Section 36(8) in The Central Industrial Security Force Rules, 2001
(8)(a)The enrolled member of the Force so charged may be permitted by the inquiring authority to present his case with the assistance of any other member of the Force posted at the place of inquiry. He will give three choices for his defence assistance and the controlling officer will depute anyone of the three indicated by him.(b)The [* * *] [Certain words omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] member of the Force cannot have more than three cases in hand in which he is rendering defence assistance. However, the controlling authority of such person who is sought to be engaged may refuse permission for his working as defence assistant if the public interest so demands.
