Section 26(4) in The Central Industrial Security Force Rules, 2001
(4)[) During the period of probation or its extension thereof, as the case may be, the appointing authority may without assigning any reason terminate the services of a member of the Force on the grounds of furnishing false or incorrect information at the time of appointment of that member of the Force or for his failure to pass the basic training or repeat course, by tendering a notice of one month to that effect or one month's pay in lieu thereof.] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ]
