Section 8(2) in The Central Industrial Security Force Rules, 2001
(2)The Deputy Inspector-General shall be readily available to the Commandants and shall aid, advice and control them. He shall keep in touch with the Chairman, Managing-Directors and General Managers of the Undertakings in his Zone and shall also keep liaison with the State authorities with a view to secure full co-operation between the State Police and the Force in ensuring proper protection and security of the property of the Industrial Undertakings in the public sector in his Zone. He shall keep the Inspector-General fully informed of all developments which need his attention. [Normally] all communications between the Commandant and Inspector-General shall be channalized through the Deputy Inspector-General though in cases of great urgency the Commandant may write to the Inspector-General direct in which case, he shall endorse a copy to the Deputy Inspector-General.
