(1) There shall be constituted and maintained by the Central Government 1 [an armed force of the Union] to be called the Central Industrial Security Force for the better protection and security of industrial undertakings owned by that Government 2 [,joint venture or private industrial undertaking] 3 [and to perform such other duties as may be entrusted to it by the Central Government.] (2) The Force shall be constituted in such manner, shall consist of such number of 4 [supervisory officers, subordinate officers, under officers and other enrolled] members of the Force who shall receive such pay and other remuneration as may be prescribed.Open in Lexace · Ask the AI about this section
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