Section 33(3) in The Central Industrial Security Force Rules, 2001
(3)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon an enrolled member of the Force under suspension is set aside in appeal or on review under these rules and the case is remitted for further enquiry or action or with any other directions, the orders of his suspension shall be deemed to have continued in [force] [ Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003).] on and from the date of the original order of dismissal, removal or compulsory retirement and shall remain in [force] [ Substituted by G.S.R. 462(E), dated 23.5.2003 (w.e.f. 9.6.2003).] until further orders.
