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 1] [Entire Act] State of Haryana - Section Section 5 in Haryana State Industrial Security Force Act, 2003 5. Appointment of enrolled members of the Force. - The Director General or such supervisory officer as may be authorised by the Government shall enroll members of the Force in the manner prescribed.
