Section 4(1) in The Tamil Nadu Special Security Group Act, 1993
(1)There shall be a separate security force in the State of Tamil Nadu called the Tamil Nadu Special Security Group for providing proximate security to—(a)the Chief Minister of Tamil Nadu and the members of his immediate family;(b)any former Chief Minister of Tamil Nadu or to the members of his immediate family; and(c)any such class of persons and for such period as the Government may, by Notification, specify:Provided that any former Chief Minister or any member of the immediate family of the Chief Minister or of a former Chief Minister may decline such proximate security.
