3. Constitution of the Force.
(1) There shall be constituted and maintained by the Central Government 5[an armed force of the Union] to be called the Central Industrial Security Force for the better protection and security of industrial undertakings owned by that Government6[,joint venture or private industrial undertaking]7[and to perform such other duties as may be entrusted to it by the Central Government].
(2) The Force shall be constituted in such manner, shall consist of such number of 8[supervisory officers, subordinate officers, under officers and other enrolled members] of the Force who shall receive such pay and other remuneration as may be prescribed.