Section 4 in The Special Protection Group Act, 1988
4. Constitution of the Group.
- [(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.][(1-A) Notwithstanding anything contained in sub-section (1),(a)any former Prime Minister or any member of the immediate family of the Prime Minister or of a former Prime Minister may decline proximate security;(b)[ where the proximate security is withdrawn from a former Prime Minister, such proximate security shall also stand withdrawn from members of immediate family of such former Prime Minister.]](2)Subject to the provisions of this Act, the Group shall be constituted in such manner as may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 armed force of the Union may be appointed to the Group by the Central 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.
