Section 4(1) in Jammu and Kashmir Governors Special Security Force Act, 2018
(1)There shall be a separate force in the State of Jammu and Kashmir called the Jammu and Kashmir Governor's Special Security Force, for providing proximate security to-(a)the Governor of Jammu and Kashmir ;(b)the members of immediate family of the Governor :Provided that any member or members of the immediate family of the Governor or any such person or class of persons covered under clause (b) may decline such proximate security.
