The Central Industrial Security Force Act, 1968

24 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Constitution of the Force.
Section 4 — Appointment and powers of supervisory officers.
Section 5 — Appointment of enrolled members of the Force.
Section 6 — Certificates of enrolled members of the Force.
Section 7 — Superintendence and administration of the Force.
Section 8 — Dismissal, removal, etc., of members of the Force.
Section 9 — Appeal and revision.
Section 10 — Duties of members of the Force.
Section 11 — Power to arrest without warrant.
Section 12 — Power to search without warrant.
Section 13 — Procedure to be followed after arrest.
Section 14 — Deputation of the Force to industrial undertakings in public sector, joint venture or private sector.
Section 14A — Technical Consultancy Service to industrial establishments.
Section 15 — Officers and members of the Force to be considered always on duty and liable to be employed anywhere in India.
Section 15A — Restrictions respecting right to form association, etc.
Section 16 — Responsibilities of members of the Force during suspension.
Section 17 — Surrender of certificate, arms, etc., by persons ceasing to be members of the Force.
Section 18 — Penalties for neglect of duty, etc.
Section 19 — Application of Act 22 of 1922 to officers and members of the Force.
Section 20 — Certain Acts not to apply to members of the Force.
Section 21 — Protection of acts of officers and members of the Force.
Section 22 — Power to make rules.

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