Section 2 in The Tamil Nadu Special Security Group Act, 1993
2. Definitions.—
In this Act, unless the context otherwise requires,—(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 Tamil Nadu and the members of his immediate family or a former Chief Minister of Tamil Nadu 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;(b)"Director” means the Director of the Group appointed under sub-section (1) of section 5;(c)"Government” means the State Government;(d)"Group”means the Tamil Nadu Special Security Group constituted under section 4;(e)"member of the Group” means a person who has been appointed to the Group by the prescribed authority;(f)"members of immediate family” means wife, husband, children and parents;(g)"proximate security” means protection provided from close quarters, during journey by road, rail, aircraft, watercraft or on foot or any other means of transport and shall include the places of functions, engagements, residence or halt and shall comprise ring round teams, isolation cordons, the sterile zone around, convoy security and the rostrum and access control to the person or members of his immediate family;(h)all words and expressions used and not defined in this Act but defined in the Indian Penal Code shall have the meanings respectively assigned to them in that Code (Central Act XLV of 1860).
