Section 6(2B) in The Central Industrial Security Force (Amendment and Validation) Act, 1999
(2B)The authority, as may be prescribed for the purpose of this sub-section, on a revision petition preferred by an aggrieved enrolled member of the Force or suo moto, may call for, within a prescribed period, the records of any proceeding under section 8 or sub-section (2) or sub-section (2A) and such authority may, after making inquiry in the prescribed manner, and subject to the provisions of this Act, pass such order thereon as it thinks fit.";(iii)in sub-section (3), for the words, figures and brackets "under section 8 or under sub-section (2)", the words, figures, brackets and letters "under section 8, sub-section (2), sub-section (2A) or sub-section (2B)" shall be substituted.
