Section 2 in Jammu and Kashmir Governors Special Security Force Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Governor's Special Security Force Act, 2018 ;(b)"Active duty" in relation to a Member of the Force means any duty as such member during the period when he is posted to physically protect the Governor of Jammu and Kashmir and the Members of his immediate family, wherever he or they may be ;(c)"Director" means the Director of the Force appointed under sub-section (1) of section 5 ;(d)"Force" means the Jammu and Kashmir Governor's Special Security Force constituted under section 4 ;(e)"Government" means the Government of Jammu and Kashmir ;(f)"Member of the Force" means a person, who has been appointed to the Force by the prescribed authority ;(g)"Member of the immediate family" means wife, husband, children and parents ;(h)"Prescribed" means prescribed by rules made under the Act ;(i)"Prescribed Authority" means an authority notified by the Government in an Official Gazette ;(j)"Proximate Security" means protection provided from close quarters, during journey by road, rail, aircraft, watercraft on foot or any other means of transport and shall include the places of functions, engagements, residence or halt and shall comprise ring round teams, isolation cordons, the sterile zone around, convoy security and the rostrum and access control to the person or members of his immediate family ;All words and expression used and not defined in the Act but defined in the Jammu and Kashmir State Ranbir Penal Code shall have the meanings respectively assigned to them in that Code.
