Section 13 in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020
13. Members of the Force to be considered always on duty and liable to be employed anywhere in the State
(1)Every 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.(2)No member of the Force shall engage himself in any employment or office other than his duties under this Act.
