Section 67 in The Central Industrial Security Force Rules, 2001
67. Eligibility for monetary rewards. - (1) Monetary rewards may be granted only to the enrolled members of the Force for--
(a)doing outstanding work, requiring special courage, skill or initiative such as-(i)the arrest of a criminal; or(ii)securing of information leading to the detection of a crime or matters connected therewith; or(iii)making exceptionally good enquiries; or(iv)an encounter with a criminal, if connection with the protection, safeguard and security of an industrial undertaking;(b)doing work of a less outstanding nature but requiring prompt, honest and intelligent observance of, and obedience to order so as to be of material assistance in the protection, safeguard and security of an industrial undertaking;(c)doing extra hard works in connection with the protection, safeguard and security of industrial undertaking;(d)smartness, markmanship, diligence, praiseworthy attention to the employees and workers of the industrial undertakings or to the persons who visit the industrial undertakings on business or for any other purpose which, in exceptional cases, is calculated to promote the efficiency of the Force.(2)(i)Monetary rewards in the form of books or articles of value not exceeding one thousand rupees for each prize may also be granted to enrolled members of the Force for proficiency during training for every batch of trainees who pass out of the Training College or Training Centre, as specified below:-I Prize-for all round efficiency first rank;II Prize-for all round efficiency second rank;III Prize-for proficiency in parade, muskety and sports.(ii)Monetary rewards shall not be granted on request.Explanation .-For the removal of doubts, it is hereby declared that it shall be permissible to grant also the III Prize to a trainee who has been granted I Prize or II Prize.(3)Monetary rewards may be granted to the non-Gazetted Government servants, employees and workers of the industrial undertakings and the members of the public as an incentive for assisting the Force--(i)in the detection of any serious case, or(ii)in the apprehension of an offender, or(iii)in resisting a criminal or an anti-social element, or(iv)for any other purpose, which is for the better protection, safeguard and security of the industrial undertakings.Explanation .-For the removal of doubts, it is hereby declared that for the purposes of this rule--(i)"general good work" shall not be a ground for the grant of monetary rewards.(ii)monetary rewards shall not be granted on request.
