Section 14(2) in The Central Industrial Security Force Act, 1968
(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 members of the Force so deputed shall be withdrawn, and the Managing-Director shall be relieved from the charge from the date of expiration of such notice or from any earlier date on which the Force is so withdrawn.
