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THE SPECIAL PROTECTION GROUP (AMENDMENT) ACT, 2003
No. 20 OF 2003
[ 13th March, 2003.]
An Act further to amend the Special Protection Group Act, 1988.
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Special Protection Group (Amendment) Act, 2003.
Amendment of section 4.
2. In the Special Protection Group Act, 1988 (hereinafter referred to as the principal Act), in sub-section (1) of section 4, for clause (ii), the following clause shall be substituted, namely:-
“(ii) any former Prime Minister or to the members of his immediate family-
(a) for a period of one year from the date on which the former Prime Minister ceased to hold office and beyond one year based on the level of threat as decided by the Central Government, so however that not more than twelve months shall elapse between two consecutive assessments made in regard to the need for proximate security:
Provided that while deciding he level of threat, the Central Government shall take into account, among other things, the following factors, namely:-
(A) that the threat emanates from any militant or terrorist organisation or any other source; and
(B) that the threat is of a grave and continuing nature;
(b) on their visits abroad, based on entitlement to proximate security and the level of threat as assessed by the Central Government;”.
Amendment of section 5.
3. In section 5 of the principal Act, in sub-section (2), for the words “Deputy Directors, Assistant Directors, Joint Assistant Directors”, the words “Inspectors General, Deputy Inspectors General, Assistant Inspectors General” shall be substituted.
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