Section 4 in The Jammu and Kashmir Special Security Group Act, 2000
4. Constitution of the Group.
(1)There shall be a separate force in the State of Jammu and Kashmir called the Jammu and Kashmir Special Security Group for providing proximate security to:-(a)the Chief Minister of Jammu and Kashmir;(b)the members of immediate family of the Chief Minister;(c)any such person or class of persons and for such period as the Government may, by notification in the Government Gazette, specify:Provided that any member or members of the immediate family of the Chief Minister or any such person or class of persons covered under clauses (b) and (c) 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 Jammu and Kashmir 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.
