Section 2 in Haryana State Industrial Security Force Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"autonomous body" means an institution wholly or partially run on the funds or grants of or controlled by the Government;(b)"Director General" means the Director General of the Force appointed under section 4;(c)"enrolled members of the Force" means any upper subordinate, lower subordinate or any other member of the Force of the rank not lower than that of a lower subordinate;(d)"establishment" means an office, rest house or such other institutions run by the Government;(e)"Force" means the State Industrial Security Force constituted under section 3;(f)"Force custody" means the arrest or confinement of a person by the member of the Force in accordance with the rules made under this Act;(g)"Government" means the Government of State of Haryana;(h)"industrial undertaking" means any undertaking pertaining to a scheduled industry and includes as undertaking engaged in any other industry, or in any trade, business or service which may be regulated by law made by the Parliament or Legislative Assembly of the State.(i)"industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by the Government and includes, -(I)a Government company as defined in section 617 of the Companies Act (Central Act 1 of 1956);(II)a Corporation established and controlled by the Government;(j)"institution" means any organization meant for advancement of trade, business or any other social or an economic services and includes banks, universities and other educational institutions;(k)"Managing Director" in relation to an industrial undertaking means the person, who exercises control over the affairs of that undertaking and includes a general manager, chief executive officer or called by any other name;(l)"member of the Force" means a person appointed as such to the Force under this Act;(m)"prescribed" means prescribed by rules made under this Act;(n)"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 (Central Act 65 of 1951);(o)"State" means the State of Haryana;(p)"strategic and vital installations" means all such vulnerable points or areas as specified by the Government from time to time, and declared essential for the maintenance of the life of the community and which require special protection against sabotage;(q)"upper subordinate" means a person appointed to the Force as an Inspector, a Sub-Inspector or an Assistant Sub-Inspector;(r)"supervisory officer" means any of the officers appointed under section 4 and includes any other officer appointed by the Government as supervisory officer of the Force;(s)"lower subordinate" means a person appointed to the Force as a Head Constable, or Constable.
