UTTAR PRADESH SPECIAL SECURITY FORCE RULES, 2021

PREAMBLE

In exercise of the powers conferred by Section 17 of the Uttar Pradesh Special Security Force Act, 2020 (U.P. Act 27 of 2020), the Governor is pleased to make the following rules for the purpose of regulating the constitution, appointments, recruitments, superintendence, administration, deployment, powers of the members, etc. of the Uttar Pradesh Special Security Force, namely:

Rule - 1. Short title, extent and commencement.

(1)     These rules may be called the Uttar Pradesh Special Security Force Rules, 2021.

(2)     They shall be extend in whole of the State of Uttar Pradesh.

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

Rule - 2. Definitions.

In these rules, unless the context otherwise requires.-

(1)     (a) "Act" means the Uttar Pradesh Special Security Force Act, 2020;

(b) "Additional Director General of Police", "Inspector General of Police", "Deputy Inspector General of Police", "Superintendent of Police", "Commandant", "Additional Superintendent of Police"/"Deputy Commandant", "Deputy Superintendent of Police"/"Assistant Commandant" means police officers appointed by the Government to Headquarters, Sector offices and Battalions of Uttar Pradesh Special Security Force;

(c) "Appointing Authority" in matters of Inspectors and Sub-Inspectors means the Deputy Inspector General of Police and in the matters of Head Constables, Constables and Class Four(Group 'D') Superintendent of Police or Commandant, as the case may be;

(d) "Citizen of India" means a person who is or deemed to be citizen of India under Part II of the Constitution of India;

(e) "Director General of Police" means the person appointed as the Director General of Police by the State Government as the head of the Uttar Pradesh Police Force;

(f) "Establishment" means building, premises or campus being used in connection with the affairs of any organisation serving educational, commercial, recreational purposes;

(g) "Force" means the Uttar Pradesh Special Security Force constituted under Section 3 of the Act;

(h) "Government" means the Government of Uttar Pradesh;

(i) "Governor" means the Governor of State of Uttar Pradesh;

(j) "Head of the Department" means the officer appointed as the Head of Uttar Pradesh Special Security Force by the Government;

(k) "Headquarters of UP Special Security Force" means a headquarter functioning under the Director General of Police or Additional Director General of Police, Uttar Pradesh Special Security Force, as the case may be;

(i) "Industrial Undertaking" means any undertaking as notified by the State Government pertaining to a scheduled industry as defined in Section 3 of the Industries (Development and Regulation Act, 1951) and includes an undertaking engaged in any other industry, or in any trade, business or service which may be regulated by Parliament or State Legislature by law;

(m) "Installation" means any statue, monument, building, premises or campus being used in connection with the affairs of any organisation including offices, associated buildings, residential area and property of that organisation in that premises or campus;

(n) "Member of the Force" means a person appointed to the Force;

(o) "Private" means an installation or establishment controlled or managed by a person other than Central or State Government or their agencies;

(p) "Selection Committee" means a selection committee appointed by U.P. Recruitment and Promotion Board for selection of candidates for appointments to any post in the service;

(q) "Subordinate Officer" means a person appointed to the Force on the rank of Inspector or a Sub-Inspector;

(r) "Substantive Appointment" means appointment to any such post in the cadre which is not ad hoc and is made pursuant to rules in force by selection; and in the absence of any rules thereof, made under procedures established pursuant to any executive orders of the Government for the time being in force;

(s) "Supervisory Officer" in relation to an officer of the Force means any officer of a rank which is prescribed as higher than that of such officer;

(r) "Under Officer" means a Head Constable posted in the Force as Orderly, Havildar, Line Police Havildar, Havildar Quartermaster or Team Havildar Major;

(u) "U.P. Police Recruitment and Promotion Board" means the Board constituted for recruitment and promotion by the Government Order 1256/6-Pu- IO-2008-27(7)/08;

(v) "U.P. Pradeshik Armed Constabulary" means the force of the State of Uttar Pradesh constituted under the United Provinces Pradeshik Armed Constabulary Act, 1948;

(w) "Uttar Pradesh Police" means the Force of the State of Uttar Pradesh constituted under the Police Act, 1861;

(x) "Year of Recruitment" means the period of 12 months commencing on 1st of July of any calendar year;

(y) Words and expressions used and not defined in these rules but defined in the Indian Penal Code, 1860, Code of Criminal Procedure, 1973, Police Act, 1861, U.P. Pradeshik Armed Constabulary Act, 1948 and Uttar Pradesh Pradeshik Armed Constabulary (PAC) Manual, shall have the same meanings respectively assigned to them therein.

Rule - 3. Constitution of the Force.

There shall be constituted and maintained by the State Government a Force to be called the Uttar Pradesh Special Security Force in accordance with the provision of Section 3 of the Act.

Rule - 4. Composition of the Force.

(1)     The Force shall be constituted to have a Headquarter of the Force, Sector offices and Battalions. The Constitution of the Battalion shall be based on a primary unit called the "Team". Apart from strength of persons in various posts to discharge essential functions at the Battalion headquarters level, a Battalion shall consist of General and Special Teams, Security Team, Personal Protection Team, Quick Response Team, Training Reserve Team and Battalion Duty Team shall come under General Teams while BDDS (Bomb Detection and Disposal Squad)/Dog Squad Teams, AS (Anti Sabotage) check Teams, Snipers and MT (Motor Transport) Section shall come under Specialised Teams.

(2)     At the commencement of these rules, 5 Battalions shall be raised in the " first phase and further such Battalions shall be raised as may be notified by the State Government. Constitution of the Headquarters of the Force shall be as prescribed in Rule 7.

(3)     Save as aforesaid

(a)      the strength of a Battalion consisting of supervisory officers, subordinate officers and members and their strength on each post in a Battalion of the Force, shall be such as the State Government may, after consideration of proposal submitted by the Head of the Department and recommended by Director General of Police, approve from time to time as per requirements;

(b)      the Commandant/Head of Office, in view of operational necessities may alter the posts and the strength thereof of different Teams for the deployment purposes, on approval of the Head of the Department;

(c)      the Appointing Authority may leave a vacant post unfilled or the Governor may keep it in abeyance, on account of which no person shall have any right to any kind of remedy or redress;

(d)      for the effective operation of the Force, the State Government may create any permanent and/or temporary posts as it deems fit.

Rule - 5. Structure of the Force.

Structure of the Force and the hierarchical strength of the members shall be as prescribed in Rule 4. The members of the Force shall be in different categories in various ranks as mentioned below

(1)     Gazetted Officers-

(a)      Additional Director General of Police;

(b)      Inspector General of Police;

(c)      Deputy Inspector General of Police;

(d)      Superintendent of Police/Commandant;

(e)      Additional Superintendent of Police/Deputy Commandant; and

(f)       Deputy Superintendent of Police/Assistant Commandant/Adjutant.

(2)     Non-Gazetted Officers.

(a)      Executive Force:

(i)       Quartermaster, Special Security Force (for Headquarter);

(ii)      Inspector, Special Security Force;

(iii)     Subedar Quartermaster, Subedar Adjutant Special Security Force;

(iv)    Sub-Inspector, Special Security Force;

(v)      Head Constable, Special Security Force; and

(vi)    Constable, Special Security Force.

(b)      Assistant Staff:

(I)      Ministerial Cadre

(i)       Police Sub-Inspector (Ministerial);

(ii)      Police Sub-Inspector (Accounts);

(iii)     Police Sub-Inspector (Confidential);

(iv)    Assistant Police Sub-Inspector (Ministerial);

(v)      Assistant Police Sub-Inspector (Accounts).

(II)     Motor Transport Cadre

(i)       Sub-Inspector Motor Transport;

(ii)      Head Constable Motor Transport;

(iii)     Constable Driver; and

(iv)    Constable Dispatch Rider.

(III)   Armorer/Bugler Cadre

(i)       Head Constable Armourer;

(ii)      Constable Armourer; and

(iii)     Constable Bugler.

(IV)   Class Four (Group 'D')

(V)     Radio Branch

(i)       Radio Inspector;

(ii)      Radio Center/Maintenance Officer;

(iii)     Head Operator/Head Operator (Mechanical);

(iv)    Assistant Operator;

(v)      Workshop Assistant; and

(vi)    Messenger.

(VI)   Hospital Branch

(i)       Medical Officer;

(ii)      Pharmacists;

(iii)     Nursing Assistant; and

(iv)    Class Four (Group 'D').

Rule - 6. Pay.

The members of the Force shall draw such salary and allowances as are prescribed from time to time to the members, on equivalent ranks, of U.P. Pradeshik Armed Constabulary or as payable in their parent department.

Rule - 7. Headquarters of the Force.

The Headquarters of the Force shall be at Lucknow. In the first phase, 5 Battalions of the Force shall be established at Gorakhpur, Prayagraj, Lucknow, Mathura and Saharanpur. In future, as further Battalions are established, a Sector Headquarter shall be established by the Government for a group of 3 to 5 Battalions. A Deputy Inspector General rank officer shall be in-charge of the Sector Headquarters. A decision to appoint additional supervisory officers in the Headquarter of the Force commensurate with the increased number of Battalions shall be taken by Government at that time.

Rule - 8. Appointments and powers of Supervisory Officers.

(1)     For the supervision of the Force, the State Government may appoint at the Force headquarters, an Additional Director General of the Force who shall be the Head of the Department. In the first phase, there shall be 1 Inspector General of Police, 1 Deputy Inspector General of Police, 2 Superintendents of Police and 04 Deputy Superintendents of Police to assist the Head of the Department at the Headquarters. In the future, subject to the provisions prescribed under Rule 5, the State Government may, after the constitution of additional Battalions and sector offices, appoint additional Supervisory Officers for the Headquarters and the sector offices, at that time.

(2)     The State Government may appoint for the supervision of each Battalion of the Force, a Superintendent of Police/Commandant at the Battalion Headquarters, who shall be the Head of the Office; and to assist him in the form of a Supervisory Officer, may appoint 1 Additional Superintendent of Police/Deputy Commandant who shall be the Second-in-command (2-I-C).

(3)     At the Battalion level, for each Battalion, 5 Deputy Superintendents of Police/Assistant Commandants may be appointed in the form of other Gazetted Supervisory Officers.

Rule - 9. Duties of Gazetted Supervisory Officers.

(A)     Additional Director General of the Force:

(1)     The Additional Director General shall be the Head of the Department and shall be responsible for maintaining it in a state of high efficiency, training, discipline and morale and he shall for that purpose take all such steps as he may consider necessary, by way of tours, inspections, examination of records, calling for reports, framing procedures, issuing instructions and giving directives on all matters pertaining to the administration of the Force. He shall, in particular, guide and direct the supervisory officers and it shall be his duty to ensure that each supervisory officer maintains the Force in his charge at a high level of efficiency and discipline.

(2)     The Additional Director General shall ensure coordination with the authorities, key persons, etc. of all institutions/installations mentioned in Section 3 of the Act, where the Force has been deployed and in respect of the Force, he shall ensure resolution of security issues and fulfillment of needs of every such undertaking, establishment, person, etc. He shall maintain close liaison with the police and other authorities of the State so as to secure effective coordination between the State Police and the Force in regard to matters pertaining to the protection and security of such undertaking, establishment, person, etc.

(3)     He shall issue standing orders/pamphlets, circular orders, instructions, etc. to assign responsibilities, not inconsistent with these rules, to the members of the Force for the carrying out of duties enumerated under Section 8 of the Act.

(4)     He shall perform any other duty, which the State Government or the Director General of Police may, from time to time, entrust.

(5)     He shall keep the Director General of Police and the State Government duly informed of all matters of importance.

(B)     Inspector General of the Force.

(1)     The Inspector General shall work as an assistant to the Additional Director General of the Force.

(2)     He shall closely supervise the locations of various deployments and take appropriate measures to promote their efficiency and work proficiency.

(3)     He shall give instructions to the sector Deputy Inspectors, General for the operation and control of the Force deployed in various undertakings, persons, establishments, etc.

(4)     He shall assist the Head of the Department in the discharge of the duties mentioned under Rule 9.

(5)     He shall carry out inspections of the sector units as per the circulars issued by Force Headquarters.

(6)     He shall scrutinise the Inspection Notes/Inspection Reports submitted by the sector Deputy Inspectors General of all Battalions and monitor the compliance of shortfalls pointed out therein.

(7)     He shall scrutinise and approve the tour programs, Inspection Notes/Inspection Reports and monthly diaries of Deputy Inspectors General.

(8)     He shall ensure speedy disposal of departmental enquiry cases and time-bound monitoring of court cases.

(9)     He shall perform any other duty, which the Director General of Police or the Additional Director General of the Force may, from time to time, entrust.

(C)     Deputy Inspector General of Police.

(1)     For proper supervision of the Force, the State shall be divided into sectors. A Deputy Inspector General shall be the in-charge of each sector.

(2)     He shall be responsible for maintaining the Force in his charge in a state of high efficiency, training, discipline and morale. For this purpose, he shall inspect the undertakings, establishments, personal security, etc., in his sector where the Force is deputed at least twice a year and send his Inspection Note/Inspection Reports to the Inspector General, giving details of the state of the Force and its administration.

(3)     The Deputy Inspector General shall be readily available to the Commandants and shall aid, advise and control them. He shall coordinate with the authorities of the undertakings, establishments, personal security, etc., of his sector, where the Force has been deputed.

(4)     He shall perform any other duty, which the Additional Director General of the Force and the Inspector General of the Force may, from time to time, entrust.

(D)     Duties of the Commandant.

(1)     The Commandant shall be the Head of the Battalion. He shall be responsible for the efficiency, discipline and morale of the battalion and for the proper management of each branch of the Force under him. He shall periodically inspect the battalion of the Force under his command. All administrative and other orders to the Force under him shall emanate from him and he shall ensure their compliance.

(2)     He shall ensure strict compliance of all orders issued by the Director General of police, the Additional Director of the Force and other senior Supervisory Officers.

(3)     The Commandant shall regularly inspect the detachments of the Force posted outside the battalion and ensure that they remain in a high state of efficiency.

(4)     He shall ensure that all members of the Force under him attend parade and refresher courses in turn according to a program. When at headquarters, he shall attend the parade every Tuesday and Friday and hold the Orderly Room every Friday.

(5)     The Commandant shall be responsible for the security of the undertaking, establishment and personal security in which the detachment of his battalion is posted. For that purpose, he shall remain in close touch/coordinate with the district police authorities as well as the concerned authorities of the aforementioned undertaking, establishment and personal security. He shall keep the Additional Director General of the Force, the Inspector General and the Deputy Inspector General fully informed of all the developments and send them regular fortnightly reports, as prescribed. Matters of urgent nature, however, shall be brought to their notice by the quickest possible means. He shall pay his personal attention to the working of the Intelligence wing and ensure that intelligence is efficiently collected and conveyed promptly to the concerned authorities and the Deputy Inspector General.

(6)     He shall perform any other duty, which the Head of the Department of the Force and other senior supervisory officers may, from time to time, entrust.

(E)     Duties of the Deputy Commandant.

(1)     The Deputy Commandant shall be the second-in-command (2-1-C) of the battalion.

(2)     He shall assist the Commandant in the discharge of the Commandant's duties and responsibilities; and where he is placed as head of the battalions; he shall discharge all the duties of a Commandant and shall exercise only those financial powers that are delegated to him under the relevant rules.

(3)     As the second-in-command, the Deputy Commandant shall be responsible for discharge of all duties of the Commandant of the battalion. He shall be responsible for the efficiency, discipline and morale of the personnel under him and shall also be responsible for the security of the undertaking or its part entrusted to him.

(4)     He shall perform any other duty, which the Commandant and the Head of the Department of the Force and other senior supervisory officers may, from time to time, entrust.

(F)      Duties of the Assistant Commandant.

(1)     The Assistant Commandant shall assist the Commandant of the battalion and the Deputy Commandant; and unless specifically directed to the contrary, he shall perform all the functions of the Commandant when so required by the latter. He shall be responsible for the efficiency, discipline and morale of the personnel under him and shall also be responsible for the duties entrusted to him in relation to the security of the undertaking, establishment and personal security.

(2)     He shall perform any other duty, which the Commandant may, from time to time, entrust.

(G)     Duties of the Adjutant.

(1)     The Adjutant shall be the Commandant's Staff Officer and as such all orders by him are to be obeyed as though given by the Commandant himself.

(2)     As the administrative and operational assistant to the Commandant, he shall be responsible for maintaining a high level of discipline, turnout, compliance of rules and standing orders, efficient and fair allotment of duties of subordinate officers and Under Officers, in the Battalion.

(3)     He shall also perform all other such duties which the Commandant may from time to time, entrust.

Rule - 10. Recruitment to the Force.

(1)     Deputation.

(a)      On constitution of the Force, for initial 3 years, all posts in the Force shall be filled by deputation of eligible personnel from Pradeshik Armed Constabulary and Civil Police on the basis of qualifications/norms/standards prescribed by the Head of the Department. The entire strength of women members of the Force shall be sourced solely from deputation. The period of deputation shall ordinarily be three years which may be further extended by a maximum of two years. The maximum duration of deputation shall be five years.

(b)      On the first direct recruitment, the ratio of members on deputation to members through direct recruitment shall be brought down to around 70:30 level, after second recruitment it shall be brought down to around 50:50 level, and after third recruitment to around 30:70 level, and the said ratio of 30:70 shall permanently remain effective thenceforth until the State Government decides otherwise.

(c)      The members taken on deputation to Special Security Force shall be repatriated to their parent departments:

                                             i.            On attaining the below mentioned ages.

Or

                                            ii.            On the satisfaction of the Head of the Department that such repatriation is expedient on administrative grounds.

(d)      The standards and procedure for deputation to the Force shall be determined by the Director General of Police in accordance with the applicable rules.

(2)     Direct Recruitment.

(a)      Such male candidates, who are not physically handicapped, shall be eligible for direct recruitment to the posts of Constables and Sub-Inspectors. Save as provided under preferential qualifications below, the direct recruitment to the above posts in Special Security Force shall be governed by The Uttar Pradesh Pradeshik Armed Constabulary Subordinate Officers Service Rules, 2015 (as amended) and all other Rules applicable to Provincial Armed Constabulary for the time being in force.

(b)      Preferential Qualifications:

All sought criteria remaining same, such candidates for direct recruitment shall be given preference, who have

(i)       "O" level certificate in Computer from DOEACC/NIELT Society, or

(ii)      Minimum 2 years’ service with Territorial Army, or

(iii)     "B" level certificate of National Cadet Corps (NCC).

Note.- Above mentioned preferential qualifications shall not bear any marks, but in case two or more than two candidates secure equal marks, then in the selection list a candidate possessing preferential qualification shall be given preference.

Rule - 11. Appointment of Auxiliary Staff at the Force Headquarters/different offices.

(1)     The posts of Ministerial Branch, Transport Branch, Armourer Branch and Police Radio Branch shall be tilled by transfers from U.P. Police/Provincial Armed Constabulary from the common cadre pool.

(2)     The posts of Class Four (Group 'D') shall be filled by the Uttar Pradesh Police Recruitment and Promotion Board as per prevailing rules/regulations for recruitment of Group 'D' in U.P. Police/Provincial Armed Constabulary.

(3)     The posts of Medical Officers, Pharmacists shall be filled by transfer/deputation from the Uttar Pradesh Medical and Health Department.

Rule - 12. Promotion.

The rules for promotion to different ranks in various posts in the Force shall be the same as prevailing in the U.P. Police/Provincial Armed Constabulary for the time being.

Rule - 13. Training.

(1)     Selected candidates shall be required to pass the prescribed training. The duration of basic training shall be 9 months, of which the foundational training shall be of 6 months duration and specialised training shall be of 3 months duration. The 3 months duration specialised training shall comprise of Sniper, BDDS, AS Check and Commando trainings, etc, as may be determined by the Training Headquarters on the request of and in coordination with the Head of the Department. In case, any selected candidate does not report for the training within the prescribed time limit, his candidature shall stand cancelled.

(2)     The syllabus and place of basic training of the selected candidates and refresher coursed for the members of the force and other specialised training shall be determined by the Training Headquarters on the request of and in coordination with the Head of the Department.

(3)     For the cadets that fail in basic training, the Head of the Department shall organise a re-examination after imparting Supplementary Training. In the case of candidates that fail in Supplementary Training, the Appointing Authority shall initiate proceedings to terminate the services of such candidates.

(4)     Refresher Training

Post basic training, a refresher training of 6 weeks duration shall be imparted every 5 years. There shall be an annual medical examination and annual firing practice. Those who fail in tiring examination shall be given one more opportunity but failing in the retest shall result in initiation of disciplinary proceedings against him.

The candidates appointed by promotion under Rule 12 shall have to successfully complete the training prescribed by the Head of the Department.

Rule - 14. Superintendence and administration of the Force.

(1)     The Superintendence of the Force shall vest in the Director General of Police, and the command, supervision and administration of the Force shall vest in the Additional Director General of the Force.

(2)     The administration of the Force within such local limits as may be notified shall be carried on by the supervisory officers in accordance with the provisions of these Rules, and every supervisory officer placed in charge of the protection and security of body of person(s) and/or his residential premises notified as such by the State Government by name, nomenclature or category; the High Court of Judicature at Allahabad and Lucknow, District Judgeships and any other court as notified by the State Government; vital installations; industrial undertakings; shrines; administrative premises, metro, airports, banks and other financial institutions; and any other installations or establishments notified by the State Government, as such, for this purpose subject to any direction that may be given by the State Government or the Additional Director General in this behalf.

(3)     The Superintendent of Police of the district shall, in coordination with the Supervisory Officer of the Force, have the power to oversee the functioning of the Force within his jurisdiction.

Rule - 15. Deployment of the Force for providing services to Private Establishments.

(1)     Under Section 7 of the Act, on the request for services, received from Private Establishments, the Additional Director General of the Force shall constitute a committee, which shall be headed by an officer not below the rank of Deputy Inspector General who shall get the said request examined. The Additional Director General of the Force shall forward his clear opinion to the Director General of Police who shall take a final decision on the report.

(2)     The estimated total cost to be recovered from the private Industrial Establishments or Private Sector Establishments for the Force to be deployed shall be determined on the basis of the following.

(a)      Recurring Expenditure

(i)       Pay and allowances

(ii)      Annual expenditures towards uniform and equipment’s

(iii)     Traveling allowances

(iv)    Contingency expenditures

(v)      Contribution towards pension

(vi)    Leave Pay

(vii)   Administrative or Supervisory charges

(viii)  Group Insurance

(ix)    Expenditures towards ammunitions for annual firing practice

(x)      Other petty expenses

(xi)    Vehicle, fuel, oil, lubricants

(xii)   Office expenditures

(xiii)  Medical expenditures

(xiv)  Any other payable approved by the State Government.

(b)      Non-Recurring Expenditure.

(i)       Training expenditures

(ii)      Expenditures towards uniform and equipments

(iii)     Required Arms/ammunitions as per rank and standards

(iv)    Residential/administrative buildings.

(c)      The expenditures to be charged shall be calculated by the Finance Controller, Police Headquarters, Lucknow, for each rank; and the Additional Director General of the Special Security Force shall, after getting recommendation of the Director General of Police, shall seek the approval of the State Government for the same.

The calculation of expenditures to be charged shall be revised every year on the 1st of April. On the basis of charges as approved by the State Government, the Private Establishments, to which the Force is to be provided under sub-rule (1) and shall be charged the amount as determined.

(d)      It shall be lawful for the Additional Director General of the Force to revise the reimbursement charges, as per the requirements during any Financial Year, with the approval of the Director General of Police. Approval of such revised expenditure reimbursements to be charged shall be taken from the State Government.

Rule - 16. Duties of the members of the Force.

(1)     In addition to the duties mentioned in Section 8 of the Act, the duties of subordinate officers and other members of the Force shall be as given below:

(A)     Duties of the Subedar Adjutant, Reserve Inspector, Inspector, Quartermaster, Subedar Quartermaster, Sub Inspector, Havildar, Head Constable, Constable, Line Police etc. shall be as follows:

(i)       They shall perform duties as shall be laid out by the Head of the Department;

(ii)      'They shall ensure a high level of professional capacity, competence, proactive readiness. SOP adherence, discipline, knowledge, skills and attitudes in the Force in order to carry out the duties enumerated under Section 8 of the Act;

(iii)     They shall carry out duties as per the directions of the Supervisory Officers.

(2)     For other posts which have been sanctioned or created or may be sanctioned or created from time to time by the State Government, their duties shall be assigned by the Additional Director of the Force by a separate order.

Rule - 17. Duties of Special Operational Teams.

(1)     In-charge Premises Security Team.

(a)      there will be an officer of Inspector/Sub-Inspector rank who, with the cooperation of his/her subordinates, will be responsible for the premises, security of any residential campus, the High Court of Judicature at Allahabad and Lucknow, District Judgeships or any other premises notified by State Government for protection and security thereof;

(b)      he will prepare an SOP (Standard Operating Procedure) according to Security Plan for the security of the defined area and will ensure implementation of the SOP after getting it approved by the competent authority;

(c)      he shall maintain a duty register at duty point and a checking register for premises security; and shall peruse the register himself daily;

(d)      he shall maintain an SOP designed for every point in the premises and will ensure Standing Orders to be placed at all Morcha duties and other appropriate duty points;

(e)      he shall ensure instant implementation of the SOP in case of any contingency and shall ensure instant message to his senior officials about the situation;

(f)       in case of any criminal offence taking place in the premises secured by the Team, he shall, while informing, discharge his constitutional duties as established by law and shall try his best to control the situation and shall inform the local police station immediately;

(g)      he shall be responsible towards maintaining high standards of discipline and professional competence in his Team and shall ensure training, briefing and site mock drills and rehearsals of his Team from time to time;

(h)     he shall ensure checking of the duties of all the members of his Team from time to time and shall immediately report about the personnel found careless in duty to the Gazetted Officer in-charge of his Battalion.

(2)     In-charge Personal Security Team.

(a)      there shall be an officer of Inspector/Sub-Inspector rank that shall ensure, through Personal Security Officer under him that personal security is provided to persons notified as dignitaries in categorised security or any other person to whom security is to be provided as per directions of the State Government or Competent Court;

(b)      he shall ensure checking of the duties of all the members of his Team from time to time and shall immediately report about the personnel found careless in duty to the Gazetted Officer in-charge of his Battalion;

(c)      he shall be responsible towards maintaining high standards of discipline and professional competence in his Team and shall ensure training, briefing and site mock drills and rehearsals of his Team from time to time;

(d)      he shall keep his Team prepared keeping in view the life threat perception of protected dignitaries and shall develop competence among his Team members to act skillfully in all adverse circumstances.

(3)     In-charge Quick Response Team (QRT)

(a)      there shall be an officer of Inspector/Sub-Inspector rank who shall along with his Team, in case of any contingency like terrorist attack/Law and Order problem or any other kind of emergency, on orders to reach a specified place by Gazetted Officer of the Battalion, shall reach such place and shall ensure immediate security and further reactionary actions;

(b)      he shall ensure that during any operation, all the members of his Team will remain in uniform and they should be well equipped with all the equipments and weapons and, well prepared, they should respond tactically in prescribed formations to face the conditions arising due to any emergency;

(c)      he shall be responsible towards maintaining high standards of discipline and professional competence in his Team and shall ensure training, briefing and site mock drills and rehearsals of his Team from time to time;

(d)      he will keep his Team ready according to SOPs to respond to possible threats, and will act accordingly to develop professional skills among his Team members to face all types of adverse situations.

(4)     In-charge Bomb Detection and Disposal Squad (BDDS) with Dog Squad

(a)      there shall be an officer of Inspector/Sub-Inspector rank who shall ensure to get any specified place checked by his Team as per standard procedure for the possibility of presence of any explosive material as directed by the Gazetted Officer of the Battalion; and in case any such explosive material is found there, he will take actions to neutralise it;

(b)      he shall also be the in-charge of the Dog Squad and shall ensure the standard checking of any specified place by the trained dog/dogs;

(c)      the BDDS Team shall work under the direction of its in-charge and the team shall follow all the directions and instructions which are given by the Commandant or any of his subordinate Gazetted Officers of the Battalion for any specific operational duty;

(d)      after checking of the specified place, the in-charge of BDDS Team shall declare the place as secured place and hand over the charge of the place to the in-charge security officer as per prescribed procedure; and shall give a description of the checking to the duty point in-charge Gazetted Officer on a prescribed format issued by Additional Director General of the Force through a separate order;

(e)      he shall be responsible towards maintaining high standards of discipline and professional competence in his Team and shall ensure training, briefing and site mock drills and rehearsals of his Team from time to time.

(5)     In-charge Anti-Sabotage (A.S.) Check Team

(a)      there shall be an officer of Inspector/Sub-Inspector/Head Constable rank who shall ensure to get advanced security check of any specified place by his Team as per standard procedure for the possibility of presence of any undesirable item/object as directed by the Gazetted Officer of the Battalion;

(b)      the A.S. Check Team shall perform its duties under the direction of its in-charge of the Battalion and the Team shall comply with all such directions/instructions which are issued by Commandant or his subordinate Gazetted Officers of the Battalion for specialised operational duty;

(c)      after checking of the specified place, the in-charge of the Team shall hand over the venue/location to concerned duty officer after having declared the place as secure and shall give a description of the checking to the duty point in-charge Gazetted Officer on a prescribed format issued by Additional Director General of the Force through a separate order;

(d)      he shall be responsible towards maintaining high standards of discipline and professional competence in his Team and shall ensure training, briefing and site mock drills and rehearsals of his Team from time to time.

(6)     In-charge Sniper Team.

(a)      there shall be an officer of Inspector/Sub-Inspector rank who shall immediately ensure to get the specified duties performed by his Sniper Team as directed by the higher officials with utmost professional efficiency;

(b)      his Team shall consist of snipers who shall be well trained sharpshooters. The Team shall report to the concerned Gazetted Officer in-charge of the duty place specified by the Commandant of the Battalion and shall ensure discharge of all responsibilities related to security aspects.

Rule - 18. Powers of the members of the Force.

Every member of the Force having been so appointed and till such time he remains a member of the Force, shall be considered a Police Officer and shall be subjected to such conditions, restrictions and limits as may be determined; and shall have all such powers, special powers, responsibilities, restraints, punishments and protections; and be governed by them, as are applicable to police officers appointed to Uttar Pradesh Police under the Police Act, 1861 or any such other law for the time being in force or under any rules or regulations framed thereunder, but such conditions, restrictions and limits shall not be contrary to the orders under the Act.

Rule - 19. Procedure of arrest.

In making an arrest, under Section 10 of the Act

(i)       the member of the Force shall actually touch or confine the body of the person to be arrested.

(ii)      If such person forcibly resists the endeavor to arrest him, or attempts to evade the arrest, the member of the Force may use all means necessary to effect the arrest. In case of use of force it should be minimum, required in that particular situation.

(iii)     The person arrested shall not be subjected to more restraint than necessary to prevent his escape.

(iv)    The member of the Force making the arrest, may search such person, and place in safe custody all articles including weapons, if any other than necessary wearing apparels, found upon him. An inventory of all such articles shall be prepared in the presence of at least two respectable witnesses and in the presence of the arrested person and a copy of the inventory duly signed by the witnesses and the person conducting the search, shall be given to the person so arrested after obtaining duo receipt.

(v)      Such arrested person as well as the seized articles and its inventory shall be handed over to a local police officer or at the nearest police station without avoidable delay along with a brief note giving the time, date and reasons of arrest.

Rule - 20. Procedure of Search.

Whenever a search of a person and of his belongings is conducted under Section 11 of the Act an inventory shall be prepared in the presence of the two respectable witnesses and a copy of the inventory duly signed by the witnesses and the person who conducted the search, shall be given to the person concerned after obtaining due receipt. The property so found on such search, shall also be sent to the police along with the person. If nothing is found on such search, a nil inventory statement duly signed shall be sent to the police along with the person.

Rule - 21. Terms and Conditions of service.

(1)     The disciplinary action against non-Gazetted Officers and personnel of the Force shall be taken in accordance with the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (as amended) and U.P. Pradeshik Armed Constabulary Act, 1948.

(2)     The members of the Executive Force as defined in clause (a) of sub-rule (2) of Rule 5 and directly recruited for Force or promoted to non-gazetted ranks from such members shall form a separate cadre known as The Uttar Pradesh Special Security Force Cadre. Members of this cadre in the ranks of Inspectors, Sub-Inspectors, Head Constables, Constables and the personnel posted on equal ranks may be transferred or posted from one place to another, within the Force, by the orders of the Establishment Boards at battalion, sector and Headquarters level in the Force, constituted by the Government.

(3)     When the Government is of the opinion that a difficulty has arisen in a particular matter in implementing a rule, regulating the service conditions of the appointed personnel, in such cases, without prejudice to the rules, and not inconsistent with the limits and conditions of the rule, it may grant such waiver or relaxation as may be required to proceed in a just and equitable manner.

Rule - 22. Power to issue standing orders etc.

Without prejudice to the generality of the powers conferred by these rules, in view of operational and tactical needs, administrative ease and enhancement of work efficiency and efficacy, Additional Director General of the Force, on approval of Director General of Police, may issue standing orders or pamphlets.

Rule - 23. Uniform, vehicles/carriages, arms and ammunitions, equipments of the force.

Without prejudice to scope of aforesaid powers granted under these rules, requirement of weapons, accoutrements, clothing and other necessary articles and vehicles, equipments and other necessary resources shall be provided as under

(1)     Uniform

(a)      The general features of the uniform to be adorned by members of the Force shall be as described in Appendix 1; whereas general format of symbol/insignia of the Force shall be as given in Appendix 2; and the formation sign to be worn on the right arm shall be as prescribed in Appendix 3.

(b)      In relation to the uniform as above, the Additional Director General of the Force, on approval by Director General of Police, shall issue a comprehensive standing order/pamphlet giving details of technical specifications of the cloth, the design of the uniform, the tailoring instructions, manner of adornment, changes as per the seasons etc., and in relation to insignia and formation sign, giving details of dimension and other measurements, colour combinations, designs, methods of making, base materials, manners of wearing, etc.

(c)      The Director General of Police shall be the competent authority to make amendment in the uniform to be adorned by the members of the Force.

(d)      Apart from the decorations as prescribed by the Government, Director General of Police shall determine decorations to be worn by members of the Force like different ribbons (symbols) on successful completion of specialised training, on completion of prescribed refresher course etc., on discharge of special duties etc.; and identification symbols of specialised Teams; and the member of the Force shall wear these decorations/symbols on the uniform as prescribed.

(e)      The uniform to be worn by the Gazetted Officers of the Force shall be as follows.

(i)       Prevailing working uniform in U.P. Police;

(ii)      Prescribed uniform for Special Security Force;

(f)       The uniform to be worn by the Non-Gazetted Officers of the Force shall be as follows

(i)       All the members who are discharging duties in Campus/Premises Security Teams, QR Teams, Training Reserve Teams, Battalion duties, MT Sections, Snipers and Personal Security Teams shall wear specially designed uniform made of khaki based Disruptive Pattern Material (Desert Digital Camouflage). A sample of the pattern shall be securely preserved by the Head of the Department. As part of this uniform, a black/DPM coloured forage cap/beret cap with the embroidered UPSSF badge/insignia on it shall be worn. The Unit Commander shall ensure that cap of the subordinate force at any point of time shall be of identical type. The shirt and trousers of the uniform, made of disruptive pattern material shall be worn in tucked-in style and shall be held by a black web belt in tight fit. The lanyard of the uniform shall be black in colour and it shall have a whistle, as prescribed. The members of the Force shall wear black tactical shoes and black socks with the aforesaid uniform. The prevailing Uttar Pradesh Police formation sign shall be worn on the left arm of the shirt. A name plate shall be worn above the right pocket of the shirt in a stitched manner such that the name is embroidered in transparent against a black base. All members of the Special Security Force shall wear the formation sign of the Force on the right arm in a stitched manner and shall wear Team identification symbol on the right pocket also in stitched manner. The members shall wear the Battalion identification sign, for example "IIBN" in a stitched manner on both upper arms. In this regard detailed standing order shall be issued by the Head of the Department. Rank badges to be worn on the shoulders shall be embroidered; no metallic badges/decorations shall be worn during field duties. The prevailing crest of the U.P. Police shall be worn on the shoulders. For operational ease,' Velcro Tapes' shall be provided along with the buttons on shirt and trousers of the uniform.

Other decorations like-medals, commendation discs, training medals/ribbons, posting ribbons etc. shall be worn on left or right pocket as prescribed.

(ii)      The members of the BDDS Team along with dog squad Teams and AS Check Teams posted in U.P. Special Security Force shall wear half-sleeved grey-black coloured plain (Pantone 18-4005 TCX) safari dress during summers and plain trousers and full-sleeved shirt of the same colour and cloth; and a blazer shall be worn during winters.

(g)      The Head of Department shall determine the flag of the Special Security Force with the approval of Director General of Police and shall issue a standing order.

(2)     Vehicles/Carriages

The Director General of Police or Additional Director General of the Force shall determine, from time to time, the numbers and kinds of vehicles/carriages needed commensurate with the requirements of the Force; and these shall be included in the fleet upon the approval of the Government.

(3)     Arms and ammunitions

The Director General of Police or Additional Director General of Special Security Force shall determine, from time to time, the quantity and the kind of modern and technologically superior weaponry, commensurate with developing security challenges and the requirements of the Force; and these shall be inducted in the Force upon the approval of the Government.

(4)     Equipment’s

The Director General of Police or Additional Director General of Special Security Force shall determine, from time to time, the type of the state-of-the-art equipment’s and their numbers commensurate with the widening security challenges and the requirements of the Force: and that these shall be included in the Force upon the approval of the Government.

Rule - 24. Enhancement of Manpower of the force.

Under Section 9 of the Act. during actual deployment of the force or otherwise, the Director General of Police is satisfied that additional manpower needs to be added to the strength of the force for the time being, he may approve such strength to be deployed from Pradeshik Armed Constabulary and/or Civil Police to enhance the man power of the force, for such period as he may order.

Rule - 25. Savings.

Nothing in these rules shall affect such reservations and other concessions, in the matters of which the Government through its Acts and Orders, issued from time to time, desires that provisions be made for Scheduled Castes. Schedule Tribes and other special category persons.

Rule - 26. Overriding clause.

Notwithstanding anything to the contrary in any other rules framed or Government orders issued or administrative instructions issued by the Government, the provisions under these rules shall prevail.