-
Sections
-
Rule - 1. Short title and commencement.
-
Rule - 2. Definitions.
-
Rule - 3. Application for grant of licence.
-
Rule - 4. Conditions for grant of licence.
-
Rule - 5. Renewal of licence.
-
Rule - 6. Conditions for renewal of licence.
-
Rule - 7. Verification of character and antecedents of the private security guard and supervisor.
-
Rule - 8. Security Training.
-
Rule - 9. Standard of physical fitness for security guards.
-
Rule - 10. Provision for Supervisors.
-
Rule - 11. Appeals and procedure.
-
Rule - 12. Register to be maintained by the Agency.
-
Rule - 13. Photo identity card.
-
Rule - 14. Other conditions.
Goa
Private Security Agencies (Regulation) Rules, 2022
[04th
May 2022]
In exercise of the powers
conferred by section 25 of the Private Security Agencies (Regulation) Act, 2005
(Central Act 29 of 2005) and all other powers enabling it in this behalf, and
in supersession of the Goa Private Security Agencies Rules, 2008, except as
respects things done or omitted to be done before such supersession, the
Government of Goa, hereby makes the following Rules, namely:
Rule - 1. Short title and commencement.
(1)
These rules may be called the Goa Private
Security Agencies (Regulation) Rules, 2022.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule - 2. Definitions.
In these rules, unless the context otherwise requires,-
(a)
"Act" means the Private Security
Agencies (Regulation) Act, 2005 (Central Act 29 of 2005);
(b)
"Agency" means the Private Security
Agency;
(c)
"Controlling Authority" means an
officer duly designated to be the Controlling Authority by the Government under
sub-section (1) of section 3 of the Act;
(d)
"Form" means, a Form appended to
these rules;
(e)
"Licence" means a licence granted
under the Act;
(f)
"State" means the State of Goa;
(g)
"Government" means the Government
of Goa;
(h)
"Supervisor" means a person engaged
by an agency to supervise the performance of private security guards;
(i)
Words and expressions not defined in these
rules but defined in the Act, shall have the same meaning respectively assigned
to them in the Act.
Rule - 3. Application for grant of licence.
(1)
Every agency while making an application in
Form I hereto to the Controlling Authority for the grant of licence shall also
enclose the Form II hereto for verification of his antecedents.
(2)
If the applicant is a company, a firm or an
association of persons, the application in Form I shall be accompanied by Form
II for every proprietor or majority shareholder, partner or director of the
company, as if they were also the applicants. In addition, applicant shall
submit an Affidavit in Form III hereto as required by sub-section (2) of
section 7 of the Act.
(3)
On receipt of Form I, Form II and Form III,
the Controlling Authority shall make such inquiries, as it considers necessary
to verify the contents of the application and the particulars of the applicant.
(4)
The Controlling Authority shall utilize
electronic databases of crime and criminals like the Crime and Criminal
Tracking Networks and Systems (CCTNS), Interoperable Criminal Justice System
(ICJS) for the purpose of verification of antecedents of the applicant.
(5)
Wherever any applicants antecedents have been
verified in any other State earlier and licence is granted, it shall not be
necessary for the Controlling Authority to verify the antecedents afresh
provided that the licence for which antecedents are verified is under period of
validity.
(6)
Form I shall be accompanied by a demand draft
or bankers cheque or electronic evidence showing the payment of fees as
specified in sub-section (3) of section 7 of the Act, payable to the
Controlling Authority of the State concerned where the application is being
made.
(7)
The application referred to in sub-rule (1)
shall be either personally delivered to the Controlling Authority or sent to
him by registered post or through electronic means.
(8)
On receipt of the application referred to in
sub-rule (1), the Controlling Authority shall after noting thereon the date of
receipt by him of the application, grant an electronic or digital
acknowledgement to the applicant.
(9)
The Controlling Authority, after receiving an
application in Form I shall grant a licence to the private security agency in
Form IV hereto after making such enquiry as it considers necessary, and after
compliance with the provisions of the Act:
Provided that if the private
security agency has already obtained a licence from the Controlling Authority
of any other State then requirement of training of the licensee shall not be
necessary.
(10)
The Controlling Authority either by itself or
through its officer or by any other means shall verify the premises of the
private security agency at the address or addresses provided by the agency.
(11)
The Controlling Authority shall cause a
physical copy of the licence to be delivered by post within fifteen days of
issue to the principal office of the private security agency in the State as
mentioned in the application for grant of licence which the private security
agency shall be bound to display at its place of business.
(12)
In case of rejection of the application for
grant of licence, no order of refusal shall be made unless,-
(a)
the applicant has been given a reasonable
opportunity of being heard; and
(b)
the grounds on which licence is refused is
mentioned in the order.
(13)
The Controlling Authority shall pass an order
on Form I within sixty days from the date of receipt of it complete in all respects.
Rule - 4. Conditions for grant of licence.
(1)
The licensee shall successfully undergo a
training relating to the private security as specified by the Controlling
Authority within the time frame fixed by it.
(2)
The Controlling Authority shall frame the
detailed training syllabus required for training the licensee.
(3)
The training shall be for a minimum period of
six working days. The training shall broadly include the following subjects,
namely:-
(i)
Present security scenario:
(a)
VIP Security
(b)
Internal Security
(c)
Institutional Security;
(ii)
Role and Functioning of Private Security
Agencies:
(a)
Fire Fighting
(b)
Disaster/Emergency Management protocol
(c)
Security Duties
(d)
Checking of various documents
(e)
Information security
(f)
Access Control
(g)
Explosives, IEDs
(h)
Anti Sabotage Checks (ASC)
(i)
Security related equipments
(j)
Communication Equipments
(k)
Patrolling
(l)
Post duties
(iii)
Legal provisions:
(a)
The Private Security Agencies (Regulation)
Act, 2005 (Central Act 29 of 2005) and Rules framed there under,
(b)
Relevant Labour Laws.
(iv)
Management of Security Agencies:
(a)
Uniform
(b)
Training of personnel of private security
agencies
(c)
Documentation and records to be maintained by
the licensee
(d)
Data Sharing Protocol
(v)
Interface with public, Police and other
departments:
(a)
Interface with Public
(b)
Liaison with police and other concerned
Government Departments
(vi)
Private Security Personnel-DOs and DONTs
(Conduct Rules).
(4)
The licensee shall intimate the name,
parentage, date of birth, permanent address, address for correspondence and the
principal profession of each person forming the Agency within fifteen days of
receipt of the licence to the Controlling Authority.
(5)
The licensee shall inform the Controlling
Authority regarding any change in the address of persons forming the Agency or
change of management within thirty days of such change.
(6)
The licensee shall immediately intimate to
the Controlling Authority about any criminal charge framed against the persons
forming the Agency or against a private security guard or supervisor engaged or
employed by the Agency, in the course of performance of duties as private
security agency. A copy of such communication shall also be sent to the officer
in charge of the police station where the person charged against resides.
(7)
Every licensee shall abide by the
requirements of physical standards for the private security guards and their
training as prescribed in these rules as the condition on which the licence is
granted.
(8)
Save as provided in these rules, the fees
paid for the grant of licence shall be nonrefundable.
(9)
The licensee shall commence its activities
within six months of obtaining the licence.
(10)
Commencement of activities shall include
establishment of office premises and engagement of supervisors as provided
under sub-section (3) of section 9 of the Act in accordance with rule10.
Rule - 5. Renewal of licence.
(1)
Every Agency shall apply to the Controlling
Authority for renewal of the licence in Form I along with Form II and Form III
not less than forty-five days before the date of expiry of the period of
validity thereof and after complying all other conditions as specified in
section 8 of the Act.
(2)
If the applicant is a company, a firm or an
association of persons, the application in Form I shall be accompanied by Form
II for every proprietor or majority shareholder, partner or director of the
company, as if they were also the applicants.
(3)
The Controlling Authority shall verify the
antecedents of the applicant in the same manner as mentioned in sub-rule (4) of
rule 3.
(4)
The Controlling Authority, after receiving an
application in Form I shall grant a renewal of licence in Form IV after making
such enquiry as it considers necessary and after compliance with the provisions
of the Act.
(5)
In case of non-receipt of the application for
renewal of licence within the period mentioned in sub-rule (1), the agency
shall be treated as un-licensed agency after the expiry of licence.
(6)
After expiry of period for applying for
renewal of licence, the Agency may apply for fresh licence as per section 7 of
the Act.
(7)
The fees chargeable for renewal of the
licence shall be the same as for the grant of licence as mentioned in sub-rule
(6) of rule 3.
(8)
Applications received after the period
stipulated in sub-rule (1) and before the expiry of licence shall not be
processed for renewal of licence.
(9)
The Controlling Authority shall pass an order
on application for renewal of licence in Form I within thirty days from the
date of receipt of application complete in all respects.
(10)
The validity of renewed licence shall be
counted from the date of expiry of the previous licence and shall be upto a
period of five years irrespective of its date of renewal. In case the
application is decided by the controlling authority after expiry of the
existing licence, the intervening period shall deem to be under valid licence.
(11)
The Controlling Authority and the Private
Security Agencies shall not be liable for delays occurring by reason of
circumstances beyond human control, including but not limited to acts of civil
or military authority, national emergencies, riot, acts of God.
Rule - 6. Conditions for renewal of licence.
The renewal of the licence shall be granted subject to the following
conditions, namely:-
(i)
The applicant continues to maintain his
principal place of business in the jurisdiction of the Controlling Authority;
(ii)
The applicant continues to ensure the
availability of the training for its private security guards and supervisors
required under sub-rule (2) of rule 8 of these rules;
(iii)
The applicant continues to adhere to the
licence conditions;
(iv)
The applicant has no criminal antecedents as
may be verified from a database of crime and criminals.
Rule - 7. Verification of character and antecedents of the private security guard and supervisor.
(1)
Before any person is employed or engaged as a
security guard or supervisor, the Agency shall satisfy itself about the
character and antecedents of such person in any one or more of the following
manner, namely:-
(a)
by relying upon the character and antecedents
verification certificate produced by the person:
Provided that the character
and antecedent certificate shall be valid if the Agency does not have any
adverse report regarding the persons character and antecedents from any other
source;
(b)
by accessing electronic databases of crime
and criminal like the Crime and Criminal Tracking Networks and Systems (CCTNS),
Interoperable Criminal Justice System (ICJS) for verification of the character
and antecedents through the Controlling Authority or the Police.
(2)
The person desirous of getting employed or
engaged as security guard or supervisor shall submit Form V hereto to the
Agency. In addition, he shall submit an Affidavit in Form VI hereto
incorporating the details in relation to the provisions contained in
sub-section (2) of section 10 of the Act.
(3)
In case the Agency decides to send the Form V
to the District Superintendent of Police for availing the service of character
and antecedent verification by police, the agency shall deposit fee of Rs.
100/- or such fee as may be fixed by the Government from time to time, through
demand draft or bankers cheque or electronic evidence showing payment of fees.
(4)
The authority to which the application is
made shall ensure that character and antecedent verification report is issued
within fifteen days of the receipt of the character and antecedent form.
(5)
Character and antecedents verification report
once issued shall remain valid for five years irrespective of the change in
employer status.
(6)
On the basis of character and antecedents
verification, the Agency shall issue in Form VII hereto a character and
antecedents certificate and this certificate shall not be taken back by such
Agency even if the person ceases to be the employee of that Agency.
Rule - 8. Security Training.
(1)
The Controlling Authority shall frame the
detailed training syllabus required for training the security guards in
accordance with National Skill Qualification Framework. For entry level, this
training shall be for a minimum period of hundred hours of classroom
instruction and sixty hours of field training, spread over at least twenty
working days. The exservicemen and former police personnel shall however be
required to attend a condensed course only, of minimum forty hours of classroom
instructions and sixteen hours of field training spread over at least seven
working days.
(2)
The training shall include the following
subjects, namely:-
(a)
conduct in Public and correct wearing of
uniform;
(b)
physical fitness training;
(c)
physical security, security of the assets,
security of the building/apartment, personnel security, household security;
(d)
fire fighting;
(e)
crowd control;
(f)
examining identification papers including
identity cards, passports and smart cards;
(g)
should be able to read and understand English
alphabets and Arabic numerals as normally encountered in the identification
documents, arms licence, travel documents and security inspection sheet;
(h)
identification of improvised explosive
devices;
(i)
first-Aid;
(j)
crisis response and disasters management;
(k)
defensive driving (compulsory for the driver
of Armoured vehicle and optional for others);
(l)
handling and operation of nonprohibited
weapons and firearms (optional);
(m)
rudimentary knowledge of Indian Penal Code,
right to private defense, procedure for lodging first information report in the
police station, Arms Act (only operative sections); Explosives Act (operative
sections);
(n)
badges of rank in police and military forces;
(o)
identification of different types of arms in
use in Public and Police;
(p)
use of security equipments and devices (for
example; security alarms and screening equipments); and
(q)
Leadership and management (for supervisors
only).
(3)
The security guard shall have to successfully
undergo the training specified by the Controlling Authority.
(4)
On completion of the training each successful
trainee shall be awarded a certificate in Form VIII hereto by the training
institute.
(5)
The training certificates issued to the
guards/supervisors from Training Institutes in one State shall be accepted in
other State also.
(6)
The Controlling Authority shall inspect the
functioning of training facility from time to time either by itself or through
its own officers. Normally such inspection shall be conducted at least two times
every year.
(7)
All the training agencies shall submit a list
of successful trainees to the Controlling Authority in the manner specified by
it.
(8)
Based on training completed and requirement
of the job, private security agency may have their own designations provided
that no agency shall adopt any of the ranks of the armed forces, paramilitary
forces or State Police Forces.
(9)
The Controlling Authority either by itself or
through its officers may verify the training and skills imparted to the private
security guards and supervisors of any private training agency.
(10)
The Controlling Authority may review the
continuation or otherwise of licence of such security agencies which may not
have adhered to the conditions of trained personnel on its rolls.
Rule - 9. Standard of physical fitness for security guards.
(1)
A person shall be eligible for being engaged
or employed as security guard if he fulfills the standards of physical fitness
as specified below:-
(i)
Height, 160 cms (Female 150 cms), weight
according to standard table of height and weight, chest 80 cms with an
expansion of 4 cms (for females no minimum requirement for chest measurement).
(ii)
eye sight: Far sight vision 6/6, near vision
0.6/0.6 with or without correction, free from color blindness, should be able
to identify and distinguish color display in security equipments and read and
understand display in English alphabets and Arabic numerals.
(iii)
Free from knock knee and flat foot and should
be able to run one kilometer in six minutes.
(iv)
Hearing: Free from defect; should be able to
hear and respond to the spoken voice and the alarms generated by security
equipments.
(v)
The candidate should have dexterity and
strength to perform searches, handle objects and use force for restraining the
individuals in case of need.
(2)
A candidate should be free from evidence of
any contagious or infectious disease. He should not be suffering from any
disease which is likely to be aggravated by service or is likely to render him
unfit for service or endanger the health of the public.
(3)
Agency shall ensure that every private
security guard working for it undergoes a medical examination after every
twelve months from his last such examination so as to ensure his continued
maintenance of physical standard as prescribed for the entry level.
Rule - 10. Provision for Supervisors.
(1)
There shall be one supervisor to supervise
the work of not more than fifteen private security guards.
(2)
In case the private security guards are on
security duty in different premises and it is not practical to supervise their
work by one supervisor, the agency shall depute more number of supervisors so
that at least for every six private security guards there is one supervisor
available for assistance, advice and supervision.
Rule - 11. Appeals and procedure.
Every appeal under sub-section (1) of section 14 of the Act shall be preferred
in Form IX hereto signed by the aggrieved person or his authorized advocate and
presented to the Secretary to the Government in Home Department in person or in
electronic or digital form or sent to him by registered post.
Rule - 12. Register to be maintained by the Agency.
The register required to be maintained under the Act by the Agency shall be
maintained electronically in Form X hereto.
Rule - 13. Photo identity card.
(1)
Every photo identity card issued by the
Agency under subsection (2) of section 17 of the Act shall be in Form XI
hereto.
(2)
The photo identity card shall convey a
full-face image in color, full name of the private security guard, name of the Agency
and the employee number of the individual to whom the photo identity card is
issued.
(3)
The photo identity card shall clearly
indicate the individuals position in the Agency and the date up to which the
photo identity card is valid.
(4)
The photo identity card shall be maintained
up to date and any change in the particulars shall be entered therein.
(5)
The photo identity card issued to the private
security guard shall be returned to the Agency issuing it, once the private
security guard is no longer engaged or employed by it.
(6)
Any loss or theft of photo identity card
shall be immediately brought to the notice of the Agency that issued it.
Rule - 14. Other conditions.
(1)
Notwithstanding whether the Agency mandates
its private security guards to put on uniform while on duty or not, every
private security agency shall issue and make it obligatory for its security
guards to put on:
(a)
an arm badge distinguishing the Agency;
(b)
shoulder or chest badge to indicate his
position in the organization;
(c)
whistle attached to the whistle cord and to
be kept in the left pocket;
(d)
shoes with eyelet and laces:
(e)
a headgear which may also carry the
distinguishing mark of the Agency.
(2)
The clothes wear by the private security
guard while on active duty shall be such that they do not hamper in his
efficient performance. In particular they shall neither be too tight nor too
loose as to obstruct movement or bending of limbs.
(3)
Every private security guard shall carry a
notebook and a writing instrument with him.
(4)
Every private security guard while on active
security duty shall wear and display photo-identity card issued under section
17 of the Act, on the outer most garment above waist level on his person in
conspicuous manner.
Form
I
(See
rule 3, 5)
APPLICATION
FOR GRANT OF LICENCE/RENEWAL OF LICENCE TO ENGAGE IN THE BUSINESS OF PRIVATE
SECURITY AGENCY
To
The Controlling Authority
_______________________
_______________________
The undersigned hereby
applies for obtaining a licence to run the business of operating services in
the area of Private Security Agencies
(1)
Full name of the applicant:
(2)
Nationality of the applicant:
(3)
Son/wife/daughter of:
(4)
Residential Address:
(5)
Address, where the applicant desires to start
his Agency:
(6)
Name of the Private Security Agency:
(7)
Additional details of the Private Security
Agency (if applicable):
(a)
CIN No.............................
(b)
ESI No.............................
(c)
EPF No.............................
(d)
Labour Licence
No.............................
(e)
Labour Registration No.............................
(f)
GST No.............................
(g)
Any other
information.............................
(h)
Whether the Agency has FDI?
(Yes/No).............................
If Yes, Give the following
information;
(i)
Country of FDI:.............................
(ii)
Name of foreign
shareholder:.............................
(iii)
Address of foreign
shareholder:.............................
(iv)
Year of
investment:.............................
(v)
No. of shares:.............................
(vi)
Percentage of foreign shareholding:.............................
(vii)
Approval details of
FDI:.............................
(Please attach the relevant
document of FDI approval.)
(8)
Name and addresses of Proprietor, Partner,
Majority shareholder, Director and Chairman of the Agency:
|
S.No. |
Management Type
(Proprietor/Partner/Majority shareholder/Director/Chairman) |
Name |
Address |
DIN No. (if
held) |
ID Proof with
No.
|
|
|
|
|
|
|
|
(9)
Name and extent of facilities available:
(10)
(a) Does the applicant possesses the training
facility in its own or will get it on outsourcing
basis?.............................
(b) If the applicant has own
training facility, please provide the following information:
Name of training agency:
Address of Training agency:
Recognition details of
Training agency:.............................
(11)
Equipments which will be used for Security
services
(a)
Door Framed Metal Detector (DFMD)
(b)
Hand Held Metal Detector (HHMD)
(c)
Mine Detector
(d)
Other Equipments
(i)
Wireless Telephones
(ii)
Alarm Devices
(iii)
Armoured Vehicles
(iv)
Arms
(12)
The particulars of the uniform including
color. (Please attach color photo of uniforms).
(13)
Does the applicant intends to operate in more
than one districts? If so the name of the Districts
1._______
2._______
3._______
4._______
5._______
(14)
Does the applicant intend to operate in the
entire state? Yes/No
Signature
Name of the applicant
Address of the applicant
Telephone number of the
applicant
Date of application
Enclosure:
(1)
Photo of the premises of the Agency.
(2)
ID Proof of all Management personnel.
(3)
Recognition details of training agency (if
applicable).
(4)
Colour photo of uniforms.
(5)
Documents (if applicable) under the agency
details given in Para 7 above.
(6)
Copy of current Income tax Clearance
Certificate.
(7)
Affidavit as prescribed in Section 7
sub-section (2) of the Act.
(8)
Other enclosures.
Form
II
(See
rule 3 and 5)
Form for verification of Antecedents of Applicant
NOTE: If the applicant is a
company, a firm or an association of persons, this form shall be filled up by
every proprietor or majority shareholder, partner or director of the company,
as if they are also the applicants.
Signature of the
Applicant.......................................................................................
For official use only
Form number Antecedents
verification issued by: Date
Fee Amount Rs.
-------Cash/D.D. ------Name of Bank ------ D.D No. -----
Date of Issue -------
Please fill in BLOCK
LETTERS: (CAUTION: Please furnish correct information. Furnishing of incorrect
information or suppression of any factual information in the form will render
the candidate unsuitable for grant of licence)
(1)
Name of applicant (Initials not allowed)
First name
.............................Middle name_____________ Last Name___________
(2)
If you have ever changed your name, please
indicate the previous name(s) in full
....................................................................................................................
(3)
Sex (male/female). -
(4)
Date of Birth (DD/MM/YYYY): ------------
(5)
Aadhaar No.
(6)
PAN No.
(7)
Place of Birth: Village/Town -----------
District -------------State
and Country ---------------
(8)
Fathers Full Name/Legal Guardians Full Name
(including surname, if any): (Initials not allowed)-
....................................................................................................................
(9)
Mothers Full Name (including surname, if
any): (Initials not allowed)
....................................................................................................................
(10)
If married, Full Name of Spouse (including
surname, if any). (Initials not allowed)
....................................................................................................................
(11)
Present Residential Address, including Street
No./police station, village and District (with PIN code)
....................................................................................................................
....................................................................................................................
Telephone No./Mobile
No..........................................................
(12)
Please give the date since residing at the
above-mentioned address:(DD/MM/YYYY).............................
....................................................................................................................
(13)
Permanent Address including Street No./police
station, village and District (with PIN code)
....................................................................................................................
....................................................................................................................
(14)
If you have not resided at the address given
at COLUMN (11) continuously for the last five years, please furnish the other
address (addresses) with duration(s) resided.
From.............................To.............................Address
__________________________
__________________________
__________________________
__________________________
(15)
In case of stay abroad particulars of all
places where you have resided for more than one year after attaining the age of
twenty-one years.
(16)
Other Details:
(a)
Educational Qualifications.:
(b)
Previous positions held if any along with
name and address of employers:
(c)
Reason for leaving last employment:
(d)
Visible Distinguishing Mark:
(e)
Last 3 years IT Return:
S.No. Assessment Year Copy
of ITR enclosed (Yes/No)
1.
..........................................................
2. ..........................................................
3.
..........................................................
(f)
Affidavit incorporating the provisions of
Section 6 of the Act enclosed: Yes/No
(17)
Did you earlier operated any Private Security
Agency or were its partner, majority shareholder or Director? If yes then
furnish the name, address of the Agency and its licence particulars.
....................................................................................................................
(18)
Are you a citizen of India by: Birth/
Descent/Registration/ Naturalisation: If you have ever possessed any other
citizenship, please indicate previous citizenship.............................
(19)
Have you at any time been convicted by a
court in India for any criminal offence and sentenced to imprisonment? If so,
give name of the court, case number and offence. (Attach copy of judgment)
..........................................................
(20)
Is/Are any criminal proceeding(s) pending
against you before a court in India? If so, give name of court, case number and
offence
..........................................................
(21)
Self-Declaration:
The information given by me
in this form and enclosures is true and I am solely responsible for accuracy.
(Signature of applicant)
Date.............................
Place
.............................
Enclosures:
..........................................................
..........................................................
(Signature of applicant)
Form-III
[See
rule 3(2)/rule 5(1)]
Affidavit
I.............................
S/o / D/o / W/o Mr./Ms. ............................. resident of
............................. is a Proprietor/Partner/Director of
M/s............................. (Name of firm/agency/company) at (Address of
firm/agency/company). I do hereby solemnly affirm and declare as under:
(1)
That the deponent is a citizen of India.
(2)
That the deponent has attained the age of 18
years.
(3)
That the details of the
Proprietor/Partners/Directors (Please indicate the details of all the
Partners/Directors) are as under:
|
S.No. |
Name of the
Proprietor/Partners/ Directors |
Designations
in the firm/agency/company (Proprietor/Partner/Director) |
Residential
Address
|
|
|
|
|
|
(4)
That the deponent or any of the
Proprietor/Partner/Director has not been convicted of any offence in connection
with promotion, formation or management of a company (any fraud or misfeasance
committed by him in relation to the firm/agency/company), including an
undischarged insolvent.
(5)
That the deponent or any of the
Proprietor/Partner/Director has not been convicted by a competent court for an
offence, the prescribed punishment for which is imprisonment of not less than
two years.
(6)
That the deponent or any of the Proprietor/Partner/
Director has not been-
(a)
keeping links with any organisation or
association which is banned under any law on account of their activities which
pose threat to national security or public order; or
(b)
indulging in activities which are prejudicial
to national security or public order.
(7)
That the deponent or any of the
Proprietor/Partner/Director has not been dismissed or removed from Government
service on grounds of misconduct or moral turpitude.
(8)
That the firm/agency/company is registered in
India and does not have a proprietor or a majority share holder, partner or
director, who is not a citizen of India.
(9)
That the deponent and all the
Partner/Director of the firm/agency/company shall comply with the provisions of
sub-section (2) of section 9 of the Private Security Agencies (Regulation) Act,
2005 (29 of 2005) by ensuring availability/imparting of such training and
skills to its private security guards and supervisors as prescribed.
(10)
That the deponent and all the
Partner/Director of the firm/agency/company shall fulfill the following
conditions of licence as per section 11 of the Private Security Agencies
(Regulation) Act, 2005 (29 of 2005).
(i)
prescribed training which the licensee is to
undergo;
(ii)
details of the person or persons forming the
agency;
(iii)
obligation as to the information to be
provided from time to time to the Controlling Authority regarding any change in
their address, change of management;
(iv)
Obligation as to the information to be
provided from time to time to the Controlling Authority about any criminal
charge made against them in the course of their performance of duties of the
private security agency or as the case may be, a private security guard
employed or engaged by them.
(v)
Competent authority in the Government may
verify about imparting of required training by the private security agency
under sub-section (2) of section 9 of the Act and may review continuation or
otherwise of licence of the private security agency if the agency have not
adhered to the condition of ensuring the required training.
(11)
That there are no cases registered with
police or pending in court of law against the deponent.
Or
That there are cases
registered with police or pending in court of law against the deponent.
(Details
shall be enclosed)
(12)
That the deponent and all the
Partner/Director of the firm/agency/company will comply, conditions of licence
and in letter and spirit, with the provisions of the Private Security Agencies
(Regulation) Act, 2005 (29 of 2005) and the relevant rules notified by the
State Government under the Act and also comply with the instructions issued
from time to time by the Controlling Authority appointed under the Act, while
managing private security agency with the name and title
M/s..........................
(13)
That an efforts have been made/will be made
so that at least 50% of security guards and Supervisors employed by the agency
are resident of State of Goa for at least five years.
Deponent
Verification:-
I..........................hereby solemnly affirm on ..........................
(date) that the contents of above this affidavit are true and correct to the
best of my knowledge and belief nothing has been concealed therein.
Deponent
Note:
(i)
Point No. 4 to 8 relates to compliance of
section 6 of the Act.
(ii)
Point No. 9 relates to compliance of section
9(2) of the Act.
(iii)
Point No. 10 and 11 relates to compliance of
section 11 of the Act.
(iv)
Strike the points which are not applicable.
Form
IV
[See
rule 3(9)]
GOVERNMENT
OF GOA
Licence to engage in the
business of Private Security Agency
Serial No _________
Date
..........................
Name of the Private Security
Agency:..........................
Shri
.................................................... (name of the Applicant)
S/o ..................................... r/o ..........................
.......................... (Full
Address).........................._____________ is granted the licence by the
Controlling Officer for the State of Goa ------ to run the business of Private
Security Agency in the district(s) of / State of (strike of the in applicable
words)
-with office
at..........................(address of the office)
Place of Issue --------
Date of issue
..........................
This license is valid upto
..........................
Signature
Name of granting authority
Designation
Official Address
RENEWAL
[See
rule 5(4)]
|
S.No. |
Date of
Renewal |
Date of
expiry |
Signature,
Name of renewing Authority Designation, Office Address
|
|
1. |
|
|
|
|
2 |
|
|
|
|
3. |
|
|
|
|
4. |
|
|
|
Form
V
[See
rule 7(2)]
Form
for verification of Character and Antecedents of Security Guard and Supervisor
Signature of the Applicant
...............
For official use only
Form number Character &
antecedents verification issued by: Date
Fee Amount Rs.
-------Cash/D.D. ------Name of Bank ------ D.D No. -----
Date of Issue -------
Please fill in BLOCK
LETTERS: (CAUTION: Please furnish correct information. Furnishing of incorrect
information or suppression of any factual information in the form will render
the candidate unsuitable for employment/engagement in the Private Security
Agency.)
(1)
Name of applicant as should appear in the
photo-identity card (Initials not allowed)
First name__________ Middle
name__________Last Name____________
(2)
If you have ever changed your name, please
indicate the previous name(s) in full
____________________________________________________________________________________
(3)
Sex (male/female). _____________________
(4)
Date of Birth (DD/MM/YYYY): ______________
(5)
Aadhaar No.
___________________________________
(6)
Place of Birth: Village/Town
_________________________District________________________ State and
Country_________________________________
(7)
Fathers Full Name/Legal Guardians Full Name
(including surname, if any): (Initials not allowed)-
_________________________________________________
(8)
Mothers Full Name (including surname, if
any): (Initials not allowed)
________________________________________________________
(9)
If married, full name of Spouse (including
surname, if any). (Initials not allowed)
________________________________________________________
(10)
Present Residential Address, including Street
No. /police station, village and District (with PIN code)
________________________________________________________
________________________________________________________
Telephone No./Mobile No.
.....................................
(11)
Please give the date since residing at the
above mentioned address: DD/MM/YYYY
________________________________________________________
(12)
Permanent Address including Street No./police
station, village and District (with PIN code)____
____________________________________________________________________________________
____________________________________________________________________________________
(13)
If you have not resided at the address given
at COLUMN (10) continuously for the last five years, please furnish the other
address (addresses) with duration(s) resided.
From.....................................To.....................................Address
__________________________
__________________________
__________________________
__________________________
(14)
In case of stay abroad particulars of all
places where you have resided for more than one year after attaining the age of
twenty-one years.
..........................................................................
(15)
Other Details:
(a)
Educational
Qualifications:..........................................................................
(b)
Previous posts held along with name and
address of employer:.....................................
..........................................................................
(c)
Reason for leaving last
employment:.....................................
(d)
Visible Distinguishing Mark on
body:.....................................
(e)
Height
(cms):.....................................
(f)
Affidavit incorporating the provisions of
Section 10 (1) and (2) of the Act enclosed: Yes/No
(16)
Are you working in Central Government/State Govt/PSU/Statutory
Bodies: Yes/No
(17)
Are you a citizen of India by:
Birth/Descent/Registration/Naturalisation: If you have ever possessed any other
citizenship, please indicate previous
citizenship.....................................
(18)
Have you at any time been convicted by a
court in India for any criminal offence & sentenced to imprisonment? If so,
give name of the court, case number and offence (Attach copy of judgment)
.....................................
(19)
Is/Are any criminal proceeding(s) pending against
you before a court in India? If so, give name of court, case number and
offence.....................................
..........................................................................
(20)
Has any court issued a warrant or summons for
appearance or warrant for arrest or an order prohibiting your departure from
India? If so, give name of court, case number and offence
.....................................
(21)
Self Declaration:
The information given by me
in this form and enclosures is true and I am solely responsible for accuracy.
(22)
Finger Prints:
(Signature of applicant)
Date.....................................
Place.....................................
Enclosures:
...............................................................................................................
...............................................................................................................
(Signature of applicant)
Form-VI
[See
rule 7(2)]
Affidavit
I.....................................S/o
/ D/o / W/o Mr./Ms resident of .....................................
(Residential Address) offer myself for employment as a private security
guard/supervisor in the private security agency M/s.....................................
(Name of firm/agency/company) at ..................................... (Address
of firm/ agency/company). I do hereby solemnly affirm and declare as under:
(1)
That I am a citizen of India.
(2)
That I have attained the age of 18 years but
have not attained the age of 65 years. My date of birth
is.....................................
(3)
That I have not been convicted by a competent
court.
(4)
That I have not been dismissed or removed on
grounds of misconduct or moral turpitude while serving in any of the armed
forces of the Union, State Police Organisations, Central or State Governments
or in any private security agency.
Deponent
Verification:-
I.....................................
hereby solemnly affirm on ..................................... (date) that the
contents of above this affidavit are true and correct to the best of my
knowledge and belief nothing has been concealed therein.
Deponent
Note: The provisions of
section 10(2) of the Private Security Agencies (Regulation) Act, 2005 (29 of
2005) may be printed at the back of affidavit for awareness of deponent as
follows:
- Section 10(2) Eligibility
to be a private security guard.
(2) No person who has been
convicted by a competent court or who has been dismissed or removed on grounds
of misconduct or moral turpitude while serving in any of the armed forces of
the Union, State Police Organisations, Central or State Governments or in any
private security agency shall be employed or engaged as a private security
guard or a supervisor.
FORM
VII
[See
rule 7(6)]
CHARACTER
AND ANTECEDENT CERTIFICATE
This is to certify that
Mr./Ms. ..................................... , Son/Daughter of
------------------------------whose particulars are given below has good moral
character and reputation and that the applicant has been staying at the
following address(es) continuously for the last one year
...............................................................................................................
Date of Birth
Place of Birth
Education Qualification:
Profession:
Present Address:
Permanent Address:
This certificate is issued
on the basis of ..................................... (Source of certificate)
and shall be valid upto a period of five years from its date of issue.
Issuing Authority
Signature
Name
Designation
Address/Tel. No.
Date of Issue
FORM
VIII
[See
rule 8(4)]
Training
Certificate
Serial number
Name of the Training Agency
Address of the Training
agency
Training Agency Recognition
No.....................................
[The recognition of this
agency is valid upto ..................................... (date)]
Certified that _____________
son/daughter of ___________ resident of__________________ has completed the
prescribed training for the engagement or employment as a Private Security
Guard/Supervisor confirming to National Skill Qualification Framework (NSQF)
standards from _______till________.
His signature is attested
below.
Signature of the Certificate
Holder
Signature of issuing
authority
Designation
Place of issue
Date of issue
FORM
IX
(See
rule 11)
Form
for Appeal
An Appeal under section 14
of the Act
Shri --------------
S/o --------- r/o----
Appellant
Versus
Controlling authority/
------ Respondent
The above named appellant
appeals against the Order dated ------------ of the Controlling Authority
regarding refusal/renewal of licence to run Private Security Agency ------ and
sets forth the following grounds of objection to the order appealed against
namely
1. ------------
2. ------------
3. ------------
4. ------------
Enclosed list of documents
..........................................................................
Signature
Name and Designation of the
Appellant
Date
Place
Form
X
(See
rule 12)
Register
of Particulars
(Register
A: Management details)
|
S.No. |
Name of person(s) managing the Agency |
Parent’s/ Father’s name |
Present address & phone No. |
Permanent Address |
Nationality |
Date of joining/ leaving the agency
|
|
1. |
|
|
|
|
|
|
(Register
B: Private Security Guards and Supervisor)
|
S.No. |
Name of Guard/ Supervisor |
Father’s name |
Present address & phone No. |
Date of Joini ng/leaving the Agency |
Permanent Address |
Photo graph |
Finger Prints |
Employee No. |
Salary with date, ESI, EPF numbers and
Bank/Branch through which paid
|
|
1 |
|
|
|
|
|
|
|
|
|
|
2. |
|
|
|
|
|
|
|
|
|
(Register
C: Customers)
|
S.No. |
Name of the Customer & phone No. |
Address of the place where Security is provided |
Number and ranks of Security Guards
provided |
Date of commencement of Services |
Date of discontinuation of services
|
|
|
|
|
|
|
|
(Register
D: Duty Roster)
|
S.No. |
Name of Private Security Guard/ Supervisor |
Address of the place of duty |
Whether provided with any arms/ammunition |
Date and time of commencement of duty |
Date and time of ending of duty
|
|
|
|
|
|
|
|
Form
XI
(See
rule 13)
Photo
Identity card for Private Security Guard/Supervisor
(Name
of the Private Security Agency)
Identity Card
No.....................
Name___________________
Official
Designation.....................
Employee No.
.....................
Blood
Group.....................
Date of
issue.....................
Valid up to.....................
Signature of the card
holder.....................
Signature of the issuing
authority
Official seal