Section 2(a) in The Tamil Nadu Special Security Group Act, 1993
(a)"active duty” in relation to a member of the Group means any duty as such member during the period when he is posted to physically protect the Chief Minister of Tamil Nadu and the members of his immediate family or a former Chief Minister of Tamil Nadu and the members of his immediate family, or any class of persons referred to in clause (c) of sub-section (1) of section 4, wherever he or they may be;
