Section 4(1) in The Jammu and Kashmir Special Security Group Act, 2000
(1)There shall be a separate force in the State of Jammu and Kashmir called the Jammu and Kashmir Special Security Group for providing proximate security to:-(a)the Chief Minister of Jammu and Kashmir;(b)the members of immediate family of the Chief Minister;(c)any such person or class of persons and for such period as the Government may, by notification in the Government Gazette, specify:Provided that any member or members of the immediate family of the Chief Minister or any such person or class of persons covered under clauses (b) and (c) may decline such proximate security.
