Section 33(7) in The Central Industrial Security Force Rules, 2001
(7)[* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] An order of suspension made or deemed to have been made under sub-rule (1) or (2) of this rule shall not be valid after a period of ninety days unless it is extended after review, for a further period before the expiry of ninety days.][Provided that no such review of the order of suspension shall be necessary in the case of deemed suspension under sub-rule (2), if the enrolled member of the Force continues to be under detention at the time of completion of ninety days of suspension and the ninety days period for review in -such cases shall be counted from the date the enrolled member of the Force detained in custody is released from detention or the date on which the fact of his release from detention is intimated to his appointing authority, whichever is later.] [Substituted by Notification No. G.S.R. 485(E) dated 4.7.2013]
