(1)Subject to any rules made in this behalf under this Chapter, the Central Government may require a National Service Tribunal to report what technical personnel, whether employed in an establishment or not, is available within its jurisdiction for employment in the national service and may by order in writing,—(a)require the employer in any establishment by which such technical personnel is employed to release such personnel as may be specified in the order, for employment in the national service;(b)direct any technical personnel to undertake such employment in the national service as may be specified in the order;(c)direct that any technical personnel engaged in any establishment under conditions not amounting to employment in the national service shall, for the purposes of sub-section (8), be deemed to have been taken into employment in the national service; and(d)require any notified establishment, notwithstanding that it has not made any application under section 22, to take into its employment such technical personnel within such period as may be specified in the order.
