Section 15 in The Andhra Pradesh Special Protection Force Act, 1991
15. Members of the Force to be considered always on duty and liable to be employed anywhere in the State and outside also.—
(1)Every member of the Force shall be considered to be always on duty and shall, at any time, be liable to be employed at any place within the State of Andhra Pradesh and outside also.(2)No member of the Force shall engage himself in any employment or office other than his duties under this Act .(3)A member of the Force shall not by reason of his suspension from his office cease to be a member of the Force; and he-shall during that period be subject to the same responsibilities, discipline and penalties to which he would have been subjected if he were on duty.
