In section 10 of the principal Act, after clause (e), the following clauses shall be inserted, namely:-- “(f) to provide technical consultancy services relating to security of any private sector industrial establishments under section 14A; (g) to protect and safeguard the organisations owned or funded by the Government and the employees of such organisations as may be entrusted to him by the Central Government; (h) any other duty which may be entrusted to him by the Central Government from time to time.”.Open in Lexace · Ask the AI about this section
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