Section 48 in The Central Industrial Security Force Rules, 2001
48. Form and contents of appeal. - (1) Every enrolled member preferring an appeal shall do so separately in his own name.
(2)The appeal shall be addressed to the authority to whom the appeal [lies and it] [Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] shall contain all material statements and arguments on which the appellant relies, shall not contain any disrespectful or improper language, and shall be complete in itself.
