Section 8(ii) in The Central Industrial Security Force Act, 1968
(ii)award any one or more of the following punishments to any [enrolled member] [Substituted by Act 14 of 1983, Section 13 and Sch., for " member" (w.e.f. 15.6.1983). ] of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:-
