Section 74 in The Central Industrial Security Force Rules, 2001
74. Non-applicability of rules in certain cases. - (1) These rules shall not apply to [* * *] members of the Force taken on contract who shall be governed by the conditions of their contract.
(2)Nothing in these rules shall be deemed to preclude the President--(a)from making any appointment to the Force which he may consider necessary, or(b)from passing any order or revising, whether on his own motion or otherwise, any order passed under these rules by any subordinate authority.
