Section 12 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
12. General duties of members of Special Armed Force.
(1)Every Officer of the Special Armed Force shall, for the purpose of this Act, be deemed to be always on duty and any officer of the Special Armed Force and any number or body of the Officers of the Special Armed Force may, if the State Government or the Inspector-General so directs, be employed on active duty for so long as and wherever the service of the same may be required whether in Madhya Pradesh or outside.(2)Every direction issued under sub-section (1) shall specify that the duty on which any officer of the Special Armed Force or any number or body of such officers is directed to be employed shall be deemed an active duty for the purposes of this Act.(3)Every direction issued under sub-section (1) shall be final and shall be binding on every officer of the Special Armed Force concerned.(4)An officer of the Special Armed Force employed on active duty under sub-section (1), or when a number or body of the officer of the Special Armed Force are so empowered, the officer-in-charge of such number or body, shall be responsible for the efficient performance of their duty and all Police Officers who but for the employment of one or more officers of the Special Armed Force or body of officers of Special Armed Force, would be responsible for the performance of that duty shall, to the best of their ability, assist and co-operate with the said officer or Special Armed Force or officer-in-charge of a number or body of officers of Special Armed Force.
