Section 9(2) in The Central Industrial Security Force Act, 1968
(2)In disposing of an appeal, the prescribed authority shall follow such procedure as may be prescribed.[(2-A) Any enrolled member of the Force aggrieved by an order passed in appeal under sub-section (1) may, within a period of six months from the date on which the order is communicated to him, prefer a revision petition against the order to such authority as may be prescribed and in disposing of the revision petition, the said authority shall follow such procedure as may be prescribed.(2-B) The authority, as may be prescribed for the purpose of this sub-section, on a revision petition preferred by an aggrieved enrolled member of the force or suo motu , may call for, within a prescribed period, the records of any proceeding under section 8 or sub-section (2) or sub-section (2-A) and such authority may, after making inquiry in the prescribed manner and subject to the provisions of this Act, pass such order thereon as it thinks fit.] [Inserted by Act 40 of 1999, Section 6 (w.e.f. 29.12.1999). ]
