Section 7 in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009
7. Amendment of section 14. -
In section 14 of the principal Act,-(a)in the marginal heading, after the words "public sector", the words ", joint venture or private sector" shall be inserted;(b)in sub-section (1), after the words "public sector", the words ", joint venture or private sector" shall be inserted;(c)in the proviso to sub-section (2), for the words "one month's notice", the words "three month's notice" shall be inserted.
