Section 4 in The Central Industrial Security Force Rules, 2001
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:--
(1)(a)Supervisory Officers-(i)Director-General;[(i-a) Additional Director-General];(ii)Inspector-General;(iii)Deputy Inspector-General, Deputy Inspector-General (Fire), [Principal, Regional Training Centre, Principal, Fire Service Training Institute] [Inserted by Notification No. G.S.R. 485(E) dated 4.7.2013] [Director (Medical),] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];[(iii-a) Senior Commandant, Assistant Inspector-General;] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ](iv)Commandant, Assistant Inspector-General, Assistant Inspector-General (Fire), Commandant (Fire), Group Commandant, [Vice-principal, Regional Training Centre, Vice-principal, Fire Service Training Institute] [Inserted by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] [and Commandant (Medical Officer)] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];(v)Deputy Commandant and [Deputy Commandant (Fire) and Deputy Commandant (Medical Officer)] [Substituted for the words "and Deputy Commandant (Fire)" by Notification No. G.S.R. 485(E) dated 4.7.2013] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ];(vi)Assistant Commandant, [* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013] Assistant Commandant (Junior Administrative Officer) and Assistant Commandant (Fire), [Assistant Commandant (Medical Officer)] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ] [* * *] [Omitted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ].(b)Enrolled Members-(vii)Inspector (Executive, Stenographer, Ministerial, Fire and Armourer);(viii ) Sub-Inspector (Executive, Stenographer, Ministerial, Fire and Armourer);(ix)Assistant Sub-Inspector (Executive, [Stenographer,] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] Ministerial, Fire and Armourer), [Pharmacist, Band and Motor Mechanic] [Inserted by G.S.R. 533(E), dated 31.7.2007 (w.e.f. 3.8.2007). ];(x)Head Constable (Driver, Executive, [Ministerial,] [Inserted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003). ] Fire and Armourer);(xi)[ Constable (Executive, Fire Armourer, Driver-cum-Pump Operator, Nursing Assistant, Band, Fitter and Tradesman) [Substituted by Notification No. G.S.R. 485(E) dated 4.7.2013]Explanation. - For the purpose of clause (b) of sub-rule (1), each of the categories of ranks in clause (b) of sub-rule (1) other than the ranks mentioned at sub-clause (xi) shall be the immediate superior in rank to the rank mentioned below that category.][* * *] [ Omitted by Notification No. G.S.R. 485(E) dated 4.7.2013]Each of the above categories of ranks other than the ranks mentioned at item No. (xii) shall be the immediate superior in rank to the rank mentioned below that category.(2)Unless the context otherwise requires, reference to Commandant, Deputy Commandant, Assistant Commandant, Inspector, Sub-Inspector, Assistant Sub--Inspector, Head Constable, Constable and Followers in these rules shall be deemed respectively to include references to all or any of the ranks of Supervisory Officers or enrolled members of the Force as the case may be specified in items (iv) to (xii) of sub-rule (1).
