PUDUCHERRY
PRIVATE SECURITY AGENCIES RULES, 2022
PREAMBLE
In exercise of the powers conferred by
sub-section (1) of section 25 of the Private Security Agencies (Regulation)
Act, 2005 (No. 29 of 2005) and in supersession of the Puducherry Private
Security Agencies (Regulation) Rules, 2009, notified vide G.O. Ms. No. 60,
dated 14th December, 2009 of the Home Department, Government of Puducherry and
published in the Part-II of the Extraordinary Gazette of Puducherry, issue No.
48, dated 18th December, 2009, except as respects things done or omitted to be
done before such supersession, the Lieutenant-Governor, Puducherry, hereby
makes the following rules, for the general information to public.
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Puducherry Private Security Agencies 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 (29 of 2005);
(b)
"Agency"
means, the Private Security Agency;
(c)
"Controlling
Authority" shall have the same meaning as assigned to it in clause (b) of
section 2 of the Act;
(d)
"Form"
means, a Form appended to these rules;
(e)
"Licence"
means, a licence granted under the Act;
(f)
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 to the Controlling Authority for
the grant of licence shall also enclose the Form II 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, he shall submit an Affidavit in Form III incorporating
the details in relation to the provisions contained in 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 verify the antecedents of the applicant by
accessing 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 applicant's 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 banker's cheque or electronic
evidence showing the payment of fees as prescribed under 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 acknowledgment 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 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 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 concerned 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 in 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 prescribed 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 (29 of 2005) and its
associated State Rules;
(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- DO's and DON'Ts (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
non-refundable.
(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 and in
accordance with rule 10.
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 other
conditions of 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 of 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 up to 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 within 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
anyone 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 and the agency does not have any adverse report
regarding the person's 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 to the agency. In addition, he shall submit an Affidavit in
Form VI incorporating the details in relation to the provisions contained in
sub-section (2) of section 10 of the Act.
(3)
The
State Government shall arrange to accept the fee to be deposited electronically
for character and antecedent verification.
(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, 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 Ex-servicemen 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 non-prohibited 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 prescribed by
the Controlling Authority.
(4)
On
completion of the training each successful trainee shall be awarded a
certificate in Form VIII 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 prescribed 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 signed by the aggrieved person or
his authorized Advocate and presented to the Home Secretary to the State
Government 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.
Rule - 13. Photo Identity card.
(1)
Every
Photo Identity card issued by the Agency under sub-section (2) of section 17 of
the Act shall be in Form XI.
(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 individual's 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
rules 3 and 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
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1. Full name of the applicant
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:
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2. Nationality of the applicant
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3. Son/wife/daughter of
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:
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4. Residential Address
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:
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5. Address, where the applicant
desires to start his Agency
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:
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6. Name of the Private Security
Agency
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:
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7. Additional details of the Private
Security Agency (if applicable)
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:
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(a) CIN No. .
....................................
(b) ESI No. .
.....................................
(c) EPF No. .
....................................
(d) Labour Licence
.........................
(e) Labour Registration No.
...........
(f) GST No. .
....................................
(g) Any other information .............
(h) Whether the Agency has .........
FDI? (Yes/No)
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If yes, Give the following
information;
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(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.)
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8. Name and addresses
of Proprietor, Partner, Majority shareholder, Director and Chairman of the
Agency :
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S.No.
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Management Type
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Name
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Address
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DIN
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ID
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(Proprietor/Partner/Majority
shareholder/Director/Chairman)
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No. (if held)
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Proof with No.
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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. .................... 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
rules 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 ...................................................................
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For official use only
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Form number
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Antecedents verification issued by :
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Date
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Fee Amount ` .................
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)
Last name
...................................... First 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) Father's Full
Name/Legal Guardian's Full Name (including surname, if any): (Initials not
allowed) ............................................................
(9) Mother's 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 :
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S. No.
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Assessment Year
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Copy of ITR enclosed (Yes/No)
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1.
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2.
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3.
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4.
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(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/aturalisation: 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.
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Date : .........................
Place : .........................
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(Signature of applicant)
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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:
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S. No.
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Name of the
Proprietor/Partners/Directors
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Designations in the
firm/agency/company (Proprietor/Partner/Director)
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Residential Address
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(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 Shareholder, 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 stipulated under 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 State Government/Union Territory administration 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/Union Territory Administration 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. . .....................
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, and
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 ......................................
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 ................................................... resident of
..........................................(Full address)
.................................................................................................is
granted the licence by the Controlling Officer for the State of
...................................................................... to run
the business of Private Security Agency in the District(s) of/State of ( strike
of the inapplicable words)
............................................................ with office at
...........................
(address of the
office).
Place of issue
......................................
Date of issue
........................................
This licence is valid
up to ...................................................
Signature
Name of granting
authority
Designation
Official address
RENEWAL
[See
rule 5(4)]
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Sl. No.
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Date of renewal
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Date of expiry
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1.
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2.
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3.
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Signature
Name of renewing
authority
Designation
Official address
FORM V
[See
rule 7(2)]
FORM
FOR VERIFICATION OF CHARACTER AND ANTECEDENTS OF SECURITY GUARD AND SUPERVISOR
Signature of the
Applicant ...................................................................
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For official use only
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Form number
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Character and Antecedents
verification issued by:
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Date
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Fee Amount (???)
................. 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) Last name
............................... First 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) Father's Full
name/Legal Guardian's Full Name (including surname, if any): (Initials not
allowed) .................................................................
(8) Mother's 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.
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From .................... To
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Address
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(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) & (2) of the Act enclosed: Yes/No
(16) Are you working in
Central Government/State Government/Public Sector Undertaking/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 and 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:
Date : …..........................
Place : …..........................
Signature of
applicant
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 and 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. Eligibility to be a private
Security Guard.
(2) a per on 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
certificate is issued under the provisions incorporated in the rules of the
Private Security Agencies (Regulation) Act, 2005.)
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
....................................................................................
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Date of Birth
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Place of Birth
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Educational Qualification
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Profession
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Present Address
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Permanent Address
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This certificate is
issued on the basis of ................................ (Source of certificate)
and shall be valid up to 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 up to (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
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Place of issue
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Signature of issuing authority
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Date of issue
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Designation
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FORM IX
(See rule 11)
FORM FOR APPEAL
(An Appeal under
section 14 of the Act)
Appellant
..........................................
S/o. . .....................................
resident of ...............................................
Versus
Controlling
Authority/..........................................................................
The ............................... above
named appeal to the ............................(State Home Secretary)
................................................... from the order of
(Controlling Authority), dated .......................... day of
......................... and against refusal of licence to run Private
Security Agency .........................and sets forth the following grounds
of objection to the order appeal from namely:
...............................................................................................
1. ................................................
2.
................................................
3.
................................................
4.
................................................
Enclosed list of documents
.....................................................
Place :
Date:
Signature
Name and Designation of the Appellant
FORM
X
(See
rule 12)
REGISTER
OF PARTICULARS
(Register
A: Management details)
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S.No.
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Name of person(s) managing the Agency
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Parent’s/Father’s name
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Present address and phone No.
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Permanent Address
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Nationality
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Date of joining/leaving the agency
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1.
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(Register
B: Private Security Guards and Supervisor)
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Sl. No
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Name of Guard/Supervisor
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Father’s name
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Present address and phone No.
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Date of Joining/leaving the Agency
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Permanent Address
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Photo graph
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Finger Prints
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Employee No.
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Salary with date, ESI, EPF numbers
and Bank/Branch through which paid.
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1.
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(Register
C: Customers)
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Sl. No.
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Name of the Customer and phone No.
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Address of the place where Security
is provided
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Number and ranks of Security Guards
provided
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Date of commencement of services
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Date of discontinuation of services
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(Register
D: Duty Roster)
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Sl. No.
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Name of the Private Security
Guard/Supervisor
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Address of the place of duty
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Whether provided with any
arms/ammunition
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Date and time of commencement of duty
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Date and time of ending of duty
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FORM XI
(See
rule 13)
PHOTO
IDENTITY CARD FOR PRIVATE SECURITY GUARD/
SUPERVISOR
(Name
of the Private Security Agency)
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Identity Card No. .
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Name
............................................................
Official Designation
....................................
Employee No. .
.............................................
Blood Group .................................................
Date of issue
...............................................
Valid up to
....................................................
Signature of the card holder
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Signature of the
issuing authority
Official seal