Section 8 in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
8. Duties of members of the Force
It shall be the duty of every member of the Force-(a)to obey and execute all orders lawfully issued to him by his superior authority;(b)to protect and secure a body or a person or the residential premises thereof notified by the State Government by name, nomenclature or category, Honble High court of Judicature at Allahabad and Lucknow bench, District Judgeships and any other court as notified by the State Government, vital installations, industrial undertakings, shrines, administrative premises, metro, airports, banks and other financial institutions and any other installations or establishments notified by the State Government, as such, for this purpose;(c)to protect and safeguard the employees of establishments referred in clause(b);(d)to perform any other duty which may be entrusted by the State Government, from time to time.
