Section 3 in Haryana State Industrial Security Force Act, 2003
3. Constitution of the Force.
(1)The Government shall, by notification in the Official Gazette, constitute the Force to be called "The Haryana State Industrial Security Force".(2)The Force shall consist of such number of supervisory officers, upper subordinates, lower subordinates and other enrolled members and shall receive such pay and other remuneration as may be prescribed.(3)The Headquarters of the Force shall be at Panchkula or at such other place as may be specified by the Government from time to time.
