Section 3 in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
3. Constitution of the Force
(1)There shall be constituted and maintained by the State Government a Force to be called the Uttar Pradesh Special Security Force for the better protection and security of a body or a person or the residential premises thereof notified as such by the State Government by name, nomenclature or category; Strategic and vital Installations including the High Court of Judicature at Allahabad and Lucknow bench, District Judgeships and any other court notified by the State Government, administrative office premises, shrines, metro rail, airports, banks, other financial institutions, industrial undertakings and any other installations or establishments notified by the State Government, as such, for this purpose.(2)The Force shall be constituted in such manner and shall consist of such numbers of supervisory officers, sub-ordinate officers, under officers and other enrolled members of the Force as may be prescribed by the State Government.(3)The members of the Force shall receive such pay and other remuneration as may be prescribed as notified by the State Government.(4)The structure, the number of battalions and compositional strength of each battalion of the Force shall be such as may be prescribed. At the commencement of this Act, five battalions shall be raised in the first phase and further such battalions shall be raised as may be prescribed as notified by the State Government.(5)The Headquarters of the Force shall be at Lucknow and subordinate offices thereof shall be at such places as may be prescribed.
