Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Special Protection Group (Amendment) Act, 2003 20 of 2003 [13 March 2003] CONTENTS 1. Short Title 2. Amendment Of Section 4 3. Amendment Of Section 5 Special Protection Group (Amendment) Act, 2003 20 of 2003 [13 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:-- 1. Short Title :- This Act may be called the Special Protection Group (Amendment) Act, 2003. 2. Amendment Of Section 4 :- In the Special Protection Group Act, 1988(34 of 1988) (hereinafter referred to as the prinicpal 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 t h e level of threat as decided by the Central Government, so however that not more than twelve months shall elapse between t w o consecutive assessments made in regard to the need for proximate security: Provided that while deciding the 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;". 3. Amendment Of Section 5 :- 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.