Section 2 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"autonomous body" means an institution acting independently or having the freedom to do so;(b)"cognizable offence" has the meaning assigned to it in clause (c) of Section 2 of the Code of Criminal Procedure, 1973 (No. 2 of 1974); -(c)"Director General" means the Director General of the Force appointed under Section 4;(d)"enrolled member of the Force" means any subordinate officer, under officer or any other member of the Force of a rank not lower than that of an under officer;(e)"Force" means the State Industrial Security Force constituted under Section 3;(f)"Government" means the State Government;(g)"industrial establishment" means and industrial undertaking or a company as defined under Section 3 of the Companies Act, 2013 (No. 18 of 2013) or a firm registered under Section 59 of the Indian Partnership Act, 1932 (No. 9 of 1932), which is engaged in any industry or in any trade, business or service;(h)"industrial undertaking" means an undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry or in any trade, business or service which may be regulated by law made by the Parliament or Legislature of the State;(i)"industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by-(i)a Government company as defined in clause (45) of Section 2 of the Companies Act, 2013 (No. 18 of 2013);(ii)a corporation established by or under a State Act, which is controlled or managed by the Government.(j)"joint venture" means a venture jointly undertaken by the State Government with a private industrial undertaking;(k)"Managing Director in relation to an industrial undertaking means, the person (whether called a Managing Agent, General Manager, Manager, Chief Executive Officer or by any other name) who exercises control over the affairs of that undertaking;(l)"member of the Force" means a person appointed to the Force under this Act;(m)"place of deployment" means industrial establishments, industrial undertakings, private industrial undertakings or institutions, commercial and financial institutions, power generating stations, transmission and distribution company, refinery, places of religious importance, archaeological and heritage sites, airports and helipads, National or State Highways, Government buildings, metro network, autonomous bodies, Central and State institutions, strategic vital installations etc. for whose protection and security the Force may be deployed under the provisions of this Act;(n)"prescribed" means prescribed by rules made under this Act;(o)"private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;(p)"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 (65 of 1951);(q)"strategic and vital installation" means all such essential and vulnerable points or areas requiring special protection, as may from time to time be specified by the Government;(r)"subordinate officer" means a person appointed to the Force as an Inspector, a Sub- Inspector or an Assistant Sub-Inspector;(s)"supervisory officer" means any officer appointed under Section 4 and includes any other officer appointed by the State Government as a supervisory officer of the Force;(t)"Under Officer" means a person appointed to the Force as a Head Constable or Constable.
