Section 9 in The Central Industrial Security Force (Amendment and Validation) Act, 1999
9. Amendment of section 22.
In section 22 of the principal Act, in sub-section (2),(i)after clause (ggg), the following clauses shall be inserted, namely:"(gggg) prescribing authority under sub-section (2A) of section 9 and the procedure to be followed by such authority in disposing of the revision petition;(ggggg)prescribing authority under sub-section (2B) of section 9, the period within which such authority may call for the records and the manner in which such authority may make inquiry;";(ii)in clause (h), the word "and" occurring at the end shall be omitted;(iii)after clause (h), the following clause shall be inserted, namely:"(hh) the manner in which and the fee on payment of which the technical consultancy services shall be provided under sub-section (1) of section 14A; and".
