Section 9(b) in The Andhra Pradesh Special Protection Force Act, 1991
(b)if the Director-General is of the opinion that the circumstances necessitating the deputation of the members of the Force in relation to an institution, autonomous body, an industrial undertaking and assets of strategic and vital installation under sub-clause (a) have ceased to exist, he may withdraw the members of the Force so deputed without assigning any reason thereof;
