Section 3 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
3. Constitution of the Force.
(1)There shall be constituted and maintained by the State Government an armed force to be called the State Industrial Security Force for the protection and security of place of deployment and to perform such other duties as may be entrusted to it by the State Government.(2)The Force shall consist of such number of supervisory officers and enrolled members who shall receive such pay and other remuneration as may be prescribed:Provided that nothing in this sub-section apply to the pay, allowances and other service conditions of members of the Indian Police Service.(3)The headquarters of the Force shall be at Bhopal or at such other place as may be specified by the Government from time to time.
