Section 2 in The Central Industrial Security Force Act, 1968
2. Definitions .-(1) In this Act, unless the context otherwise requires,-
(a)[ "Director-General" means the Director-General of the Force appointed under section 4;(aa)"enrolled member of the Force" means any subordinate officer, under officer or any other member of the Force of a rank lower than that of an under officer;(ab)"Force" means the Central Industrial Security Force constituted under section 3;(ac)"Force custody" means the arrest or confinement of a member of the Force in accordance with rules made under this Act;](b)"industrial undertaking" means any undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry, or in any trade, business or service which may be regulated by Parliament by law;(c)"industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by-(i)a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956),(ii)a corporation established by or under a Central, Provincial or State Act, which is controlled or managed by the Government;(ca)[ "industrial establishment" means an industrial undertaking or a company as defined under section 3 of the Companies Act, 1956 (1 of 1956) or a firm registered under section 59 of the Indian Partnership Act, 1932 (9 of 1932) which is engaged in any industry, or in any trade, business or service;] [Inserted by Act 40 of 1999, Section 3 (w.e.f. 29.12.1999). ](cb)[ "joint venture" means a venture jointly undertaken by the Central Government or State Government with private industrial undertaking;] [Inserted by Act 22 of 2009, Section 2 (w.r.e.f. 10.1.2009). ][* * *] [Clause (d) omitted by Act 14 of 1983, Section 3 (w.e.f. 15.6.1983). ](e)"Managing Director", in relation to an industrial undertaking, means the person (whether called a managing agent, general manager, manager, chief executive officer or by any other name) who exercises control over the affairs of that undertaking;(f)"members of the Force" means a person appointed to the Force under this Act [* * *] [The words " , other than a supervisory officer" omitted by Act 14 of 1983, Section 3 (w.e.f. 15.6.1983). ];(g)"prescribed" means prescribed by rules made under this Act;(ga)[ "private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;] [Inserted by Act 22 of 2009, Section 2 (w.r.e.f. 10.1.2009). ](h)"scheduled industry" means any industry engaged in the manufacture or production of the articles mentioned in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951);(ha)[ "subordinate officer" means a person appointed to the Force as an Inspector, a Sub-Inspector or an Assistant Sub-Inspector;] [Inserted by Act 14 of 1983, Section 3 (w.e.f. 15.6.1983). ](i)"supervisory officer" means any of the officers appointed under section 4 and includes any other officer appointed by the Central Government as a supervisory officer of the Force;(j)[ "under officer" means a person appointed to the Force as a Head Constable, Naik or Lance Naik.] [Substituted by Act 14 of 1983, Section 3, for sub-Section (2) (w.e.f. 15.6.1983). ](2)[ Any reference in this Act to a law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.] [Substituted by Act 14 of 1983, Section 4, for " a Force" (w.e.f. 15.6.1983). ]
