Section 14 in The Central Industrial Security Force Act, 1968
14. Deputation of the Force to industrial undertakings in public sector [, joint venture or private sector]
.-(1) Subject to any general directions which may be issued by the Central Government, it shall be lawful for the [Director-General] [ Substituted by Act 14 of 1983, Section 13 and Sch., for " Inspector-General" (w.e.f. 15.6.1983).], on a request received in this behalf from the Managing-Director concerned of an industrial undertaking in public sector [, joint venture or private sector ] [Inserted by Act 22 of 2009, Section 7 (w.r.e.f. 10.1.2009). ]showing the necessity thereof, to depute such number of [* * *] [ The words " supervisory officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983).] members of the Force as the [Director-General] [ Substituted by Act 14 of 1983, Section 13 and Sch., for " Inspector-General" w.e.f. 15.6.1983).] may consider necessary for the protection and security of that industrial undertaking and any installations attached thereto and the [* * *] [The words " officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983). ] members of the Force so deputed shall be at the charge of the Managing-Director:Provided that in the case of an undertaking owned, controlled or managed,-(i)by a Government company of which the Central Government is not a member;(ii)by a corporation established by or under a Provincial or State Act, no such request shall be entertained unless it is made with the consent of the Government of the State in which the undertaking is situate.(2)If the [Director-General] [Substituted by Act 14 of 1983, Section 13 and Sch., for " Inspector-General" (w.e.f. 15.6.1983). ] is of the opinion that circumstances necessitating the deputation of the [* * *] [ The words " supervisory officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983).] members of the Force in relation to an industrial undertaking under sub-section (1) have ceased to exist, or for any other reason it is necessary so to do, he may, after informing the Managing-Director of that industrial undertaking, withdraw the [* * *] [ The words " supervisory officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983).] members of the Force so deputed:Provided that the Managing Director may, on giving [three month's notice] [Substituted by Act 22 of 2009, Section 7, for " one month's notice" (w.r.e.f. 10.1.2009). ] in writing to the [Director-General] [Substituted by Act 14 of 1983, Section 13 and Sch., for " Inspector-General" (w.e.f. 15.6.1983). ] require that the [* * *] [ The words " supervisory officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983).] members of the Force so deputed shall be withdrawn, and the Managing-Director shall be relieved from the charge from the date of expiration of such notice or from any earlier date on which the Force is so withdrawn.(3)Every [* * *] [ The words " supervisory officers and" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983).] member of the Force, while discharging his functions during the period of deputation, shall continue to exercise the same powers and be subject to the same responsibilities, discipline and penalties as would have been applicable to him under this Act, if he had been discharging those functions in relation to an industrial undertaking owned by the Central Government.[14-A. Technical consultancy service to industrial establishments.-(1) Subject to any general directions which may be issued by the Central Government, it shall be lawful for the Director-General, on a request received from the Managing-Director of an industrial establishment in the private sector or any other person authorised by him in this behalf, to direct the members of the Force to provide technical consultancy services relating to security, to such industrial establishments in such manner and on payment of such fee as may be prescribed.(2)The fee received under sub-section (1) shall be credited to the Consolidated Fund of India.Explanation .-For the purposes of this section, the expression "Managing-Director", in relation to an industrial establishment, means the person (whether called General Manager, Manager, Chief Executive Officer or a partner of a firm or by any other name) who exercises control over the affairs of the establishment.]
