Section 15 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
15. Officers and members of the Forces to be considered always on duty and liable to be employed anywhere in the State of Arunachal Pradesh and India.
(1)Every Supervisory Officer and member of the Force shall for the purpose of this Act be considered to be always on duty, and shall at any time, be liable to be employed at any place within the State of Arunachal Pradesh and in so far as the Arunachal Pradesh Special Tiger Protection Force is concerned, its members and the supervisory officer shall also be liable to be posted any where within India, on being requisitioned by Member Secretary, National Tiger Conservation Authority.(2)No Supervisory Officer or member of the Force shall engage himself in any employment or office other than his duties under this Act.
