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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Central Industrial Security Force Rules, 2001

(3)Where the Inspector-General has terminated the service of a probationer, acting as appointing authority, all the powers prescribed in sub-rules (1) and (2) above shall be exercised by the Director-General and where the Director-General has issued the order of termination by the Central Government.