Section 40(2) in The Central Industrial Security Force Rules, 2001
(2)In the light of the findings in the disciplinary proceeding conducted against such an enrolled member of the Force, if the disciplinary authority is of the opinion that any of the penalties specified in clauses (vi) to (x) of rule 34 should be imposed on him, it may, subject to the provisions of sub-rule (22)(i) of rule 36 and after consultation with the lending authority, pass such orders on the case as it may deem necessary--(i)provided that in the event of difference of opinion between the borrowing authority and the lending authority, the services of such enrolled member of the Force shall be re-placed at the disposal of the lending authority;(ii)if the disciplinary authority is of the opinion that any of the penalties specified in clauses (i) to (v) of rule 34 should be imposed on the enrolled member of the Force, it shall re-place the services of such enrolled member of the Force at the disposal of the lending authority and transmit to it the proceedings of the enquiry for such action as it may deem necessary.
