Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009 (1)The Central Government may appoint a person to be the Director-General of the Force and such other supervisory officers as considered necessary.
