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4. Appointment and powers of supervisory officers.

9[(1) The Central Government may appoint a a person to be the Director-General of the Force and such other supervisory officers as considered necessary.]

(2) The 10[Director-General] and every other supervisory officer so appointed shall have, and may exercise, such powers and authority as is provided by or under this Act.



Central Industrial Security Force Act, 1968 Back




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