Union of India - Act
The Central Industrial Security Force Rules, 2001
UNION OF INDIA
India
India
The Central Industrial Security Force Rules, 2001
Rule THE-CENTRAL-INDUSTRIAL-SECURITY-FORCE-RULES-2001 of 2001
- Published on 1 January 2001
- Commenced on 1 January 2001
- [This is the version of this document from 1 January 2001.]
- [Note: The original publication document is not available and this content could not be verified.]
345.
In exercise of the powers conferred by section 22 of the Central Industrial Security Force Act, 1968 (50 of 1968), the Central Government hereby makes the following rules, namely:--Chapter I
Preliminary
1. Short title and commencement. - (1) These rules may be called the Central Industrial Security Force Rules, 2001.
2. Definitions. - In these rules, unless the context otherwise requires,--
Chapter II
Composition Of The Force
3. Constitution of the Force. - (1) The force shall consist of the following three branches, namely:--
(i)Executive Branch;(ii)Fire Service Branch; and(iii)Ministerial Branch.4. Composition of the Force. - The Supervisory Officers and enrolled members of the Force shall be classified in accordance with the ranks in the following categories, namely:--
5. Conferment of local rank. - Notwithstanding anything contained in these rules, the Director-General may, subject to confirmation of the Central Government, grant to an officer of the Force a higher rank than held by him, as a local rank whenever considered necessary by him in the interest of better functioning of the Force--
6. Duties of Director-General. - (1) The Director-General shall be the Head of the Force and shall be responsible for maintaining it in a state of high efficiency, training, discipline and morale and he shall for that purpose take all such steps as he may consider necessary, by way of tours, inspections, examination of records, calling for reports, framing regulations, issuing instructions and giving directive on all matters pertaining to the administration of the Force. He shall in particular guide and direct the supervisory officers and it shall be his duty to ensure that each supervisory officer maintains the Force in his charge at a high level of efficiency and discipline.
7. Duties of Sector Inspectors-General in Central Industrial Security Force. - (1) To exercise powers of Head of Department in the respective sectors for inclusion which may consist one or more zones in financial and administrative matters as provided under the various rules.
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.
9. Duties of Managing-Director and General Manager. - The Force deputed to an Undertaking shall work under the general supervision, direction and control of the Managing-Director of that Undertaking. [The Unit Commander] of the force shall keep the Managing-Director fully informed of all developments including the state of the Force. The Managing-Director shall inspect the posts of the Force situated in his Undertaking at least once a year.
10. Duties of Commandant. - (1) The Commandant shall be the head of the Unit. He shall be responsible for the efficiency discipline and morale of the Unit and for the proper management of each branch of the Force under him. He shall periodically inspect the Units of the Force under his command. All orders to the Force under him shall emanate from him and all communication from the Force under him shall pass through him.
11. Duties of Deputy Commandant. - (1) The Deputy Commandant shall assist the Commandant in the discharge of his duties; and where he is placed as head of the Unit, he shall discharge all the duties of a Commandant and shall exercise only those financial powers that are delegated to him under the relevant rules.
12. [ Duties of Assistant Commandant.
- The Assistant Commandant shall assist the Commandant and unless specifically directed to the contrary in the regulations framed for the purpose he shall perform all the functions of the Commandant when so required by the latter. He shall be responsible for the efficiency, discipline and morale of the personnel under him and shall also be responsible for the security of the Undertaking and any other duties entrusted to him. He will assist Deputy Commandant where the Deputy Commandant is the head of the Unit.][12-A.For the other posts, which have been sanctioned/created or may be sanctioned/created from time to time by the Central Government, their duties shall be assigned by the Director-General Central Industrial Security Force, by a separate order.]Chapter III
Procedure Of Arrest, Search, Etc.
13. Arrest. - (1) In making an arrest, under sub-section (1) of section 11 of the Act, the member of the Force shall actually touch or confine the body of the person to be arrested.
14. Search. - Whenever a search of a person and of his [belongings] is conducted under section 12 of the Act, an inventory shall be prepared in the presence of the two respectable witnesses and a copy of the inventory duly signed by the witnesses and the person who conducted the search, shall be given to the person concerned after obtaining due receipt. The property so found on such search, shall also be sent to the police along with the person. If nothing is found on such search, a nil inventory statement duly signed shall be sent to the police along with the person.
15. Prescribed rank. - The prescribed rank for the purposes of sub-section (1) of section 12 of the Act shall be the Head Constable.
Chapter IV
Recruitment To The Force
[16. Powers of appointment. - Subject to the provisions of the Act and these rules, appointments to the post of Sub-Inspector and Inspector shall be made by the Deputy Inspector General concerned and to the ranks of Assistant Sub-Inspector, Head Constable and Constable shall be made by the Sr. Commandant or Commandant.]17. Conditions of eligibility for appointment to the Force. - No person shall be eligible for appointment to the Force unless--
18. Disqualification. - No person,--
Chapter V
Direct Recruitment
19. Name of the posts, their classification and scales of pay. - The name of posts of members of the Force, their number and classification and the scale of pay attached thereto shall be as specified in the Recruitment Rules as amended from time to time.
20. Method of recruitment, age limits and other qualifications. - The method of recruitment, age limits, qualifications and other matters relating to each of the said post shall be as specified in the Recruitment Rules as amended from time to time.
21. Agreement. - Every enrolled member of the Force except those appointed on transfer or deputation shall execute at the time of his initial appointment an agreement in the form specified in Appendix A.
22. Cadre. - Each of the three branches mentioned in rule 3 shall form a separate cadre for the purpose of seniority, promotion and confirmation.
Chapter VI
Deputation
23.
Chapter VII
Promotion
24. Promotion. - Notwithstanding anything contained in these rules specially deserving Constable or Head Constable who have put in fifteen or twenty years of service may be promoted to the rank of Head Constable or Assistant Sub-Inspector, as the case may be, on the basis of their service records by the Commandant with the approval of the Deputy Inspector-General, but the total number of such promotions shall not exceed 10% of the posts which may be filled by the method of promotion.
25. Probation. - (1) Every member of the Force except those appointed on deputation/absorption, shall be on probation for the period specified in relevant column of the Recruitment Rules:
Provided that in the absence of a specific order of confirmation or a declaration of satisfactory completion of probation, a member of the Force shall be deemed to be on probation:Provided further that no member of the Force shall ordinarily be kept on probation for more than twice the period prescribed in respective Recruitment Rules.26. Termination. - [(1) Where the appointing authority has terminated the services of probationer, the Inspector-General may on his own motion or otherwise, reopen the case and after making such enquiry as he thinks fit may; (i) confirm the action taken by the appointing authority; (ii) withdraw the notice; (iii) reinstate the probationer in service; or (iv) make such other order in the case as he may consider proper:
Provided that except in special circumstances, which should be recorded in writing, no case shall be reopened under this sub-rule after expiry of three months--(a)from the date of notice, in a case where notice is given;(b)from the date of termination of service in a case where no notice is given.]Chapter VIII
Special Provisions
27. Special provision for certain categories of persons. - Nothing in these rules shall effect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Schedule Tribes, Ex--servicemen and other special categories of persons, in accordance with the order issued by the Central Government from time to time in this regard.
28. Power to relax. - Notwithstanding anything contained in the foregoing rules, where, in the interest of the formation and the due functioning of the Force, it is necessary so to do relaxation under these rules (other than the requirement of being medically fit) may be made at the time of direct recruitment by the Director-General--
Chapter IX
Conditions Of Service And Conduct
29. Manuals. - The Director-General shall frame Training Manual, Establishment Manual as well as other manuals for administration of the Force with the approval of the Central Government.
30. Solemn affirmation of allegiance. - On appointment, each recruit or cadet shall be required to solemnly affirm his allegiance in the form given in Appendix B and shall receive a certificate of appointment as prescribed in section 6 of the Act.
Chapter X
Penalties And Procedure
31. Rules governing discipline. - (1) Supervisory officers shall be governed by the rules applicable to the officers of the Central Government of corresponding class in respect of disciplinary proceedings.
32. Disciplinary Authorities. - (1) The disciplinary authority in respect of an enrolled member of the Force for the purpose of imposing any particular penalty or the passing of any disciplinary order shall be the authority specified in this behalf in Schedule I under whose administrative control the enrolled member is serving and shall include any authority mentioned in the said Schedule superior to such authority.
33. Suspension. - (1) The appointing authority or any authority to which it is subordinate or the disciplinary authority or any other authority empowered in that behalf by the President by general or special order may place an enrolled member of the Force under suspension--
(a)where a disciplinary proceedings against him is contemplated or is pending; or(b)where a case against him in respect of any criminal offence is under investigation, inquiry or trial; or(c)where in the opinion of the authority aforesaid, he engaged himself in activities prejudicial to the interest of the security of the State:Provided that where the order of suspension is made by an authority lower than the appointing authority, such authority shall forthwith report to the appointing authority the circumstances in which the order was made and obtain his approval within 30 days from the date of the order.34. Nature of penalties. - The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed on an enrolled member of the Force, namely:--
Major penalties-:-35. Petty punishments. - Head Constable, Constable [* * *] may also be awarded, as punishment, extra drill, guard, fatigue or other duty for a term not exceeding fourteen days.
Explanation .-Petty punishments shall ordinarily be awarded in Orderly Room as provided in rule 38 of this Chapter.36. Procedure for imposing major penalties. - (1) Without prejudice to the provisions of the Public Servants [(Inquiries)] Act, 1850 (37 of 1850), no order imposing on an enrolled member of the Force any of the penalties as specified in clauses (i) to (v) of rule 34 shall be made except after an inquiry held, as far as may be, in the manner hereinafter provided.
37. Procedure for imposing minor penalties. - (1) No order imposing any of minor penalties specified in rule 34 shall be made except after--
(a)informing the enrolled member in writing of the imputations of misconduct or misbehaviour on which it is proposed to be taken and giving him a reasonable opportunity of making such representation as he wishes to make against the proposal;(b)holding an inquiry, if the disciplinary authority so desires, in the manner laid down in sub-rules (3) to (22) of rule 36;(c)taking the representation, if any, submitted by the enrolled member under clause (a) and the record of inquiry, if any, held under clause (b) into consideration; and(d)recording the findings on each imputation of misconduct or misbehaviour.38. Procedure for imposing petty punishment. - Petty breaches of discipline and trifling cases of misconduct by the enrolled members of the Force not above the rank of the Head Constable shall be inquired into and disposed of in the Orderly Room. The punishment enumerated in rule 35 may be awarded, making a record of a summary proceedings in the Orderly Room register which shall be maintained for keeping record of such punishments. There shall be no appeal against the punishment awarded in the Orderly Room.
39. Special procedure in certain cases. - Notwithstanding anything contained in rules 36 to 38--
40. Provisions regarding enrolled members of the Force borrowed from State Governments, etc. - (1) Where an order of suspension is made or a disciplinary proceeding is conducted against an enrolled member of the Force whose services have been borrowed from another department of the Central Government or from a State Government or an authority subordinate thereto, the authority lending his services (hereinafter in these rules referred to as the "lending authority") shall forthwith be informed of the circumstances leading to the order of suspension of the enrolled member of the Force or the commencement of the disciplinary proceedings, as the case may be.
41. Provisions regarding enrolled member of the Force lent to State Government, etc. - (1) Where the services of an enrolled member of the Force are lent to another department of the Central Government or to a State Government or other authority [hereinafter] [Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] in this rule referred to as "borrowing authority" the borrowing authority shall have the powers of the appointing authority for the purpose of placing such enrolled member of the Force under suspension and of the disciplinary authority for the purpose of conducting a disciplinary against him:
Provided that the borrowing authority shall forthwith inform the authority which lent the services of such enrolled member of the Force hereinafter in this rule referred to as "the lending authority" of the circumstances leading to the order of suspension of such enrolled member of the Force or the commencement of the disciplinary proceeding, as the case may be.42. Reduction in rank, etc. - No enrolled member of the Force shall be reduced to a rank lower than that to which he was first appointed to the service nor shall be reduced permanently in the sense that he may never be eligible for re-promotion however meritorious his subsequent service may be. When reduction to a lower rank class, grade or a lower time scale or a lower stage in the time scale is ordered, the order shall also specify the position in the lower rank on such reduction as well as the period for which the reduction shall hold good.
43. Withholding of increment. - In case of withholding of increment as a punishment, the order shall state the period for which the increment is to be withheld and whether it shall have the effect of postponing further increments.
Chapter XI
Appeals, Revisions And Petitions
44. Appeal against order of suspension. - An enrolled member of the Force may appeal against the order of suspension to the authority, to which the authority which made or is deemed to have made the order is immediately subordinate.
45. Orders against which no appeal lies. - Notwithstanding anything contained in this Chapter, no appeal shall lie against--
46. Appeal against order imposing penalties. - (1) An enrolled member may prefer an appeal against all or any of the following orders, namely:-
(i)an order of suspension made or deemed to have been made under rule 33;(ii)an order imposing any of the penalties specified in rule 34, made by the disciplinary authority or by any appellate or revising authority.47. Period of limitation for appeals. - No appeal under these rules shall be entertained unless it is submitted within a period of 30 days from the date on which the appellant received a copy of the order appealed against:
Provided that the appellate authority may entertain the appeal after the expiry of the said period, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.48. Form and contents of appeal. - (1) Every enrolled member preferring an appeal shall do so separately in his own name.
49. Submission of appeals. - The appellant shall submit such appeal to the authority which made the order appealed against:
Provided that if the appellant at the time of submitting such appeal is not serving under that authority, shall submit the appeal to the authority under whom he is serving and that authority shall forward it forthwith to the appropriate authority. If the appellant is not in service, he shall submit his appeal direct to the appellate authority, a copy of the appeal will also be forwarded by the appellant to the authority which made the order appealed against.50. Withholding of appeals. - (1) The authority which made the order appealed against, may withhold the appeal if--
(i)it is an appeal against an order for which no appeal lies under rule 45; or(ii)it is not in conformity with the provisions of rule 48; or(iii)it is not submitted within the period specified in rule 47 and no sufficient cause is shown for the delay; or(iv)it is repetition of any appeal already decided and no new facts of circumstances are adduced:Provided that an appeal withheld on the ground only that it was not in conformity with provisions of rule 48, shall be returned to the appellant and if re-submitted within 30 days thereof, after compliance with the said provisions, shall not be withheld.51. Transmission of appeals. - The authority which made the order appealed against, shall on receipt of such appeal, forward the same together with the relevant records, to the appellate authority without any avoidable delay and without waiting for any directions from the appellate authority unless the appeal is withheld under rule 50.
52. Consideration of appeals. - (1) In the case of an appeal against an order of suspension, the appellate authority shall consider whether in the light of the provisions of [rule 33] and having regard to the circumstances of the case, the order of suspension is justified or not and confirm or revoke the order accordingly.
53. Implementation of orders in appeal. - The authority which made the order appealed against shall give effect to the orders passed by the appellate authority.
54. [ Revision.
55. Dies-non. - Notwithstanding anything contained in these rules a disciplinary authority while passing final order to impose a penalty upon an enrolled member of the Force or an appellate authority or a revising authority may, on reinstatement of an enrolled member of the Force in service after setting aside a penalty of dismissal, removal or compulsory retirement without exonerating such enrolled member of the Force of the charges which resulted in any of these penalties, after giving an opportunity to the enrolled member of the Force concerned to show cause against such action and for reasons to be recorded in writing, order that the intervening period between the date of dismissal, removal or compulsory retirement, as the case may be, and the date of reinstatement be treated as dies-non for purposes of service.
56. Petitions. - (1) Any enrolled member of the Force may submit a petition in respect of any matter connected with his official position in which his personal interests are involved other than a matter covered by the rule relating to appeals and revision.
57. Other methods forbidden. - The supervisory officers and enrolled members of the Force are forbidden from resorting to any method other than that prescribed in these rules for pressing their claims or for obtaining redress of alleged grievances or reversal, any such attempt on their part shall be deemed to be an act of indiscipline.
Chapter XII
Miscellaneous
58. Resignation. - (1) The appointing authority may during the period of probation or thereafter permit any member of the Force to resign from his post with effect from such date as may be specified in the order accepting his resignation:
[Provided that a member of the force who tenders his resignation or technical resignation before completion of ten years regular service to join any organisation other than directly under the State or the Central Government for which cadre clearance has been given, shall be required to refund the cost of training imparted to him in the Force, or a sum equal to three month's pay and allowances, whichever is more, before his resignation or technical resignation is accepted.]59. Discharge certificate. - Whenever a member of the Force ceases to be such member for any reason whatsoever, a discharge certificate in the Form specified in Appendix D annexed to these rules shall be given to him.
60. Surrender of certificate of appointment. - Every enrolled member ceasing to be a member of the Force shall surrender to his immediate superior his certificate of appointment which shall thereupon be submitted to the Commandant.
61. Free accommodation. - (1) Normally, the undertaking where the Force has been deputed shall provide accommodation in the township itself to all supervisory officers and at the rate of 45 per cent. married and 55 per cent. unmarried or as amended by the Central Government from time to time, to the enrolled members of the Force.
62. Medical facilities. - Members of the Force shall be entitled to the facilities of the Central Government Health Scheme and in places where these facilities are not available, they shall be governed by the Central Civil Services (Medical Attendant) Rules, 1944:
Provided that when they are deployed in a Public Sector Undertaking,--63. Leave. - The supervisory officers and [enrolled members of the Force] shall be governed by the Leave Rules as are applicable to employees of the Central Government, excepting that they shall be entitled to fifteen days Casual Leave in a calender year in respect of field formation where no specific working hours in a day or working weeks are prescribed and entitlement of Casual leave in static formation like Force Head Quarters, Sector Head Quarters, etc., of Central Industrial Security Force will be 8 days in a calender year as per Ministry of Home Affairs' Office Memorandum No. 27012/6/98/PF.I/419, dated 7-7--2000. The Regularisation of leave will be subject to orders issued by Central Government from time to time.
64. Recall from leave. - The supervisory officers and enrolled members of the Force on leave may be recalled at any time by the authority empowered to sanction their leave. They may be directed to report for duty either at Headquarters or to proceed direct to the place at which their services are required.
In either case, travelling allowance as on tour (by shortest route) for the return journey may be allowed to them at the discretion of the authority recalling them from leave.65. Free leave pass and leave travel concession. - (1) Free leave pass and leave travel concession shall be admissible to the members of the Force of and below the rank of [Inspector] as follows, namely:--
(a)When living away from their families one Free leave pass every year from places of duty to the railway stations nearest to their towns and return subject to the leave travel concession for their families in a block period of two years.(b)In case they are living with their families and propose to avail themselves of leave travel concession for their families also, they shall be entitled to free leave pass to home towns and return for self only once in two years and leave travel concession (once in a block period of two years) to the family members under the normal leave travel concession Rules applicable to other Central Government employees.(c)Free leave pass when proceeding on medical leave of duration of not less than one month, provided it is certified that the illness or injury which necessitated medical leave was not brought about by any fault or negligence on the part of the member of the Force.(ca)[ An additional leave travel concession is admissible to the member to the Force in the event of death, serious illness or marriage of a member of the family of the member of the Force. The additional leave travel concession is limited only to the onward journey from the place of duty.] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ](d)Leave travel concession once in four years for self and family members to travel to any place in India as admissible to other Central Government employees:Provided that the leave travel concession admissible under clause (d) shall be in lieu of the free leave pass admissible under clause (a) and the leave travel concession and free leave pass admissible under clause (b) .66. Power to grant monetary rewards. - Monetary rewards may be granted to the enrolled members of the Force non-Gazetted Government servants, employees and workers of the industrial undertakings and members of the public in accordance with rules 67, 68 and 69.
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.68. Authorities competent to grant monetary rewards. - (1) The supervisory officers are empowered, subject to the budget provisions of the Force, to offer and grant monetary rewards under rule 67 as prescribed by the Central Government from time to time.
69. Monetary rewards offered by the Managing-Director of the industrial undertakings. - A supervisory officer of the Force may permit an enrolled member of the Force to accept monetary reward offered by a Managing-Director of an industrial undertaking for a purpose relatable to sub-rule (1) of rule 67.
70. Benefits on account of risk of "office"/special risk of "office".-ln these matters, supervisory officer and enrolled members of the Force shall be governed by Central Civil Services (Extra Ordinary Pension) Rules as amended from time to time.
71. Superannuation, etc. - The rules relating to superannuation pension, provident fund and gratuity of supervisory officers and enrolled members of the Force shall be the same as those applicable to the Central Government employees.
72. Transfer. - (1) Transfers of members of the Force may be made as under:-
(i)of supervisory officers, by the Director-General;[* * *](iii)of the enrolled members of the Force from one unit to another within the Zone by the Deputy Inspector-General of that Zone;(iv)of the enrolled members of the Force from one unit to another unit within the sector by the [Inspector-General] [Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] of that sector; and(v)of the enrolled members of the Force from one unit or zone to another in the entire Force by the [Deputy Inspector-General] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] of Force Headquarters.73. Payment of charges. - The charges payable by an industrial undertaking in public sector for the deputation of supervisory officers and enrolled members of the Force under section 14 of the Act to such undertaking, shall be paid for such periods and in such manner as the Central Government may from time to time specify.
Explanation .-For the purposes of this rule, charges payable by an industrial undertaking in public sector shall include--74. Non-applicability of rules in certain cases. - (1) These rules shall not apply to [* * *] members of the Force taken on contract who shall be governed by the conditions of their contract.
75. Award of Director-General's Commendation Disc. - (1) Director-General's Commendation [Disc] will be awarded to the CISF personnel on the following grounds:--
(a)for conspicuous achievement during operations;(b)commendable work in natural calamities;(c)outstanding achievement in sports for the country at international level;(d)any innovation which may bring significant improvement in the working of the Force;(e)clean and good record of service for 15 years;(f)accident free driving and good record for a continuous period of 20 years;(g)for being graded "AX" in Army courses of 12 weeks duration or more;(h)for any conspicuous efforts in processing of difficult cases;(i)for any conspicuous work which may be considered of a commendable nature;(j)recovery of property worth more than Rs. 20,000 in case of Constable to Head Constable and more than Rs. 50,000 in case of Assistant Sub-Inspector to Inspectors and more than Rs. 1,00,000 in case of [Gazetted Officers] [Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ]. The property so recovered should not be of unclaimed nature;(k)outstanding action in dealing with terrorists/criminals which does not call for award of a gallantry medal;(l)standing first in Force level professional courses or standing 1st, 2nd or 3rd in an Inter-Force level training course;(m)personnel who have been promoted out of turn owing to some outstanding work can also be considered.76. Ministerial staff. - Ministerial Staff (Civilian) shall be governed by the recruitment rules framed under article 309 of the Constitution of India.
77. Other conditions of service. - The members of the Force shall, in respect of all matters regarding conditions of service for which no provision or insufficient provisions have been made in these rules be governed by the rules and orders for the time being applicable to officers holding corresponding posts in the Central Government in respect of such matters.
Chapter XIII
Magisterial Power For The Purpose Of Inquiring Into Or Trying Any Offence Committed By An Enrolled Member Of The Force And The Offences Punishable Under This Act
78. Magisterial powers. - For the purpose of inquiring into or trying offences specified in sub-section (1) of section 18 of the Act and in respect of all matters incidental to such inquiry or trial of such offences, every officer holding rank of Commandant or equivalent as mentioned in sub-clause (iv) of clause (a) of sub-rule (1) of rule 4, shall exercise the powers of a Magistrate of the first class.
79. Judicial trials. - All trials in relation to any of the offences specified in sub-section (1) of section 18 of the Act shall be held in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).
80. Magistrate. - For the purpose of this Chapter "Magistrate" means the Commandant on whom the powers of a Magistrate have been conferred under sub-section (2-A) of section 18 of the Act.
81. Language to be used in the proceedings before Commandant. - Either English or Hindi may be used by the Commandant while exercising the powers of a Magistrate for inquiring into or trying any offence under sub-section (1) of section 18 of the Act.
82. Magistrate not to try enrolled members of the Force. - Where an enrolled member of the Force is brought before the Magistrate and charged with an offence referred to in sub-section (1) of section 18 of the Act, for which he is liable to be tried, such Magistrate shall not proceed to inquire into or try the offence unless--
83. Magistrate to give notice. - Before proceeding under clause (a) of rule 82, the Magistrate shall give written notice to the Unit Commander and until the expiry of a period of 21 days from the date of service of such notice he shall not--
84. Magistrate to be informed of the trial of the accused. - (1) When an accused person has been delivered by the Magistrate, the Unit Commander shall, as soon as may, inform the Magistrate whether the accused has been tried by him or any other official proceedings have been taken, ordered to be taken against the accused or not.
85. Unit Commander to deliver the accused to the Magistrate. - Where an enrolled member of the Force has committed an offence which in the opinion of the Unit Commander is to be tried by a Magistrate in accordance with the law in force the Unit Commander shall after giving written notice to the Magistrate concerned, deliver such person under proper escort to the Magistrate.
86. Manner of imprisonment. - Any enrolled member of the Force sentenced to imprisonment under the Act shall be confined in the nearest jail:
Provided that if the sentence of imprisonment is for one month or less or where the Unit Commander is satisfied that due to the difficulty of transport and escort of the enrolled member of the force sentenced to imprisonment to the nearest jail it is so desirable such person shall be confirmed in the Quarter Guard of the Force.87. Force custody. - (1) Where a Unit Commander is of the opinion that any enrolled member of the Force has committed an offence and should be tried by a Commandant who is vested with powers of Magistrate under section 18(2-A) it shall be lawful for such Commandant, with the prior approval of the Deputy Inspector-General to order the enrolled member of the Force to be taken into Force custody and kept either in close arrest or open arrest as he may deem fit from time to time depending on the gravity of the charge and the attending circumstances:
Provided that no enrolled member of the Force shall be detained in Force custody for a period of more than eight days without a trial having been convened by a Commandant/Magistrate or without a punishment having been awarded to him under section 8 of the Act.88. Promulgation of sentence. - The sentence awarded by a Magistrate shall be promulgated at the earliest opportunity after it has been pronounced and shall subject to the provisions of the Act be carried out without delay after promulgation.
89. Transmission of proceedings. - (1) The proceeding of every Magistrate without delay be forwarded to the Deputy Inspector-General within whose command the trial was held for his information.
90. Appeals. - Any person convicted on a trial held by a Magistrate under this Chapter may appeal to the Court of session. The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to appeals in that Code shall apply to appeals under this rule.
Chapter XIV
91. Technical consultancy services to the industrial establishments in the private sector. - (a) The Central Industrial Security Force may provide technical consultancy services to industrial establishments in the Central/State Government Departments, Public/Joint/Private sector, autonomous bodies or any other institution approved by the Government which may cover--
(i)Study of industrial security and fire protection related problems and suggesting appropriate solutions.(ii)Imparting of knowledge and skills in the field of industrial security and fire protection to the consulter (hereinafter called client) or his employees through training programmes which may be conducted at Central Industrial Security Force Training Institutions or at the client's industrial establishment(s) or at any other place as deemed appropriate by the Director-General.(iii)To conduct training and certification courses in the fields of Industrial Safety, Security and Fire Protection and charge prescribed fees for the same. The fees for various such courses will be determined by the Director-General.(iv)Planning, designing and effecting industrial security and fire protection schemes measures, controls and systems for the client.(v)Providing feed back after monitoring the functioning of suggested measures, controls and systems.(vi)Planning and designing of communication network and preparation of related operating instructions.(vii)Drafting industrial security and fire protection related instructions, standing orders and standing operating procedures.(viii ) Preparing disaster management and contingency plan and supervising or conducting rehearsals of such plans.(ix)Conducting audits in the field of industrial security, industrial safety or fire safety.(x)Undertaking research and development activities independency or in collaboration with the clients and or other reputed agencies in the field of industrial security, industrial safety and fire protection and related matters.(b)On receipt of request from the Managing-Director of any industrial establishment in the Private Sector or any other person authorised by him, in this behalf, subject to any general directions issued by the Central Government, the Director-General, if deems it appropriate, after examination of the request, may forward terms and conditions of providing technical consultancy services to the Managing-Director or any other person authorised by him and may ask to remit prescribed fee for technical consultancy services.(c)On remittance of prescribed fees from the Managing-Director of an industrial establishment in the Private Sector the Director-General may nominate any officers of the Force or constitute a team of officers for conducting technical study of the concerned industrial establishment relating to any matter enumerated in sub-rules (i) to (x) of rule 91(a) .(d)The Director-General may, if deems it appropriate and if the nature of consultancy sought so requires, also associate any person(s) expert in the field, expertise whereof is not available with the officers of the force, with the team constituted under sub-rule (c) .(e)The expert person associated with the team under provisions of sub-rule (d) shall be paid such amount as deemed appropriate considering his/her expertise, contribution in terms of period of time, services and state of availability of such experts in the given circumstances.(f)The officer so nominated or the team so constituted by the Director-General under sub-rule (c) shall prepare a report after conducting such study as they may deem appropriate and submit the same to the Director-General. After due approval of Director-General of the Force, the consultancy report, so prepared will be communicated to the Managing-Director of concerned industrial establishment in the Private Sector or to the person authorised by him in this behalf.(g)The consultancy report so prepared for client(s) establishment shall be the property of that establishment and such reports shall not be used by any member of the Force or by such person associated with the consultancy board for any personal benefit. Such reports, however, can be used for academic purposes.(h)Consultancy fee .-The consultancy fees shall be charged from the Industrial Establishments in the Private Sector as prescribed from time to time.[91-A. Retirement/discharge of Gazetted Officers on the grounds of medical unfitness.91.
-B. Retirement of enrolled member of the Force on the grounds of medical unfitness. - (1) Where a Commandant is satisfied that any enrolled member of the Force is unable to perform his duties by reason of medical unfitness, he may direct that the said enrolled member to be brought before a Medical Board.92. Repeal and saving. - (1) The Central Industrial Security Force Rules, 1969 are hereby repealed.
| * an Inspector | |
| * a Sub-Inspector | |
| * an Asstt.sub-Inspector | inthe Central Industrial Security Force. |
| * a Head Constable | |
| * a Constable |
| Witness | |
| Signature---------------------------------------- | Signature of the employees............................... |
| Designation:------------------------------------ | Designation...................................................... |
| Date----------------------------------------------- | Date................................................................... |
| Place---------------------------------------------- | Place.................................................................. |
| Photo of candidate attested by Chairmen of the Recruitment board |
Part 1
Form to be used when a candidate is granted authority to present himself for medical examination for fitness on appointment.Name...................Caste or Race..................Residence.............................................Father's name and residence...........................Date of Birth by Christain era as nearly as can be ascertained......................Exact height by measurement:Hight.....................Chest.....................weight....................Signature of the individual...........................Station................Date...................Signature of Appointing Officer.........................Designation........................................................Part 2
Candidates Statement And DeclarationThe candidate must make the statement required below, prior to his medical examination and must sign the declaration appended thereto. His attention is specially directed to the warning contained in the note below :-1. (a) Have you ever had a small pox, intermittent or any other fever, Enlargement or suppuration of glands, spitting of blood as heart disease, fainting, attach rheumatish ?
2. When you were last vaccinated ?
3. Have you or any other relative been affected with consumption, sorofulous, gout asthma, fits, epilepsy or insanity ?
4. have you suffered from any form of nervousness due to overwork or any other cause ?
5. Have you been examined and declared unfit for Government service by medical officer/medical Board within the last three years.
I declare that all the above answers are to the best of my belief true and correct. I also solemnly affirm that I have not received disability/certificate/pension on account of a any disease or other condition.Candidate's Signature..................Signed in my presence..................Note. - The candidate will be held responsible for accuracy of the above statement, by wilfully suppressing any Information will incur the risk or losing the appointment and if appointed of forfeiting all the superannuation allowances or gratuity.Part 3
It is certified that I/We have examined .................S/o............................ a candidate for employment in the Central Industrial Security Force and can not discover that he has any disease, constitutional afflictions or bodily infirmity excluding knock knee, flat feet and..............I/We considered/do not considered this a disqualification for employment in Central industrial Security Force. His age according to his own statement is.............................This may be filled up after examining the candidate for knock knee, flat feet, bow legs, squint eyes, inability close the left eye, inability to flax the fingers properly, varicose veins or any other obvious disabilities which are likely to affect his functioning as a member of the Central Industrial Security Force.| 1. | General Development | Good | Fair | Poor |
| 2. | Body built | Thin | Average | Obese |
| 3. | Eyes | Right | Left | |
| (A) Any obvious Disease | ||||
| (i) External | ||||
| (ii) Media | ||||
| (B) VisualAcuity................................................ | ||||
| (i) Distant | ||||
| (ii) Near | ||||
| (C) Colour Vision | ||||
| 4. | Ear, Nose & Throat | Right | Left | |
| (a) Any obvious disease | ||||
| (b) Hearing | ||||
| (c) PNS | ||||
| 5. | Condition of teeth...............Dental points ........... | |||
| 6. | Respiratory System | |||
| (i) Appearance of Chest | ||||
| (ii) Breathing Rate | ||||
| (iii) Any abnormality on stethescopic examination. | ||||
| 7. | (A) Circulatory System | |||
| Heart:Any organic lesion ............................. | ||||
| Rate:Standing ............................................. | ||||
| After hopping 25 times ................................. | ||||
| 2 Minutes after hopping................................. | ||||
| (B) Blood pressure | ||||
| Systolic........................................................ | ||||
| Disstolic........................................................ | ||||
| 8. | Abdomen | |||
| (a) Tenderness..................................................... | ||||
| (b) Palpability | ||||
| (i) Liver : | ||||
| (ii) Spleen : | ||||
| (iii) Kidneys: | ||||
| (c) Haemorrhoids: | ||||
| (d) Fissure/fistula : | ||||
| (e) Hernia/Hydrocele | ||||
| (f) Any other : | ||||
| 9. | LocomotorSystem : | |||
| (i) Condition of spine | ||||
| (ii) condition of limb joints : | ||||
| 10. | Nervous System | |||
| (i) Evidence of nervous instability : | ||||
| (ii) Tremers: | ||||
| (iii) History of Mental Disease : | ||||
| 11. | Report of Radiological examination of chest if done : | |||
| 12. | Is there anything in the health of candidate likely to render him unfit for the efficient discharge of his duties on the service for which he is a candidate ? | |||
| 13. | State the service for which the candidate has been examined (GD/Follower/Trades/Communication/Medical etc) | |||
| 14. | Small pox vaccination marks (Give number & site) | |||
| 15. | Mild defects noted, not sufficient for rejection | |||
| 16. | Out line reasons declaring candidate unfit. | |||
| 17. | Unfit/Temporary unfit/Fit |
1. .....................................................
2. .....................................................
[APPENDIX-DDischarge Certificate(See rule 59)Particulars| 1. Name2.Father's name3.CISF No.4. Post held at thetime of discharge.5.Educationalqualification-Civil-Technical6. Religion7. WhetherScheduleCastes/Schedule Tribes/Other Backward Classes.8.Identification markand blood group9.Date of birth10. Date ofenrolment11.Date ofdischarge12. Nature ofdischarge13. Paydrawn beforedischarge14. MedalDecorations or Awards, if any15. Address ofUnit or Branch of CISF last served16.Permanent homeaddress with Pin Code17.Name of next-of kinwith-relationship18.Character19.Employee'ssignature and thumb impressionPlaceDate(Official Seal)Signature anddesignation ofSupervisory Officer | {| |
| Photoattested |
| Followingcriteria will be adopted for assessment of "Character" in the dischargecertificate:- | ||
| S.No. | Categoryof assessment | Conditions |
| 1. | Exemplary | (i)Minimum ten years service with the Central Industrial Security Force.(ii)No punishment under the Central Industrial Security Force Act and rules or inCivil/ Criminal Court.(iii)Qualityof ACR/ APAR |
| 2. | VeryGood | (i)Minimumseven years service with the Central Industrial Security Force(ii)Nopunishment under section 8(i) and 18 of Central Industrial Security Force Actand rules or in the Civil/Criminal Court.(iii)Quality of ACR/ APAR |
| 3. | Satisfactory | (i)At least three year's service with the Central Industrial Securitv Forcewithout any major or minor punishment under the Central Industrial SecurityForce Ad and rules.(ii)No reduction in rank or grade for an offence under the CentralIndustrialSecurity Force Act and rules.(iii)Qualityof ACR/APAR |
| 4. | Unsatisfactory | (i)Cases not covered under item(1)to(3)(ii)More than two reduction in rank or grade for offence under the CentralIndustrial Security Force Act and the rules. |