Section 28 in The Central Industrial Security Force Rules, 2001
28. Power to relax. - Notwithstanding anything contained in the foregoing rules, where, in the interest of the formation and the due functioning of the Force, it is necessary so to do relaxation under these rules (other than the requirement of being medically fit) may be made at the time of direct recruitment by the Director-General--
(i)Constable-any of the eligibility criteria.(ii)Followers-age limit only.
