Section 36(17) in The Central Industrial Security Force Rules, 2001
(17)[ When the case for the disciplinary authority is close, the enrolled member of the Force shall be required to state his defence, orally or in writing as he may prefer. If the defence is made orally it shall be recorded, and the enrolled member of the Force shall be required to sign the record. In either case, a copy of the statement of defence shall be given to the presenting officer, if any appointed.
