Section 9(3) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(3)Every member of the Force while discharging his functions during the period of deployment in an establishment, institution, autonomous body, undertaking, strategic or vital installation controlled or managed by a Company in which the Government does not have an interest, shall exercise the same powers and be subject to the same responsibilities, discipline and penalties under this Act as he would have been, if he had been discharging those duties in relation to an establishment, an institution, an autonomous body and industrial undertaking or strategic and vital installations of the Government.
