Section 4 in The Central Industrial Security Force Act, 1968
4. Appointment and powers of supervisory officers .- [(1) The Central Government may appoint a person to be the Director-General of the Force and such other supervisory officers as considered necessary.]
(2)The [Director-General] [Substituted by Act 14 of 1983, Section 5, for " Inspector-General" (w.e.f. 15.6.1983). ] and every other supervisory officer so appointed shall have, and may exercise, such powers and authority as is provided by or under this Act.
