Section 9 in The Andhra Pradesh Special Protection Force Act, 1991
9. Deputation of the Force.—
Subject to any general direction of the Government and the recovery of charges of the force on such terms and conditions as may be prescribed under clause (j) of sub-section (2) of Section 21 of the Act , it shall be lawful for the Director-General on a request received in this behalf from the authority in charge of the establishments, institutions, autonomous bodies, industrial undertakings and assets or strategic vital installations which are not owned or controlled by the Central Government, showing the necessity thereof, to depute such number of the members of the Force as the Director-General may considers necessary for the protection and security thereof and any installations attached thereto and the members of the Force so deputed shall be at the charge of such officer or authority as directed by the Director-General or any other officer on his behalf:Provided that in the case of an establishment, institution, autonomous body, undertaking, strategic or vital installations controlled or managed—(a)by a Government company in which the Government is not having interest, no such request shall be entertained unless it is made with the consent of the Director-General or with the approval of the Government;(b)if the Director-General is of the opinion that the circumstances necessitating the deputation of the members of the Force in relation to an institution, autonomous body, an industrial undertaking and assets of strategic and vital installation under sub-clause (a) have ceased to exist, he may withdraw the members of the Force so deputed without assigning any reason thereof;(c)every member of the Force while discharging his functions during the period of deputation shall continue to exercise the same powers and be subject to the same responsibilities, discipline and penalties as would have been applicable to him, under this Act, if he had been discharging those duties in relation to an establishment, an institution, an autonomous body, an industrial undertaking and assets of strategic and vital installations of State Government.
