Section 9(2) in Haryana State Industrial Security Force Act, 2003
(2)Every member of the Force while discharging his functions during the period of deputation shall continue to exercise the same powers and be subject to the same responsibilities, discipline and penalties as would have been applicable to him under this Act, if he had been discharging those duties in relation to an establishment, an institution, an autonomous body, an industrial undertaking and assets owned and controlled by the State and Central Government or strategic and vital installations of State Government.
