Section 2 in The Special Protection Group Act, 1988
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 Prime Minister of India and the members of [his immediate family or a former Prime Minister and the members of his immediate family,] [Substituted by Act 48 of 1991, Section 3, for "his immediate family" (w.e.f. 25.9.1991).] wherever he or they may be;(b)Director means the Director of the Group appointed under sub-section (1) of section 5;(c)Group means the Special Protection Group constituted under section 4;(d)member of the Group means a person who has been appointed to the Group by the prescribed authority whether before or after the commencement of this Act;(e)members of immediate family means wife, husband, children and parents;(f)prescribed means prescribed by rules made under this Act;(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, 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 (45 of 1860), shall have the meanings respectively assigned to them in that Code.
