Special Protection Group Rules, 2023

 

[25th May 2023]

In exercise of the powers conferred by section 16 of the Special Protection Group Act, 1988 (34 of 1988), the Central Government hereby makes the following rules, namely :-

Rule - 1. Short title and commencement

(1)     These rules may be called the Special Protection Group Rules, 2023.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definition

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means the Special Protection Group Act 1988 (34 of 1988);

(b)      "Group" means the Special Protection Group constituted under section 4 of the Act;

(c)      "Prescribed authority" means the authority as defined in the rule 6 of these rules;

(2)     Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

Rule - 3. Constitution of the Special Protection Group

The Central Government may constitute a Group which may consist of the following officials, namely :-

(a)      a Director who shall be appointed by the Central Government at a level of not less than the Additional Director General of police from the Indian Police Service; and

(b)      such number of members of the Group as mentioned under sub-section (2) of section 5 of the Act.

Rule - 4. Headquarter

The headquarter of the Group shall be at New Delhi.

Rule - 5. Manner of appointment and terms of service

(a)      The officers of All India Services shall be appointed to the Group on deputation by the Central Government on the same terms and conditions as applicable to the officer of the corresponding rank in the Central Government.

(b)      Other members of the Group except All India Services officers shall be appointed on deputation for an initial period of six years.

(c)      The appointment for second tenure may be done with the prior approval of the Central Government for reasons to be recorded.

Rule - 5. Command, supervision, training, discipline and administration of the Group

The general superintendence, direction, command and control, supervision, training, discipline and administration of the Group shall vest in the Director.

Rule - 6. Powers and functions of the Director

The Director of the Group shall be the functional head and responsible for the implementation of the duties assigned in the Act besides any other duties, orders and instructions assigned in this behalf by the Central Government.

Rule - 7. Providing assistance to Director or Member of Special Protection Group

The manner of providing assistance to the Director or member of Special Protection Group in terms of provisions contained in Section 14 of the Act shall be specified by the Central Government through standard operating procedures.