Section 9(1) in Haryana State Industrial Security Force Act, 2003
(1)Subject to any general direction of the Government and the recovery of charges of the Force on such terms and conditions as may be prescribed, it shall be lawful for the Director General on a request received in this behalf from the authority in charge of the establishments, institutions, autonomous bodies, industrial undertakings and assets owned and controlled by the State and Central Government and strategic and vital installations which are not owned or controlled by the State Government or which are financed, owned or controlled by the Central Government, showing the necessity thereof, to depute such number of the members of the force as the Director General may consider necessary for the protection and security thereof and any installations attached thereto and the members of the Force so deputed shall be at the charge of such officer or authority as directed by the Director General or any other officer on his behalf :Provided that in the case of an establishment, institution, autonomous body, undertaking, strategic and vital installations controlled or managed by a company in which the Government is not having interest, Force shall be deputed with the approval of the Government :Provided further that if the Director General is of the opinion that the circumstances necessitating the deputation of the Force have ceased to exist and the Force is needed somewhere as, he may withdraw the Force.
