Section 3 in The Central Industrial Security Force Act, 1968
3. Constitution of the Force .-(1) There shall be constituted and maintained by the Central Government [an armed force of the Union to be called the Central Industrial Security Force for the better protection and security of industrial undertakings owned by that Government, joint venture or private industrial undertaking][and to perform such other duties as may be entrusted to it by the Central Government.] [Inserted by Act 40 of 1999, Section 4 (w.e.f. 29.12.1999). ]
(2)The Force shall be constituted in such manner, shall consist of such number of [supervisory officers, subordinate officers, under officers and other enrolled members] [Substituted by Act 14 of 1983, Section 5, for " supervisory officers and members" (w.e.f. 15.6.1983). ] of the Force who shall receive such pay and other remuneration as may be prescribed.
