Section 22 in The Central Industrial Security Force Act, 1968
22. Power to make rules .-(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)regulating the classes, ranks, grades, pay and remuneration of [* * *] members of the Force and their conditions of service in the Force;(b)regulating the powers and duties of [* * *] [The words " supervisory officers and" omitted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ] members of the Force authorised to exercise any functions by or under this Act;(c)fixing the period of service for [* * *] [The words " supervisory officers and" omitted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ] members of the Force;(d)prescribing the description and quantity of arms, accoutrements clothing and other necessary articles to be furnished to the members of the Force;(e)prescribing the places of residence of members of the Force;(f)institution, management and regulation of any fund for any purpose connected with the administration of the Force ;(g)regulating the punishments and prescribing authorities to whom appeals shall be preferred from orders of punishment, or remission of fines or other punishments, and the procedure to be followed for the disposal of such appeals ;(gg)[ regulating matters with respect to Force custody under this Act including the procedure to be followed for taking persons into such custody; [Inserted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ](ggg)regulating matters with respect to disposal of cases relating to offences under this Act and specifying the places in which persons convicted under this Act may be confined;][(gggg ) prescribing authority under sub-section (2-A) of section 9 and the procedure to be followed by such authority in disposing of the revision petition; [Inserted by Act 40 of 1999, Section 9 (w.e.f. 29.12.1999). ](ggggg ) prescribing authority under sub-section (2-B) of section 9, the period within which such authority may call or the records and the manner in which such authority may make inquiry;](h)the terms and conditions subject to which [* * *] [The words " supervisory officers and" omitted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ] of the Force may be deputed under section 14 and the charges therefor; [*] [The word " and" omitted by Act 40 of 1999, Section 9 (w.e.f. 29.12.1999). ](hh)the manner in which and the fee on payment of which the technical consultancy services shall be provided under sub-section (1) of section 14-A; and(i)any other matter which has to be, or may be, prescribed or in respect of which rules are required to be made under this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days, which may be comprised in one session [or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive session aforesaid,] [Substituted by Act 14 of 1983, Section 12, for certain words (w.e.f. 15.6.1983). ] both Houses agree in making any modification in the rule, or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.THE SCHEDULEA.B. has been appointed [an enrolled member] of the Central Industrial Security Force under the Central Industrial Security Force Act, 1968, and is vested with the powers, functions and privileges of [an enrolled member] [Substituted by Act 14 of 1983, Section 13 and Sch., for " a member" (w.e.f. 15.6.1983). ]of the force.
