Section 2 in The Central Industrial Security Force Rules, 2001
2. Definitions. - In these rules, unless the context otherwise requires,--
(a)"Act" means the Central Industrial Security Force Act, 1968 (50 of 1968);(b)"Appendix" means an appendix to these rules;(c)"close arrest" means confinement of any enrolled member of the Force within the Force or a detachment of the Force or a post quarter guard, building or tent under charge of a guard;(d)"Magistrate" means any Magistrate as referred to in section 3 of the Code of Criminal Procedure, 1973 (2 of 1974);(e)"open arrest" means confinement of any enrolled member of the Force within the precinct of any barrack, lines or camp for the time being occupied by any detachment of the Force;(f)"Schedule" means a Schedule appended to these rules;(g)"section" means a section of the Act;(h)the expressions "assault", "criminal force", "reason to believe", "wrongfully restrain" and "voluntarily causes hurt" have the meaning assigned to them respectively in Indian Penal Code;(i)words and expressions used in these rules and not defined, but defined in the Act, shall have the meaning respectively assigned to them in the Act.
