7. Amendment of section 10.

In section 10 of the principal Act, after clause (e), the following clauses shall be inserted, namely:

"(f) to provide technical consultancy services relating to security of any private sector industrial establishments under section 14A;

(g) to protect and safeguard the organisations owned or funded by the Government and the employees of such organisations as may be entrusted to him by the Central Government;

(h) any other duty which may be entrusted to him by the Central Government from time to time.".