Section 2(a) in The Jammu and Kashmir Special Security Group Act, 2000
(a)"active duty" in relation to a member of the Group means any duty as such member during the period when he is posted to physically protect the Chief Minister of Jammu and Kashmir and the members of his immediate family or any class of persons referred to in clause (c) of sub-section (1) of section 4, wherever he or they may be;
