Section 7 in The Central Industrial Security Force Act, 1968
7. Superintendence and administration of the Force .- [(1) The superintendence of the Force shall vest in the Central Government, and subject thereto and to the provisions of this Act and of any rules made thereunder, the command, supervision and administration of the Force shall vest in the Director-General.]
(2)Subject to the provisions of sub-section (1), the administration of the Force within [such local limits as may be prescribed shall be carried on by such other supervisory officers as considered necessary] [Substituted by Act 22 of 2009, Section 5, for " an Inspector-General, a Deputy Inspector-General, a Commandant, a Deputy Commandant or an Assistant Commandant" (w.r.e.f. 10.1.2009). ] in accordance with the provisions of this Act and of any rules made thereunder and every supervisory officer placed in charge of the protection and security of an industrial undertaking [, joint venture or private industrial undertaking] [Inserted by Act 22 of 2009, Section 5 (w.r.e.f. 10.1.2009). ] shall, subject to any directions that may be given by the [Central Government or the Director-General] [Substituted by Act 14 of 1983, Section 8, for " Central Government" (w.e.f. 15.6.1983). ] in this behalf, discharge his functions under the general supervision, direction and control of the Managing Director of that undertaking.
