Section 23 in The Central Industrial Security Force Rules, 2001
23.
(1)(a)During the period of deputation, the officer on deputation shall be governed by the provisions of the Act and the rules and regulations made thereunder:Provided that the provisions of rules 58, 59 and 71 shall not apply to him.(b)Without prejudice to the foregoing, every such officer shall be subject to the rules of discipline applicable to the corresponding rank to the Force.(2)Save as aforesaid, the other terms and conditions of deputation shall be such as may be agreed upon between the lending authority and the Central Government.(3)Notwithstanding anything contained in these rules, the Central Government or the Director-General, as the case may be, may, without assigning any reason terminate the period of deputation of any officer at any time and such termination shall not be deemed to be a punishment.
