• The Bill seeks to amend the Central Industrial Security Force Act, 1968, which constituted the Central Industrial Security Force (CISF) for the protection and security of central government industrial undertakings.
  • The Bill seeks to enable the deployment of CISF for security of joint ventures and private industrial undertakings on cost reimbursement basis.  “Joint venture” means a venture jointly undertaken by the government and a private industrial undertaking.  “Private industrial undertaking” means an industry owned or managed by persons other than central or state government.
  • The Act states that a public sector undertaking needs to give a month’s notice for the withdrawal of CISF.  Since it was considered to be inadequate, the Bill seeks to increase the notice period to three months.
  •  

    The Bill also aims to enable deployment of CISF outside India in Indian embassies or UN Peacekeeping Missions.