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Union of India - Section

Section 92 in The Central Industrial Security Force Rules, 2001

92. Repeal and saving. - (1) The Central Industrial Security Force Rules, 1969 are hereby repealed.

(2)Notwithstanding such repeal anything done or any action taken under the said rules, shall be deemed to have been done or taken under the corresponding provisions of these rules.APPENDIX A(See Rule 21)From Of AgreementToThe President of IndiaIn consideration of the President of India having agreed to appoint me as
* an Inspector  
* a Sub-Inspector  
* an Asstt.sub-Inspector inthe Central Industrial Security Force.
* a Head Constable  
* a Constable  
I,.......................Son of...................hereby agree and undertake to-
(i)serve in the Central Industrial Security force for a period of not less than ten years with effect from the date of my appointment in the force;
(ii)Carry out all duties entrusted to me and all lawful orders given to me by my superiors in rank;
(iii)[ refund all the cost of training imparted to me in the Force, or a sum equal to three month's pay and allowances whichever is more, in the event of tendering my resignation or technical resignation from the Force before completion of ten years regular service from the date of joining the Force, for any reason other than accepting a job in any organisation directly under the State or the the Central Government for which cadre clearance has been given.]
(iv)if, after ten years I desire to resign, I will submit my request in writing and will not withdraw from my duties until I am duly relieved.
(v)[ I understand and agree that my services can be terminated by the appointing authority on my failure to pass the final examination of initial training course or for suppression of any factual information at the time of enrolment by issuing of notice of one month or the tender of one month's pay in lieu of such notice.] [ Inserted by G.S.R. 462 (E), dated 23-5-2003 (w.e.f. 9-6-2003). ]
Note. - The terms "pay and allowance" used in clause (iii) above means the usual pay and allowances received by him during the period of three months immediately prior to the date of his resignation.* Strike out whichever is not applicable.
Witness  
Signature---------------------------------------- Signature of the employees...............................
Designation:------------------------------------ Designation......................................................
Date----------------------------------------------- Date...................................................................
Place---------------------------------------------- Place..................................................................
ACCEPTEDFor and on behalf of the President of India.APPENDIX B(See Rule 30)"I, ..............................., do solemnly affirm that I will be faithful and bear true allegiance to India and to the Constitution of India as by law established and that I will carry out the duties of my office loyally, honestly and with impartiality."Signature..................Signature and designation of the Supervisory Officer (in whose presence the affirmation is made)APPENDIX C(See Rule 17)Medical Examination Report[For Group B and Group C] [Substituted for the words "For Group and Group D" by Notification No. G.S.R. 485(E) dated 4.7.2013]
  Photo of candidate attested by Chairmen of the Recruitment board