Section 3(2) in The Central Industrial Security Force Act, 1968
(2)The Force shall be constituted in such manner, shall consist of such number of [supervisory officers, subordinate officers, under officers and other enrolled members] [Substituted by Act 14 of 1983, Section 5, for " supervisory officers and members" (w.e.f. 15.6.1983). ] of the Force who shall receive such pay and other remuneration as may be prescribed.
