Section 14A — Technical Consultancy Service to industrial establishments.

1 [ 14A. Technical Consultancy Service to industrial establishments.— (1) Subject to any general directions which may be issued by the Central Government, it shall be lawful for the Director-General, on a request received from the Managing Director of an industrial establishment in the private sector or any other person authorised by him in this behalf, to direct the members of the Force to provide technical consultancy services relating to security, to such industrial establishments in such manner and on payment of such fee as may be prescribed. (2) The fee received under sub-section (1) shall be credited to the Consolidated Fund of India. Explanation— .For the purposes of this section, the expression "Managing Director", in relation to an industrial establishment, means the person (whether called general manager, manager, chief executive officer or a partner of a firm or by any other name) who exercises control over the affairs of the establishment.]

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