Section 4 in The Tamil Nadu Special Security Group Act, 1993
4. Constitution of the Group.—
(1)There shall be a separate security force in the State of Tamil Nadu called the Tamil Nadu Special Security Group for providing proximate security to—(a)the Chief Minister of Tamil Nadu and the members of his immediate family;(b)any former Chief Minister of Tamil Nadu or to the members of his immediate family; and(c)any such class of persons and for such period as the Government may, by Notification, specify:Provided that any former Chief Minister or any member of the immediate family of the Chief Minister or of a former Chief Minister may decline such proximate security.(2)Subject to the provisions of this Act , the Group shall be constituted in such manner as may be prescribed and the terms and conditions of service of the members of the Group shall be such as may be prescribed.(3)Notwithstanding anything contained in this section, any person or any member of any other Police force of the State of Tamil Nadu may be appointed to the Group by the Government, by a general or special order, and for such period as may be specified in such order and the person so appointed shall, during the period of his appointment, be deemed to be a member of the Group, and the provisions of this Act shall, so far as may be, apply to such person or member.
