i) External

   (ii) Media

   (B) Visual Acuity .................................

(i) Distant

   (ii) Near

 (C)  Colour Vision

 4. Ear, Nose & Throat   Right   Left

   (a)  Any obvious disease

   (b)  Hearing

   (c)  PNS

 5.   Condition of teeth ...............Dental points ...........

 6.   Respiratory System

  (i) Appearance of Chest

(ii) Breathing Rate

   (iii) Any abnormality on stethescopic examination.

 7.   (A) Circulatory System

Heart: Any organic lesion ....................

Rate : Standing ..............................

  After hopping 25 times ...................

  2 Minutes after hopping...................

   (B) Blood pressure

Systolic .......................

Diastolic.......................

 8.  Abdomen

   (a)  Tenderness  -------------------

   (b)  Palpability

(i) Liver  :

   (ii) Spleen :

  (iii) Kidneys:

   (c) Hemorrhoids :

    (d) Fissure/fistula :

   (e)  Hernia/Hydrocele

   (f)  Any other :

 9. Locomotor System :

(i) Condition of spine

   (ii) condition of limb joints : 

  10.  Nervous System

  (i)  Evidence of nervous instability :

(ii)  Tremors :

   (iii)  History of Mental Disease :

 11.  Report of Radiological examination of chest if done :

 12.   Is  there  anything in the health of  candidate  likely  to render him unfit for the efficient discharge of his duties on the service for which he is a candidate ?

 13.  State the service for which the candidate has been  examined (GD/Follower/Trades/Communication/Medical etc)

 14.  small pox vaccination marks (Give  number & site)

 15.  Mild defects noted, not sufficient for rejection

 16.  Out line reasons declaring candidate unfit.

 17.  UNFIT/TEMPORARY UNFIT/FIT

  Signature of the candidate 

 Place:..................

 Date :..................

  Signature of Medical Officer with date

 1. ............................... 

 2. ...............................

Appendix -'D'

DISCHARGE  CERTIFICATE

(Under Rule 59 of CISF Rules, 2001)

PARTICULAR

 Following criteria will be adopted for assessment of "Character"  in the discharge certificate :-

-----------------------------------------------------------------

S.No.   Category of   Conditions  assessment

-----------------------------------------------------------------

1.  Exemplary  (i) Minimum 10 years service with the Central Industrial Security Force.

(ii) No. punishment under the Central Industrial Security Force  Act or in civil/criminal Court.

(iii) Quality of ACR.

2.   Very good (i) Minimum 7 years service with the Central Industrial Security Force.

(ii) No. punishment under section 8(i) and 18 of Central Industrial Security  Force Act or in the Civil/Criminal Court.

(iii) Quality of ACR.

3.   Good (i) At last 3 year's service with the Central Industrial Security Force without any major or minor punishment under Central Industrial Security Force  Act and Rules.

(ii) No. reduction in rank or grade for an offence under the Central Industrial Security Force Act and Rules.

(iii) Quality of ACR.

4. Fair (i) Not more than one reduction in rank or grade for offence under the Central Industrial Security Force  Act and Rules.

5. Bad (i) Cases not covered under item (1) to (4) above.

(ii) More than two reduction in rank or grade for offence under Central Industrial Security Force Act and Rules.

SCHEDULE - I

SCHEDULE OF DISCIPLINARY AUTHORITIES AND THEIR POWERS TO PASS DIFFERENT DISCIPLINARY ORDERS IN RESPECT OF DIFFERENT 

CLASSES AND GRADES AND RANKS OF MEMBERS OF THE  FORCE

DISCIPLINARY AUTHORITIES AND EXTENT OF THEIR POWER
SL NO	NATURE OF DISCIPLINARY ORDER	DIRECTOR GENERAL	SECTOR INSPECTOR GENERAL/ INSPECTOR GENERAL (HQrs)	DY.INSP. GENERAL	COMDT.	DY. COMDT	ASSTT. COMDT.
1.	Suspension	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
2.	Dismissal	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force Excepting Inspector	--	--
3.	Removal	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force Excepting Inspector	--	--
4.	Compulsory Retirement	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force Excepting Inspector	--	--
5.	Reduction of pay grade or rank	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force Excepting Inspector	--	--
6.	Reduction to a lower stage in the time scale of pay for a period of not exceeding three years, with out cumulative effect  and not adversely affecting his pension	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
7.	With  holding of promotion	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
8.	With  holding of increment	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
9.	Removal from an office of distinction or deprivation	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
10	Fine to an amount not exceeding seven days pay	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
11	censure	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force	All enrolled member of the force
12	Punishment, drill, extra guard, fatigue, or other duty.	Head Constable/Constable/ Followers	Head Constable/Constable/ Followers	Head Constable/Constable/ Followers	Head Constable/Constable/ Followers	Head Constable/Constable/ Followers	Head Constable/Constable/ Followers Print Judgement Report a Problem Problem Area Content Segregation Judge Name Court Citation Other Description Close Submit