The UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020

THE UTTAR PRADESH SPECIAL SECURITY FORCE  ACT,  
2020 
[U. P. Act no. 27 OF 2020] 
[As passed by the Uttar Pradesh Legislature,  and assented to 
by the Governor under Article 200 of the ‘Constitution of India’ on 
August 28, 2020 and was published in the Uttar Pradesh Gazette 
Extraordinary on August 31, 2020.] 
AN 
ACT 
to provide for the con stitution and regulation of a specific 
trained police force of the State of Uttar Pradesh for protection 
and security of persons and installations where it is deployed 
and for matters connected therewith or incidental thereto. 
IT IS HEREBY enacted in the Seventy -first Year of the 
Republic of India as follows:- 
Short title, 
extent and 
commencement 
1. (1) This Act may be called the Uttar Pradesh Special 
Security Force Act, 2020. 
 (2) It extends to the whole of the State of Uttar Pradesh. 
 (3) It shall be deemed to have come into force with effect from 
August 06, 2020. 
Definitions 2.  (1) In this Act, unless the context otherwise requires,- 
 (a) “Commandant”, “Deputy Commandant”, and 
“Assistant Commandant” mean persons appointed as such by 
the State Government on or after the constitution of the 
Special Security Force; 
 (b) “Director General of Police” means the person 
appointed as such by the State Government as the head of 
the Uttar Pradesh Police Force; 
 (c) “Establishment” means any public or pr ivate 
building, premises or campus being used in connection with 
the affairs of any organization serving educational, 
commercial, recreational, philanthropic, cultural purposes 
and includes any place of public congregation or a mass 
transit  system as notified by the State Government; 
 (d) “Force” means the Uttar Pradesh Special Security 
Force constituted under section 3; 
 (e) “Industrial Undertaking” means any undertaking as 
notified by the State Government pertaining to a scheduled 
industry  [as defined in clause (i) of 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; 
 
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[The Uttar Pradesh Special Security Force Act, 2020] 
 (f) “Installation” means any statue, monument, building, 
premises or campus being used in connection with the affairs 
of any organization , including offices, associated buildings, 
residential area and property of that organization in that 
premises or campus as notified by the State Government; 
 (g) “Member of the Force” means a person  appointed to 
the Force; 
 (h) “Private” means an installation or establishment, 
controlled or managed by a person other than Central or 
State Government or their agencies; 
 (i) “Subordinate Officer” means a person appointed to the 
Force in Inspector  or a  Sub-Inspector rank; 
 (j) “Supervisory Officer” means in relation to an officer of 
the Force, any officer of a rank which is prescribed as higher 
than that of such officer; 
 (k) “Uttar Pradesh Police” means the force of the State of 
Uttar Pradesh  constituted under the Police Act, 1861; 
 (l) “UP Pradeshik Armed Constabulary” means the force 
constituted under the UP Pradeshik Armed Constabulary Act, 
1948; 
 (m) “UP Police Recruitment and Promotion Board” means 
the Board constituted for recruitment and promotion by the 
Government Order 1256/6-पु0-10-2008-27(7)/08. 
 (2) Words and expressions used and not defined in this Act 
but defined in the Indian Penal Code, 1860 and the Code of Criminal 
Procedure, 1973 shall have the meanings respectively assigne d to 
them  therein;  
Constitution of 
the Force 
3. (1) There shall be constituted and maintained by the State 
Government a Force to be called the Uttar Pradesh  Special Security 
Force for the better protection and security of a body or a person or 
the resid ential premises thereof notified as such by the State 
Government by name, nomenclature or category; Strategic and vital 
Installations including the High Court of Judicature at Allahabad 
and Lucknow bench, District Judgeships and any other court 
notified by  the State Government, administrative office premises, 
shrines, metro rail, airports, banks, other financial institutions, 
industrial undertakings and any other installations or 
establishments notified by the State Government,  as such, for this 
purpose. 
 (2) The Force shall be constituted in such manner and shall 
consist of such numbers of supervisory officers, sub -ordinate 
officers, under officers and other enrolled members of the Force as 
may be prescribed by the State Government. 
 (3) The members of t he Force shall receive such pay and 
other remuneration as may be prescribed as notified by the State 
Government. 
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[The Uttar Pradesh Special Security Force Act, 2020] 
 (4) The structure, the number of battalions and compositional 
strength of each battalion of the Force shall be such as may be 
prescribed. At the commencement of this Act, five battalions shall be 
raised in the first phase and further such battalions shall be raised 
as may be prescribed as notified by the State Government. 
 (5) The Headquarters of the Force shall be at Lucknow and 
subordinate offices thereof shall be at suc h places as may be 
prescribed. 
Appointment 
and powers of 
supervisory 
officers 
4. (1) The State Government may appoint a person to be the 
Additional Director General of the Force and other persons to be the 
Inspector General, the Deputy Inspector General, the Commandant, 
the Deputy Commandant and such other subordinate officers as may 
be required. 
 (2) The Additional Director General and every other 
supervisory officer so appointed under sub -section (1) shall have, 
and may exercise, such powers and authorities  as provided under 
this Act. 
Recruitment to 
the Force 
5. The recruitment of the subordinate officers and members 
of the Force shall be done by the UP Police Recruitment and 
Promotion Board which shall exercise such powers as may be 
prescribed in the rules made under section 17 which shall be in 
accordance with general rules made by the Personnel Department of 
the State Government. 
Superintendence 
and 
administration 
of the 
Force 
 
6. (1) The superintendence of the Fo rce shall vest in the 
Director General of Police and subject to the provisions of this Act 
and the rules made thereunder, and the command, supervision and 
administration of the Force shall vest in the Additional Director 
General referred to in section 4. 
 (2) Subject to the provisions of sub -section (1), the 
administration of the Force within such local limits as may be 
prescribed shall be carried on by the supervisory officers in 
accordance with the provisions of this  Act or the rules made 
thereunder, 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 bench, District Judgeships and any other court that 
may be notified by the State Government,  vital installations, 
industrial undertakings, shrines, administrative premises, metro, 
airports, banks and other financial institutions and any other 
installation or establishment 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) Subject to the provisions of this Act and the rules made 
thereunder, the Superintendent of Police of the district, in co -
ordination with the Superv isory officer of the Force, shall have the 
power to oversee the functioning of the Force within his jurisdiction. 
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[The Uttar Pradesh Special Security Force Act, 2020] 
Deployment of 
the Force for 
providing 
services  
to private 
Establishments 
7. Subject to any general directions which may be issued by 
the State Government, it shall be lawful for the Director General of 
Police, on a request received from authorized person of a private 
industrial establishment or any other establishment in the priv ate 
sector to direct the members of the Force to provide services under 
this Act  to such establishment in such manner and on payment of 
such fee as may be prescribed. 
Duties of 
members of  
the Force 
8. It shall be the duty of every member of the Force; 
(a) to obey and execute all orders lawfully issued to him 
by his superior authority; 
 (b) to protect and secure a body or a person or the 
residential premises thereof notified by the State Government 
by name, nomenclature or category, Hon’ble High court o f 
Judicature at Allahabad and Lucknow bench, 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 institution s and any other installations or 
establishments notified by the State Government, as such, for 
this purpose;  
 (c) to protect and safeguard the employees of establish -
ments referred in clause(b);  
 (d) to perform any other duty which may be entrusted by 
the State Government, from time to time. 
Augmentation of  
the Force 
 
9. For the purpose of augmenting the Force during its 
deployment in any case, the Director General of Police may, cause 
deployment of UP Pradeshik Armed Constabulary in coordination 
with the Force.  
Power to arrest  
without warrant 
10. (1) Any member of the Force may, without any order from 
a Magistrate and without  a warrant, arrest,– 
 (a) any person, who voluntarily causes hurt to or 
attempts voluntarily to cause hurt to, or wrongfully restrains 
or attempts wrongfully to restrain or assaults, threatens to 
assault or uses or threatens or attempts to use criminal force 
to any employee, referred to in clause (c) of  section 8 , or any 
other member of the Force, in discharge of his duty as such 
employee or in execution of his duty as such member, as the 
case ma
y be, or with intent to prevent or to deter him from 
discharging his duty as such member or in consequence of 
anything done or attempted to be done by him in the lawful 
discharge of his duty as such member; 
 (b) any person who has been concerned in, or ag ainst 
whom a reasonable suspicion exists of his having been 
concerned in, or who is found taking precautions to conceal  
his presence under circumstances which afford reason to 
believe that he is taking such precautions with a view to 
committing  a  cognizable  offence  which  relates  to property  
 
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[The Uttar Pradesh Special Security Force Act, 2020] 
 belonging to, or in the premises of, any establishments 
referred to in clause (b) of section 8,  or relates to other 
installations, or to property in the premises of the other 
installations under his charge; 
 (c) any person who commits or attempts to commi t a 
cognizable  offence which involves or which is likely to involve 
danger to the life of any person engaged in carrying on any 
work relating to any establishments referred to in clause (b) 
of section 8. 
 (2) If any person is found trespassing on the premises of any 
establishment referred to in clause (b) of section 8, he may, without 
prejudice to any other proceeding which may be taken against him, 
be removed from such premises by a member of the Force. 
 (3) The manner in which the powers under this section are 
exercised  shall  be governed by rules prescribed in this behalf. 
Power to search  
without warrant 
 
11. (1) Whenever any member of the Force, has reasons to 
believe that any offence referred to in section 10 has been committed 
or is being comm itted and that a search warrant may not be 
obtained without affording the offender an opportunity of escaping or 
of concealing evidence of the offence, he may detain the offender and 
search his person and belongings forthwith and, if he thinks proper, 
arrest any person whom he has reason to believe to have committed 
the offence. 
 (2) The provision of the Code of Criminal Procedure, 1973 
relating to searches shall, mutatis mutandis apply to searches under 
this section.  
 (3) The manner in which the powers under this section are 
exercised  shall  be governed by rules prescribed in this behalf. 
Procedure to be 
followed after 
arrest 
12. Any member of the Force making an arrest under this 
Act, shall, without delay, hand over the person so arrested to a police 
officer, or in the absence of a police officer, take such person or 
cause him to be taken to the nearest police station together with a 
report of the circumstances occasioning the arrest. 
Members of the 
Force to be 
considered 
always on duty 
and liable to be 
employed 
anywhere in the 
State 
13. (1) Every member of the Force shall, for the purpose of 
this  Act, be considered to be always on duty and shall, at any time, 
be liable to be employed at any place within the State. 
(2) No member of the Force shall eng age himself in any 
employment or office other than his duties under this Act. 
Terms and 
Conditions of 
service 
14. Every member of the Force shall be subjected to all Act, 
relevant discipline, appeal rules, conduct rules and all other rules 
and Government Orders governing all terms and conditions of the 
service as applicable  to a members  of the Uttar Pradesh Police. 
Protection of 
action taken in 
good faith 
15. No suit or prosecution shall lie against any officer or 
member of the Force or against any person an acting under the order 
or the direction of any officer or member of the Force for anything 
which is done or intended to be done in good faith under this A ct or 
any rules made  thereunder. 
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[The Uttar Pradesh Special Security Force Act, 2020] 
Cognizance of 
offence 
 
16.  No Court shall take cognizance of an offence against any 
member of the Force with regard to any thing done or any action 
taken or purporting to have been done or taken in the discharge of 
his duty except with the prior sanction of the State Government. 
Power to make 
rules 
17. (1) The State Government may by notification make rules 
for carrying out the provisions of this Act. 
 (2) In particular and without prejudice to the generality of the 
foregoing powers, such rules may provide for all or any of the 
following matters, namely:―  
 (a) Regulating the classes, ranks, grades, pay and 
remuneration of members of the Force and their conditions  
of  service and  recruitment  in the Force; 
 (b) regulating the powers and duties of members of the 
Force authorized to exercise any functions by or under this  
Act; 
 (c) prescribing the manner in which induction and basic 
training and service specialized training is to be imparted; 
 (d) prescribing the description and quantity of arms, 
accoutrements, clothing and other necessary articles; and 
vehicles, equipments and other necessary resources to be 
furnished to the members of the Force; 
 (e) prescribing the places of residence of the members of 
the Force;  
 (f) regulating the procedure of conducting enquiry, 
punishment and prescribing authorities to whom appeal may 
be preferred from orders of punishment and the procedure to 
be followed for the disposal of such appeal; 
 (g) the manner in which and the fee on payment of which 
the security to be provided to private organizations. 
Power to remove 
difficulties 
18. (1) If any difficulty arises in giving effect to the provisions 
of this  Act, the State Government may, by order published in the 
Gazette, make necessary provisions, not inconsistent with  the 
provisions of this Act, as may appear to it to be necessary or 
expedient for removing the difficulties: 
 Provided that no order shall be made under this sub -section 
after the expiry of the period of two years from the date of 
commencement  of  this Act. 
 (2) Every order  made under sub -section (1) shall be laid, as 
soon as may  be after it is made before each house of the State 
Legislature. 
Repeal and 
saving 
19. (1) The Uttar Pradesh Special Security Force Ordinance, 
2020  is hereby repealed. 
U.P. Ordinance 
no. 18 of 2020 
(2) Notwithstanding such repeal, anything done or any action 
taken under the provisions of the principal Act as amended by the 
Ordinance referred to in sub-section (1) shall be deemed to have been 
done or taken under the corresponding provisions of the principal Act 
as amended by this Act as if the provisions of this act were in force at 
all material times. 
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[The Uttar Pradesh Special Security Force Act, 2020] 
STATEMENT OF OBJECTS AND REASONS 
 To maintain the smooth and strong security arrangements of the vital 
establishments and of notified persons, as at Centre and in o ther states, there is no 
Special Security Force established in the State of Uttar Pradesh. The work of protecting 
these sites and persons is being done by the police and Uttar Pradesh Provincial Armed 
Constabulary force which are not specially trained and skilled for this task. Therefore, 
for the purpose of making security arrangements of important establishments etc. of 
the State, and in view of the orders of the Hon'ble High Court of Judicature at 
Allahabad in PIL No. 2436 of 2019 (In Re Suo Moto Relating  to Security and Protection 
in All Court Campuses In the State of Up Vs.  State of U.P), it had been decided to 
establish the Uttar Pradesh Special Security Force in the State of U.P. 
Since the State legislature was not in session and immediate legislative action 
was necessary to implement the aforesaid decision, the Uttar Pradesh Special Security 
Force Ordinance, 2020 (U.P. Ordinance no. 18 of 2020) was promulgated by the 
Governor on August 2 , 2020. 
This Bill is introduced to replace the aforesaid Ordinance. 
 
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