Section 5 in The Central Industrial Security Force (Amendment and Validation) Act, 1999
5. Amendment of section 8.
In section 8 of the principal Act,(i)in clause (i), after the word "remove", the words ", order for compulsory retirement of ", shall be inserted;(ii)in clause (ii), after sub-clause (c), the following sub-clauses shall be inserted, namely:"(d) withholding of increment of pay with or without cumulative effect;(e)withholding of promotion;(f)censure.".
