Section 5 in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009
5. In section 7 of the principal Act, in sub-section (2),-
(i)for the words "an Inspector-General, a Deputy Inspector-General, a Commandant, a Deputy Commandant or an Assistant Commandant", the words "such other supervisory officers as considered necessary" shall be substituted;(ii)after the words "industrial undertaking", the words ", joint venture or private industrial undertaking" shall be inserted.
