Section 8 in The Central Industrial Security Force Act, 1968
8. Dismissal, removal, etc., of members of the Force .-Subject to the provisions of article 311 of the Constitution and to such rules as the Central Government may make under this Act, any supervisory officer may-
(i)dismiss, [remove][, order for compulsory retirement of,] [Inserted by Act 40 of 1999, Section 5 (w.e.f. 29.12.1999). ] or reduce in rank, any [enrolled member] [Substituted by Act 14 of 1983, Section 13 and Sch., for " member" (w.e.f. 15.6.1983). ] of the Force whom he thinks remiss or negligent in the discharge of his duty, or unfit for the same; or(ii)award any one or more of the following punishments to any [enrolled member] [Substituted by Act 14 of 1983, Section 13 and Sch., for " member" (w.e.f. 15.6.1983). ] of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:-(a)fine to any amount not exceeding seven days' pay or reduction in pay scale;(b)drill, extra guard, fatigue or other duty;(c)removal from any office of distinction or deprivation of any special emolument;(d)[ withholding of increment of pay with or without cumulative effect; [Inserted by Act 40 of 1999, Section 5 (w.e.f. 29.12.1999). ](e)withholding of promotion;(f)censure.]
