Section 8(i) in The Central Industrial Security Force Act, 1968
(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
