Section 7 in Tamil Nadu Special Police Youth Brigade Act, 2013
7. Liability for active service.
(1)Every member of the youth brigade shall be liable to serve in any part of the State of Tamil Nadu.(2)Every member of the youth brigade, not on leave or under suspension, shall, for the purposes of this Act, be always on active service and may, at any time, be employed or deployed in any manner which is consistent with the duties and responsibilities of the youth brigade under this Act.
