Section 36(8)(a) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 36(8)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(8)(a) in The Central Industrial Security Force Rules, 2001

(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 anyone of the three indicated by him.

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Union of India - Subsection

Section 36(8)(a) in The Central Industrial Security Force Rules, 2001