Section 67(3) in The Central Industrial Security Force Rules, 2001
(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.
