2. Definitions.

(1) In this Act, unless the context otherwise requires,

3[(a) "Director-General" means the Director-General of the Force appointed under section 4;

(aa) "enrolled member of the Force" means any subordinate officer, under officer or any other member of the Force of a rank lower than that of an under officer;

(ab) "Force" means the Central Industrial Security Force constituted under section 3;

(ac) "Force custody" means the arrest or confinement of a member of the Force in accordance with rules made under this Act;]

(b) "industrial undertaking" means any undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry, or in any trade, business or service which may be regulated by Parliament by law;

(c) "industrial undertaking in public sector" means an industrial undertaking owned, controlled or managed by

(i) a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956),

(ii) a corporation established by or under a Central, Provincial or State Act, which is controlled or managed by the Government;

4[(ca) "industrial establishment" means an industrial undertaking or a company as defined under section 3 of the Companies Act, 1956 (1 of 1956),or a firm registered under section 59 of the Indian Partnership Act, 1932 (9 of 1932),which is engaged in any industry, or in any trade, business or service;]

5[(cb) "joint venture" means a venture jointly undertaken by the Central Government or State Government with private industrial undertaking;]

(e) "Managing Director", in relation to an industrial undertaking, means the person (whether called a managing agent, general manager, manager, chief executive officer or by any other name) who exercises control over the affairs of that undertaking;

1. Subs. by Act 40 of 1999, s. 2, for long title (w.e.f. 29-12-1999).

2. 10th March, 1969, vide notification No. S.O. 924, dated 3rd March, 1969, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

3. Subs. by Act 14 of 1983, s. 3, for clause (a) (w.e.f. 15-6-1983).

4. Ins. by Act 40 of 1999, s. 3 (w.e.f. 29-12-1999).

5. Ins. by Act 22 of 2009, s. 2 (w.e.f. 10-1-2009).

6. Clause (d) omitted by Act 14 of 1983, s. 3 (w.e.f. 15-6-1983).

(f) "members of the Force" means a person appointed to the Force under this Act 1***;

(g) "prescribed" means prescribed by rules made under this Act;

2[(ga) "private industrial undertaking" means an industry owned, controlled or managed by a person other than the Central or State Government or any industrial undertaking in public sector;]

(h) "scheduled industry" means any industry engaged in the manufacture or production of the articles mentioned in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951);

3[(ha) "subordinate officer" means a person appointed to the Force as an Inspector, a Sub- Inspector or an Assistant Sub-Inspector;;]

(i) "supervisory officer" means any of the officers appointed under section 4 and includes any other officer appointed by the Central Government as a supervisory officer of the Force.

3[(j) "under officer" means a person appointed to the Force as a Head Constable, Naik or Lance Naik.]

4[(2) Any reference in this Act to a law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.]

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