Section 15 in The Border Security Force Rules, 1969
15. The task of the Force and command and control thereto .-(1) For the purpose of sub-section (1) of section 4, the Force shall,-
(i)promote a sense of security among the people living in the border area;(ii)prevent trans-border crimes, unauthorised entry into or exit from the territory of India;(iii)prevent smuggling and any other illegal activity.(2)In discharging the functions under sub-rule (1), the responsibility for the command, discipline, morale and administration shall,-(a)in the case of Inspector-General, extend to all battalions, units, headquarters, establishments and Force personnel placed under him [* * *];(b)in the case of a Deputy Inspector-General, extend to all the battalions, other personnel and units placed under him [* * *] [Certain words omitted by S.O. 436(E), dated 29.5.1990. ]; and(c)in the case of a Commandant, extend to the battalion or unit placed under him [* * *] [Certain words omitted by S.O. 436(E), dated 29.5.1990. ].(3)During hostilities, the Inspector-General, the Deputy Inspector-General and the commandant shall discharge such functions as may be assigned by their respective superiors.(4)The command, discipline, administration and training of battalions, units and establishments not placed under a Deputy Inspector-General or an Inspector-General shall be carried out by such officers and in such manner as may from time to time be laid down by the Director-General.(5)Any member of the Force shall be liable to perform any duties in connection with the safeguarding of the security of the border of India, the administration, discipline and welfare of the Force and such other duties as he may be called upon to perform in accordance with any law for the time being in force and any order given in this behalf by a superior officer shall be a lawful command for the purposes of the Act.
