Section 6(2) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
(2)Subject to the provisions of sub-section (1), the administration of the Force within such local limits as may be prescribed shall be carried on by the supervisory officers in accordance with the provisions of this Act or the rules made thereunder, and every supervisory officer placed in charge of the protection and security of body of person(s) and/or his residential premises notified as such by the State Government by name, nomenclature or category; the High court of Judicature at Allahabad and Lucknow bench, District Judgeships and any other court that may be notified by the State Government, vital installations, industrial undertakings, shrines, administrative premises, metro, airports, banks and other financial institutions and any other installation or establishment notified by the State Government, as such, for this purpose subject to any direction that may be given by the State Government or the Additional Director General in this behalf.
