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.