Section 40 in The Central Industrial Security Force Rules, 2001
40. Provisions regarding enrolled members of the Force borrowed from State Governments, etc. - (1) Where an order of suspension is made or a disciplinary proceeding is conducted against an enrolled member of the Force whose services have been borrowed from another department of the Central Government or from a State Government or an authority subordinate thereto, the authority lending his services (hereinafter in these rules referred to as the "lending authority") shall forthwith be informed of the circumstances leading to the order of suspension of the enrolled member of the Force or the commencement of the disciplinary proceedings, as the case may be.
(2)In the light of the findings in the disciplinary proceeding conducted against such an enrolled member of the Force, if the disciplinary authority is of the opinion that any of the penalties specified in clauses (vi) to (x) of rule 34 should be imposed on him, it may, subject to the provisions of sub-rule (22)(i) of rule 36 and after consultation with the lending authority, pass such orders on the case as it may deem necessary--(i)provided that in the event of difference of opinion between the borrowing authority and the lending authority, the services of such enrolled member of the Force shall be re-placed at the disposal of the lending authority;(ii)if the disciplinary authority is of the opinion that any of the penalties specified in clauses (i) to (v) of rule 34 should be imposed on the enrolled member of the Force, it shall re-place the services of such enrolled member of the Force at the disposal of the lending authority and transmit to it the proceedings of the enquiry for such action as it may deem necessary.
