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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Central Industrial Security Force Rules, 2001

(1)
(a)Supervisory Officers-
(i)Director-General;
[(i-a) Additional Director-General];
(ii)Inspector-General;
(iii)Deputy Inspector-General, Deputy Inspector-General (Fire), [Principal, Regional Training Centre, Principal, Fire Service Training Institute] [Inserted by Notification No. G.S.R. 485(E) dated 4.7.2013] [Director (Medical),] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];
[(iii-a) Senior Commandant, Assistant Inspector-General;] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ]
(iv)Commandant, Assistant Inspector-General, Assistant Inspector-General (Fire), Commandant (Fire), Group Commandant, [Vice-principal, Regional Training Centre, Vice-principal, Fire Service Training Institute] [Inserted by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] [and Commandant (Medical Officer)] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];
(v)Deputy Commandant and [Deputy Commandant (Fire) and Deputy Commandant (Medical Officer)] [Substituted for the words "and Deputy Commandant (Fire)" by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];
(vi)Assistant Commandant, [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] Assistant Commandant (Junior Administrative Officer) and Assistant Commandant (Fire), [Assistant Commandant (Medical Officer)] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ].
(b)Enrolled Members-
(vii)Inspector (Executive, Stenographer, Ministerial, Fire and Armourer);
(viii ) Sub-Inspector (Executive, Stenographer, Ministerial, Fire and Armourer);
(ix)Assistant Sub-Inspector (Executive, [Stenographer,] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] Ministerial, Fire and Armourer), [Pharmacist, Band and Motor Mechanic] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ];
(x)Head Constable (Driver, Executive, [Ministerial,] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] Fire and Armourer);
(xi)[ Constable (Executive, Fire Armourer, Driver-cum-Pump Operator, Nursing Assistant, Band, Fitter and Tradesman) [Substituted by Notification No. G.S.R. 485(E) dated 4.7.2013]
Explanation. - For the purpose of clause (b) of sub-rule (1), each of the categories of ranks in clause (b) of sub-rule (1) other than the ranks mentioned at sub-clause (xi) shall be the immediate superior in rank to the rank mentioned below that category.][* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013]Each of the above categories of ranks other than the ranks mentioned at item No. (xii) shall be the immediate superior in rank to the rank mentioned below that category.