Section 34(h) in The Central Industrial Security Force Rules, 2001
(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;
