Section 15 in Haryana State Industrial Security Force Act, 2003
15. Members of the Force to the considered always on duty and liable to be employed any where in the State and outside also.
(1)Every member of the Force shall be considered to be always on duty and shall, at any time, be liable to be employed at any place within the State of Haryana and outside also.(2)No member of the Force shall engage himself in any employment or office other than his duties under this Act.
