(1) In this Act, unless the context otherwise requires, 1 (a) "Director-General" means the Director-General of the Force appointed under section 4; (aa) "enrolled member of the Force" means any subordinate officer, under officer or any other member of the Force of a rank lower than that of an under officer; (ab) "Force" means the Central Industrial Security Force constituted under section 3; (ac) "Force custody" means the arrest or confinement of a member of the Force in accordance with rules made under this Act; (b) "industrial undertaking" means any undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry, or in any trade, business or service which may be regulated by Parliament by law; (c) "industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by (i) a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), (ii) a corporation established by or under a Central, Provincial or State Act, which is controlled or managed by the Government; 2 [(ca) "industrial establishment" means an industrial undertaking or a company as defined under section 3 of the Companies Act, 1956 (1 of 1956),or a firm registered under section 59 of the Indian Partnership Act, 1932 (9 of 1932),which is engaged in any industry, or in any trade, business or service;] 3 [(cb) "joint venture" means a venture jointly undertaken by the Central Government or State Government with private industrial undertaking;] 4 * * * * * (e) "Managing Director", in relation to an industrial undertaking, means the person (whether called a managing agent, general manager, manager, chief executive officer or by any other name) who exercises control over the affairs of that undertaking; (f) "members of the Force" means a person appointed to the Force under this Act 5 * * *; (g) "prescribed" means prescribed by rules made under this Act; 6 ['(ga) "private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;'] (h) "scheduled industry" means any industry engaged in the manufacture or production of the articles mentioned in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951); 7 ['(ha) "subordinate officer" means a person appointed to the Force as an Inspector, a SubInspector or an Assistant Sub-Inspector;';] (i) "supervisory officer" means any of the officers appointed under section 4 and includes any other officer appointed by the Central Government as a supervisory officer of the Force. 7 ['(j) "under officer" means a person appointed to the Force as a Head Constable, Naik or Lance Naik.'] 8 [(2) Any reference in this Act to a law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.]Open in Lexace · Ask the AI about this section
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