Section 15 in Assam Forest Protection Force Act, 1986
15. Officers and members of the Force to be considered always on duty and liable to be employed anywhere in the State of Assam.
- Every supervisory officer and 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 of Assam.(2)No supervisory officer or member of the Force shall engage himself in any employment or office other than this duties under this Act.
