Section 7(2) in The Central Industrial Security Force Act, 1968
(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.
