Section 8 in The Central Industrial Security Force Rules, 2001
8. Duties of Deputy Inspector-General. - (1) For proper supervision of the Force, the country shall be divided in zones. A Deputy Inspector-General shall be the incharge of each zone. He shall be responsible for maintaining the Force in his charge in a state of high efficiency, training, discipline and morale. For this purpose, he shall inspect the Units and the Industrial Undertakings in Public Sector in his Zone where the Force is deputed at least twice a year and send his Inspection Reports to the Inspector-General, giving details of the state of the Force and its administration.
(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.(3)[ When Deputy Inspector-General is place as head of the Unit, he shall discharge all duties enumerated in rule 10 and he shall report all developments to Inspector-General.] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ]
