Section 3(1) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
(1)There shall be constituted and maintained by the State Government a Force to be called the Uttar Pradesh Special Security Force for the better protection and security of a body or a person or the residential premises thereof notified as such by the State Government by name, nomenclature or category; Strategic and vital Installations including the High Court of Judicature at Allahabad and Lucknow bench, District Judgeships and any other court notified by the State Government, administrative office premises, shrines, metro rail, airports, banks, other financial institutions, industrial undertakings and any other installations or establishments notified by the State Government, as such, for this purpose.
