Section 14 in The Border Security Force Rules, 1969
14. [ Constitution of the Force
.-(1) Border Security Force shall consist of-(a)Border Security Force (Regular);(b)Border Security Force (Auxiliary);(2)Officers, subordinate officers and enrolled persons appointed to or enrolled into the Border Security Force (Regular) shall be liable for continuous service for the term mentioned in their enrolment form, letter of appointment or in the rules made in this behalf.(3)Officers, subordinate officers and enrolled persons appointed to or enrolled into the Border Security Force (Auxiliary) shall serve as and when they are called out for service by the Director-General with the consent of the Central Government or for training under the order of the Director-General.][14-A. Ranks. -(1) The officers and other members of the Force shall be classified in accordance with their ranks in the following categories, namely:-(a)Officers:(1)Director-General(2)[Additional Director-General](3)[Inspector-General] [Substituted by S.O. 436(E), dated 29.5.1990. ](4)Deputy Inspector-General(5)Additional Deputy Inspector-General(6)Commandant(7)Deputy Commandant(8)Assistant Commandant(b)Subordinate officers:(9)Subedar-Major(10)Subedar(11)Sub-Inspector(c)Under officers:(12)Head Constable(13)Naik(14)Lance Naik(d)Enrolled persons other than under officers:(15)Constable(16)Enrolled followers(2)Matters relating to inter se seniority of persons belonging to the same rank shall be determined in accordance with such rules as may be made in this behalf.(3)[ Notwithstanding anything contained in these rules, the Director-General may,-(i)subject to the confirmation by the Central Government as provided hereinafter, grant to an officer or Subedar of the Force, a rank mentioned against Sr. No. (6), (7) and (8), in clause (a) of sub-rule (1), as a local rank;(ii)subject to prior approval of the Central Government, grant to an officer of the Force a rank mentioned against Sr. No. (2), (3), (4) and (5), in clause (a) of sub rule (1), as a local rank; whenever as considered necessary by him in the interest of better functioning of the force.](4)[ An officer [or Subedar] [Inserted by S.O. 5087, dated 6.11.1971. ] of the Force holding a local rank-(a)shall exercise the command and be vested with the powers of an officer holding that rank;(b)shall cease to hold that rank, if the grant of such rank is not confirmed within twenty-one days by the Central Government, or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;(c)shall not be entitled to any extra pay and allowances for holding such rank;(d)shall not be entitled to claim any seniority over other officer of the Force by virtue of having held such rank.][* * *] [Certain words omitted by S.O. 436(E), dated 29.5.1990. ][Substituted by S.O. 55(E), dated 1.2.1999 (w.e.f. 2.2.1999). ]
