Section 36(8)(b) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 36(8)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(8)(b) in The Central Industrial Security Force Rules, 2001

(b)The [* * *] [Certain words omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] member of the Force cannot have more than three cases in hand in which he is rendering defence assistance. However, the controlling authority of such person who is sought to be engaged may refuse permission for his working as defence assistant if the public interest so demands.

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Union of India - Subsection

Section 36(8)(b) in The Central Industrial Security Force Rules, 2001