THE UTTAR PRADESH
PRIVATE SECURITY AGENCIES RULES, 2023
PREAMBLE
In exercise of the powers
conferred by section 25 of the Private Security Agencies (Regulation) Act,
2005 (Act no. 29 of 2005) and in supersession of the Uttar Pradesh Private
Security Agencies Rules, 2009 (Notification no.1462/Six-po-2-08-700(131)-07,
Dated July 31, 2009), except as respects things done or omitted to be done
before such supersession, the Governor is pleased to make the following rules,
with a view to regulate the operation of private security agencies and
ensure the procedure of licences and trainings thereto.
Rule 1. Short title and commencement.
(1)
These rules may be called the Uttar Pradesh
Private Security Agencies Rules, 2023.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2. Definitions.
(1)
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;
(2)
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, 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 utilise
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.
However, in special circumstances where electronic databases of crimes and
criminals such as Crime and Criminal Tracking Networks and System (CCTNS),
Interoperable Criminal Justice Systems (ICJS) are not functioning, the
Controlling Authority may constitute such inquiry as he may consider necessary
to verify the particulars of the applicant and contents of Form-III.
(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. The Controlling Authority may call for verification forms etc, from
the other State concerned to check the antecedents of the applicant from the
district of domicile within the State electronic database of crime and criminal.
For this purpose, Crime and Criminal Tracking Network and System (CCTNS) and
Interoperable Criminal Justice System (ICJS) may be used.
(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 it
by registered post or through electronic means i.e. e-mail, Fax etc.
(8)
On receipt of the application referred to in
sub-rule (1), the Controlling Authority shall after noting there on 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 licencee 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 licencee from the Controlling Authority
of any other State then requirement of training of the licencee shall not be
necessary.
(10)
The Controlling Authority either by himself
or through any other officer subordinate to him or by 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 prepare 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 are
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 aforesaid
cyclication after completely all the formalities.
Rule 4. Conditions for grant of licence.
(1)
The licencee shall successfully undergo a
training relating to the private security as prescribed by the Controlling
Authority within the time frame prescribed by it.
(2)
The Controlling Authority shall frame the
detailed training syllabus required for training of the licencee.
(3)
The training shall be for a minimum period of
six working days. The training shall broadly include the following subjects,
namely:-
(a)
Present security scenario:
(i)
VIP Security;
(ii)
Internal Security;
(iii)
Institutional Security.
(b)
Role and Functioning of Private Security
Agencies:
(i)
Fire Fighting;
(ii)
Disaster/ Emergency Management protocol;
(iii)
Security Duties;
(iv)
Checking of various documents;
(v)
Information security;
(vi)
Access Control;
(vii)
Explosives, IEDs;
(viii)
Anti Sabotage Checks (ASC);
(ix)
Security related equipments;
(x)
Communication Equipments;
(xi)
Patrolling;
(xii)
Post duties.
(c)
Legal provisions:
(i)
The Private Security Agencies (Regulation)
Act, 2005 (29 of 2005) and its associated State Rules;
(ii)
Relevant Labour Laws.
(d)
Management of Security Agencies:
(i)
Uniform;
(ii)
Training of personnel of private security
agencies;
(iii)
Documentation and records to be maintained by
the licence;
(iv)
Data Sharing Protocol.
(e)
Interface with public, Police and other
departments:
(i)
Interface with Public;
(ii)
Liaison with police and other concerned
Government Departments.
(f)
Private Security Personnel - DO's and DON'Ts
(Conduct Rules).
(4)
The licencee 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 licencee 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 licencee shall immediately intimate the
Controlling Authority about any FIR registered or 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 licencee 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 licencee 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-licenced 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 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:-
(a)
the applicant continues to maintain his
principal place of business in the jurisdiction of the Controlling Authority;
(b)
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;
(c)
the applicant continues to adhere to the
licence conditions;
(d)
the applicant has no criminal antecedents
(the same 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 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 Frame work. 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)
For the purpose of providing training as per
Syllabus, the Controlling Authority may issue guidelines and specifications for
those training institutions and may also issue a Standard Operating Procedure
(SOP) for their compliance.
(3)
To ensure compliance with the
guidelines/specifications and standard operating procedure, the Controlling
Authority may, whenever it is desires, order security audit of such training
institute by an officer of the rank of Deputy Superintendent of Police and
above.
(4)
The training institution or organization
shall submit to the Controlling Authority the following particulars-
(a)
the name and address of the institution;
(b)
details of Trainee Guard;
(c)
duration of training;
(d)
courses covered and marks obtained by the
trainee;
(e)
the name and designation of the person
authorized to issue the certificate after completion of training;
(f)
list of Trainers available in the Training
Institute;
(5)
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).
(6)
The security guard shall have to successfully
undergo the training prescribed by the Controlling Authority.
(7)
On completion of the training each successful
trainee shall be awarded a certificate in Form VIII by the training institute.
(8)
The training certificates issued to the
guards/supervisors from Training Institutes in one State shall be accepted in
other State also.
(9)
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.
(10)
All the training agencies shall submit a list
of successful trainees to the Controlling Authority in the manner prescribed by
it.
(11)
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.
(12)
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.
(13)
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:-
(a)
Height: 160 cms for males (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);
(b)
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;
(c)
Free from knock knee and flat foot and should
be able to run one kilometer in six minutes;
(d)
Hearing: Free from defect; should be able to
hear and respond to the spoken voice and the alarms generated by security
equipments;
(e)
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 representative and Government of
Uttar Pradesh shall be presented to the Additional Chief Secretary/Principal
Secretary, 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. Agency shall be liable to produce the same before the Controlling
Authority on a desired date and place.
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 worn 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:
....................................................................................
(viii)
(Please attach the relevant document of FDI
(8)
Name and addresses of Proprietor, partner,
Majority shareholder, Director and Chairman of the Agency:
|
Sl. 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 application
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)
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 :
|
S. No.
|
Assessment Year
|
Copy of ITR enclosed (Yes/No)
|
|
1.
|
...........................
|
.................................................
|
|
2.
|
..........................
|
.................................................
|
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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/oMr./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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Sl. 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/UT 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/UT 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 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(10)]
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 ------------------------------------------------
r/o -----------------------------------------------------
-----------------------------------------------------------------(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 license 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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4.
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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 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)
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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___________________________
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_____________________
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____________________________
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______________________
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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) 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
judgement)____________________________________________
(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/oMr.
....................................................../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.
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 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
--------------------------------------------------------------------------------------------------------
Date of Birth :
Place of Birth :
Educational 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(5)]
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
Appellant
_________________________________
S/o
__________________________ r/o _____________________
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
________________________
Signature
Name and Designation of the Appellant
Date
__________________________
Place
_________________________
FORM
X
(See
rule 12)
Register
of Particulars
(Register-A:
Management details)
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Sl. 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 & 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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2
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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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S. 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)
Identity Card no.
______________________________________________________________________________________
Name ______________________________________________________________________________________________
Official Designation
____________________________________________________________________________________
Employee no.
________________________________________________________________________________________
Blood Group
________________________________________________________________________________________
Date of issue
________________________________________________________________________________________
Valid up to
_________________________________________________________________________________________
Signature of the cardholder
_____________________________________________________________________________
Signature of the
issuing authority
Official seal