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Union of India - Act

THE SPECIAL PROTECTION GROUP (AMENDMENT) ACT, 2019

UNION OF INDIA
India

THE SPECIAL PROTECTION GROUP (AMENDMENT) ACT, 2019

Act 43 of 2019

  • Published in Gazette of India 43 on 9 December 2019
  • Not commenced
  • [This is the version of this document from 9 December 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Special Protection Group Act, 1988.BE it enacted by Parliament in the Seventieth Year of the Republic of India as follows:—

1. Short title and commencement.

(1)This Act may be called the Special Protection Group (Amendment) Act, 2019.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 4.

In section 4 of the Special Protection Group Act, 1988,—(i)for sub-section (1), the following sub-section shall be substituted, namely:—
(1)There shall be an armed force of the Union called the Special Protection Group for providing proximate security to,—
(a)the Prime Minister and members of his immediate family residing with him at his official residence; and
(b)any former Prime Minister and such members of his immediate family as are residing with him at the residence alloted to him, for a
period of five years from the date he ceases to hold the office of Prime Minister.
(ii)in sub-section (1A), for clause (b), the following clause shall be substituted, namely:—
(b)where the proximate security is withdrawn from a former Prime Minister, such proximate security shall also stand withdrawn from members of immediate family of such former Prime Minister.