Section 14(3) in The Central Industrial Security Force Act, 1968
(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.
