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State of Jammu-Kashmir - Act

Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

JAMMU & KASHMIR
India

Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

Rule JAMMU-AND-KASHMIR-PRIVATE-SECURITY-AGENCIES-REGULATION-RULES-2016 of 2016

Published on 1 April 2016
Commenced on 1 April 2016
[This is the version of this document from 1 April 2016.]
[Note: The original publication document is not available and this content could not be verified.]

Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016Published vide Notification No. SRO-114, dated 1st April, 2016SRO-114. - In exercise of powers conferred by section 26 of the Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015 (Act No. IX of 2015), the Governor hereby make the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016.

2. They shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise provides,-

(a)"Act" means the Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015 ;

(b)"Controlling Authority" means the Controlling Authority appointed under sub-section (1) of section 3 ;

(c)"Form" means a Form appended to these rules ;

(d)"Government" means the Government of Jammu and Kashmir ;

(e)"Guard" means the Private Security Guard as defined in clause (i) of section 2 of the Act ;

(f)"License" means a license as under clause (d) of section 2 of the Act ;

(g)"Rules" means the Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016.

(2)Words and expressions used in the rules but not defined above shall have the same meaning(s) respectively assigned to them in the Act.

3. Manner of making application for grant of license.

(1)Every application by an Agency for the grant of a license under sub-section (1) of section 6 of the Act shall be made to the Controlling Authority in the format prescribed in Form V.

(2)Every application referred to in sub-rule (1) above shall be accompanied by fee as specified under sub-section (2) of section 6 of the Act, in the form of crossed bank draft or banker's cheque payable to the Controlling Authority, as under :-

(a)Rs. 5000/- only, if the Agency is operating in one district ;

(b)Rs. 10,000/- only, if the Agency is operating in more than one but up to five districts ;

(c)Rs. 20,000/- only, if the Agency is operating in the whole State.

(3)Every application referred to in sub-rule (1) above shall be either personally delivered to the Controlling Authority or sent to him by registered post or through a representative :Provided that where an application is delivered personally or through a representative, the Controlling Authority shall, after noting thereon the date of receipt of the application, acknowledge the receipt to the applicant or his representative, as the case may be.

4. Verification of the antecedents of the applicant(s).

(1)Every applicant while making an application to the Controlling Authority for the issue of a fresh license or renewal shall enclose the Form-I duly filled in all respects for verification of his antecedents. In case, the applicant is a company or a firm, or an association of persons, separate Form-I for every proprietor or shareholder or partner or director of the company would be required to be enclosed, as if they were also the independent applicants.

(2)On receipt of the application, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and particulars in Form-I.

(3)The Controlling Authority or any officer authorized by him, shall forward the application along with its attachments to the ClD and the District Superintendent of Police concerned for verification/report of particulars of the applicant and recommendations thereof.

(4)On the basis of verification so conducted, the District Superintendent of Police and the CID will give its No Objection or otherwise, as the case may be, to the commencement of the activities by the Agency in a district(s).

(5)The CID and the District Superintendent of Police shall furnish the requisite No Objection or otherwise within thirty (30) days of receipt of requisition from the Controlling Authority or any other officer authorized for the purpose.

(6)The CID and the District Superintendent of Police in addition to the verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information :-

(a)Whether the applicant is/was indulging in activities prejudicial to the National Security or Public Order and if so, details thereof ; and

(b)Whether the applicant or the company earlier operated any Private Security Agency, either individually or in partnership of others and if so, the details thereof ; and

(c)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.

5. Verification of character and antecedents of the guard.

(1)Before any person is employed or engaged as a guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in anyone or more of the following manner :-

(a)by verifying the character and antecedents of the person by itself ;

(b)by relying upon the character and antecedent verification certificate produced by the person to the satisfaction of the Agency :

Provided that the character and antecedent certificate shall be valid only if the Agency does not have any adverse report regarding the person's character and antecedents from any other source.

(c)by relying on the report issued by the concerned District Superintendent of Police or higher rank posted in the said district and No Objection Certificate from CID, J&K.

(2)The person seeking employment or engagement as guard or supervisor shall submit the information/particulars in Form-II to the Agency. In case, the person has stayed in more than one district during the last three years, he shall have to submit a separate form for each district.

(3)The Agency shall cause an inquiry into the correctness of the particulars filled in by the applicant in Form-II either by itself or by sending the form to the respective District Superintendent of Police and CID Headquarters, J&K. Where Form-II is forwarded to the District Superintendent of Police for verification, the Agency shall pay a fee of Rs. 50/- in the form of a Treasury Receipt creditable to Major Head-0055.

(4)The police authorities shall ensure that verification of character and antecedents shall be conducted in a similar manner in which the verification of Police Constable is conducted for appointment in Police Department and verification report is issued within ninety days of the receipt of the character and antecedent from the Agency in a sealed cover.

(5)Character and antecedents verification report once issued will remain valid for three years.

(6)The Agency shall either based on report of the District Superintendent of Police or having been satisfied as to the correctness of the particulars of the applicant by an inquiry conducted by itself, issue Character and Antecedent Certificate in Form-III :Provided that no such certificate shall be cancelled or withdrawn except in circumstances where the police report is cancelled by the District SP concerned or the persons ceases to be an employee of the Agency.

6. Security training.

(1)The training for the guards will be mandatory and shall comprise 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 or apartment, personnel security, household security ;

(d)fire-fighting ;

(e)crowd control ;

(f)examining/identification of the papers including identity cards, passports and smart cards ;

(g)identification of improvised explosive devices ;

(h)first aid ;

(i)crisis response and disasters management ;

(j)defensive driving (compulsory for the driver of armoured vehicle and optional for others) ;

(k)handling and operation of non-prohibited weapons and firearms (optional) ;

(l)rudimentary knowledge of Ranbir Penal Code, Samvat 1989 (Act No. XII of 1989) right to private defense, procedure for lodging First Information Report in the Police Station, Arms Act (only operative sections) ; Explosives Act (operative sections) ;

(m)badges of rank in police and military forces ;

(n)identification of different types of arms in use in public and police ;

(o)use of security equipments and devices (like security alarms and screening equipments) ; and

(p)leadership and management (for supervisors only).

(2)The duration of the training shall be for a minimum period of hundred hours of theoretical instruction and sixty hours of practical training, spread over at least, twenty working days in the recognized training Institutes of Police and Central Armed Forces to imbibe and instill mental alertness, confidence, drill and discipline besides knowhow of electronic security gadgetry and arms/explosives. The payment for training will be borne by the Agency :Provided that such training may not be required in case of a person who has the experience of having served in Armed or Police Forces of the Union or the Police Force of the State for a period of not less than 5 years or who has worked in Home Guards Organization or in Fire Services Department for not less than 8 years and is physically fit.

(3)On completion of the training, each successful trainee will be awarded a certificate in Form-IV by the recognized training institute. All certificates issued in Form-IV to any person under these rules shall have the photograph of the holder embedded in it.

(4)The Controlling Authority will inspect the functioning of the training facilities from time to time. Normally such inspection will be conducted at least twice a year.

(5)All the Agencies shall submit a list of successful trainees to the Controlling Authority inter alia indicating therein (a) name and address of the institute, (b) particulars of the training guards/supervisors,

(c)duration of training, (d) performance during training, (e) name and designation of the person authorized to issue certificates.

7. Standard of physical fitness for guards.

(1)A person shall be eligible for being engaged or employed as a guard if he fulfills the standards of physical fitness as specified below :-

(i)an able bodied person with a clear vision with or without corrective lenses and shall not have such low vision as to render him unfit for duty of a supervisor or guard ;

(ii)should be free from any hearing defect and should be able to hear and respond to the spoken voice and the alarms generated by security equipments ;

(iii)should have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need ;

(iv)should be free from evidence of any contagious or infectious disease and 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.

(2)Every Agency shall ensure that every guard working for it undergoes a medical examination after every twelve months from his last such examination, so as to ensure to continued maintenance of physical standard as specified.

(3)The guard shall produce the medical fitness certificate from authorized medical officer registered with any of the Medical Councils of a State.

8. Provision for supervisors.

(1)For the purpose of supervising the guards, the Agency shall employ or engage one supervisor to supervise the work of not more than fifteen guards.

(2)In case, the guards are on security duty in different premises and it is not practicable to supervise their work by one supervisor, the Agency shall depute such number of supervisors so that at least for every six private security guards there is one supervisor available for assistance, advice and supervision.

9. Grant of license.

- The Controlling Authority, after receiving an application under sub-rule (1) of rule 3, shall grant a license to the Agency in Form-VI after completing all the formalities and satisfying itself about the suitability of the applicant and also the need for granting the license for the area of operation applied for. This shall be done within a period of sixty days from the date of receipt of the application :Provided that where the Controlling Authority does not agree with the No Objection Certificate from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government upon the decision of the Government, and the Controlling Authority may proceed to grant or refuse the license, as the case may be.

(2)The Controlling Authority may review the continuation or otherwise of license of the Agency which may not have adhered to the conditions of license.

(3)The license if granted shall be valid for a period of five years, unless the same is cancelled by the Controlling Authority under sub-section (1) of section 12 of the Act.

(4)The Controlling Authority shall not refuse the license unless the applicant has been given a reasonable opportunity of being heard and the grounds on which license is refused shall be recorded in the order.

10. Conditions for grant of license.

(1)The licensee shall successfully undergo training relating to the private security service as notified by the Government within the time frame fixed by it.

(2)The licensee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency and change of management within seven days of such change.

(3)The licensee shall immediately intimate the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the guard engaged or employed by the Agency, in the course of their performance of duties as Agency. A copy of such communication shall also be sent to the officer incharge of the police station where the person charged against resides.

(4)Every licensee shall abide by the requirements of physical standards for the guards and their training as prescribed in these rules.

(5)Save as provided in these rules, the fees paid for the grant of license shall be non-refundable.

11. Renewal of license.

(1)Every Agency shall apply for renewal of license in Form-V to the Controlling Authority not less than 60 days before the date of expiry of the period of validity of the license thereof.

(2)The fees chargeable for renewal of the license shall be the same as for the grant of license thereof.

12. Conditions for renewal of license.

(1)The renewal of the license will be subject to the following conditions, namely :-

(i)the applicant continues to maintain his principle place of business in the jurisdiction of the Controlling Authority ;

(ii)the applicant continues to ensure the availability of the training for its guards required under sub-section (2) of section 8 of the Act ;

(iii)the applicant continues to adhere to the conditions of license ;

(iv)the District Police has No Objection to the renewal of the license of the applicant.

13. Appeals and procedure.

(1)Every appeal under sub-section (1) of section 13 of the Act shall be preferred in Form-VII signed by the aggrieved person or any other person authorized by him in this behalf and presented to the Appellate Authority in person or sent to him by registered post.

(2)Every appeal shall be accompanied by a certified copy of the order appealed against.

14. Register to be maintained by the Agency.

- Register required to be maintained under the Act by the Agency shall be in Form-VIII and shall contain the details as per section 14 of the Act.

15. Photo identity card.

(1)The Agency shall issue an identity card to every guard in Form-IX. The identity card shall contain a full-face colour photo of the guard, name of the Agency, name of the guard, designation, identification number and the period of validity. Any change in the particulars of the guard shall be entered therein on his identity card. The photo identity card issued to guard shall be returned to the Agency issuing it, once he is no longer on the roles of the Agency.

(2)Any loss or theft of photo identity card shall immediately be brought to the notice of the Agency that issued it.

16. Miscellaneous.

(1)Notwithstanding whether the Agency mandates its private security guards to put on uniform while on duty or not, every Agency will issue and make it obligatory for its 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 ;

(f)the uniform of the security guard shall be different from the police and other forces with regard to badges and none of the guards/supervisors should be permitted to wear presidential stars as shoulder/cap badges.

(2)The clothes worn by the guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of his limbs.

(3)Every guard will carry a notebook and a writing instrument with him.

(4)Every guard while on active security duty will wear and display photo identity card issued under these rules on his outer most garment above waist level in a conspicuous manner.

(5)If a guard is involved in a criminal case at the place of his duty, it is the Agency which shall be responsible for reporting the matter to the nearest Police Station as well as the Police Station of his native place.

(6)An arms license will be issued to the guard only in his personal capacity by the licensing authority under the Arms Act/Rules after fulfilling the conditions laid therein.

(7)The Agency shall ensure recording of CCTV footage in the premises where the services will be provided and shall save records up to two months for facilitating the investigating agencies in any case(s) if need be.

(8)Not more than two guards may be deployed for providing security to any person at any time at any place.

(9)The Agency shall deploy the guards only for the purpose of private security as defined under clause (g) of section 2 of the Act.

(10)The Agency shall provide list of employees to the Superintendent of Police/District Magistrate of the territorial district on monthly basis so as to have first hand information for maintaining of surveillance.

(11)The Controlling Authority may, at any time, enter the premises of the Agency, inspect and examine the place of business, the records, accounts and other documents connected with the license and may take record(s), copy of any relevant document(s).

(12)The fee charged for the services rendered by the Agency shall be reasonable and if at any point of time, it is reported to the Controlling Authority that the fee charged is not reasonable or uniform, he may issue appropriate directions to the Agency for bringing rationality in the fees so charged.

(13)The Agency may consider covering each guard/supervisor under insurance cover.

	Form-I	Passport sizeRecentPhotograph Attested byIstClassGazette Officer
(See Rule 4)
Form for Verification of Antecedents

*Thumb Impression* of the applicant_____________________________Signature of the applicant_______________________________________For official use only :

Form number	Name of the police station sent for policeverification	Date

Fee Amount Rs.______________________Cash/D. D.________________Name of Bank and Branch_______________________________________D. D. No._____________________Date of Issue____________________N. B. - Please read the instructions carefully before filling the form. Please fill in Block Letters :(Caution : Please furnish information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for grant of licence)

1. Name of applicant (Initials not allotted)-

Last Name________________Middle Name __________________First Name_________________.

2. If you have ever changed your name, please indicate the previous name(s) in full

3. Sex (Male/female)_ Date of Birth__

4. Place of Birth : Village/Town ________________________ District_ State and Country_____________

5. Father's full name/Legal Guardian's full name (including surname, if any) : (Initials not allowed)____________________________________________

6. Mother's full name (including surname, if any): (Initials not allowed)________________________________________________________________________

7. If married. Full name of spouse (including surname, if any) : (Initials not allowed)________________________________________________________________________

8. Present Residential Address including Street No./Police Station, Village and District (with PIN Code)_______________________________________________________

Telephone No./Mobile No._________________________________Off.______________Res.____________Fax___________________Email ID________________________________________________

9. Please give the date since residing at the above-mentioned address DD/MM/YY______________

10. Permanent Address including Street No./Police Station, Village and District (with PIN Code)_________________________________________________________

11. If you have not resided at the address given at Coloumn (9) continuously for the last five years, please furnish the other address (addresses) with duration(s) resided. You should furnish additional photocopies of this form for each additional place of stay during the last five years. Forms may be photocopied, but photograph and signature in original are required on each form.

Address	From	To
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________

12. 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.___________________________

13. Other Details-

(a)Educational Qualifications :______________________

(b)Previous position held, if any, along with name and address of employer(s)._________________________________________________

(c)Reasons for leaving last employment :__________________________________________________

(d)Visible Distinguishing Mark :____________________

(e)Have you ever been dismissed/removed from Government service on account of misconduct or moral turpitude ?

14. Did you earlier operate 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.

15. Are you a citizen of India by : (Birth/Descent/Registration/Naturalisation ? If you have ever possessed any other citizenship, please indicate (the same)._________________

16. Have you, at any time, been convicted by a Court of India for any offence and sentenced to imprisonment ? If so, give name of the court, case number, and offence (Attach copy of judgement)_______________________________

17. (a) Are any criminal proceedings pending against you before a Court in India ? If so, give name of court, case number, and offence_______________________________

(b)Have you been keeping links with any organization or association which is banned under any law on account of their activities which pose threat to national security or public order ?

18. Self-Declaration :

The information given by me in this form and the enclosures is true and correct and I am solely responsible for its accuracy.(Signature/Thumb Impression* of applicant)Date :______________________Place______________________

19. Enclosures :

________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________(Signature/Thumb Impression* of applicant)(*Left Hand Thumb Impression if male and Right Hand Thumb Impression if female).For Office Use Only :File No.___________________________________________________________________Date of issue of C&A report________________________________________(Signature of Police Station Incharge)Name of Police Station_________________________Name of Police District_________________________Note. - (i) There passport size photograph duly attested by G. O. on reverse of photograph in respect of applicants ;

(ii)Proof of Age ;

(iii)Certificate of incorporation issue by ROC, Sale Tax No. (ST-2), Labour Licence, Registration under ESI Act & EPF Act ;

(iv)Site Plan of office ;

(v)Proof of Residence of Applicants ;

(vi)Prescribed Fees ;

(vii)NOC from land-owned Agency for carrying on trade of Security Agency business at the premises.

	Form-II	Passport sizeRecentPhotograph Attested byIstClassGazette Officer
(SeeRule 5)
Form for Verification of Character and Antecedentsof Guard/Supervisor

Thumb Impression* of theapplicant______________________________Signature of the applicant_______________________________________For official use only :

Form number	Name of the police station sent for policeverification	Date

Fee Amount Rs.______________________Cash/D. D.________________Name of Bank and Branch_______________________________________D. D. No._____________________Date of Issue____________________N.B. - Please read the instructions carefully before filling the form. Please fill in Block Letters :(Caution : Please furnish correct information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for employment/engagement in private agencies).

1. Name of applicant as should appear in the photo identity card (Initials not allotted) : Last Name________ Middle Name First Name_

2. If you have ever changed your name, please indicate the previous name(s) in full.

3. Sex (male/female) Date of Birth___

4. Place of Birth : Village/Town ________________________District_ State and Country_____________

5. Father's full name/Legal Guardian's full name (including surname, if any) : (Initials not allowed) _______________________________

6. Mother's full name (including surname, if any) : (Initials not allowed)________________________________________________

7. If married, Full name of spouse (including surname, if any) : (Initials not allowed)_______________________________________

8. Present Residential Address including Street No./Police Station, Village and District (with PIN Code)________________________________________

Telephone No./Mobile No.________________________________________________________Off.______________Res.____________Fax________________________________________Email ID__________________________________________________________________

9. Please give the date since residing at the above-mentioned address DD/MM/YY______________

10. Permanent Address including Street No./Police Station, Village and District (with PIN Code)_________________________________________________

11. If you have not resided at the address given at COLOUMN (9) continuously for the last five years, please furnish the other address (addresses) with duration(s) resided. You should furnish additional photocopies of this form for each additional place of stay during the last five years. Forms may be photocopied, but photograph and signature in original are required on each form.

Address	From	To
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________
_________________________	_________________________	_________________________

12. 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.____________________________

13. Other Details :

(a)Educational qualifications : ____________________________

(b)Previous posts held, if any, along with name and address of employee(s) ________________________________________

(c)Reason(s) for leaving last employment :_____________________

(d)Have you ever been dismissed/removed from Govt. service on account of misconduct or moral turpitude ? (Yes/No)

(e)Visible Distinguishing Mark : ____________________________

(f)Heights (Cms.)_______________________________________

14. Are you working in Central Government/PSU/Statutory Bodies (Yes/No).

15. Are you a citizen of India by : (Birth/Descent/Registration/Naturalisation). If you have ever possessed any other citizenship, please indicate previous citizenship ?_____________________________________________________

16. (a) Have you, at any time, been convicted by a Court in India for any offence and sentenced to imprisonment ? If so, give name of the court, case number and offence (Attach copy of judgment)__________________________________________.

(b)Are any criminal proceedings pending against you before a Court in India ? If so, give name of court, case number and offence.____________________________

(c)Has any court issued a warrant or summons for appearance (as an accused) or warrant for arrest or an order prohibiting your departure from India ? If so, give name of court, case number and offence______________________________________________________

(d)Have you been keeping links with any organizations or association which is banned under any law on account of there activities which pose threat to national or public order ?

17. Self-Declaration. - The information given by me in this form and enclosures is true and correct and I am solely responsible for its accuracy.

(Signature/Thumb Impression* of applicant)(*Left Hand Thumb Impression if Male and Right Hand thumb Impression if Femail).Date :______________________Place :______________________

18. Particulars of person to be intimated in the event of death or accident :

Name :__________________________________________________Address :________________________________________________Mobile/Tel. No.__________________________________________

19. Enclosures :_____________________________________________

_____________________________________________________________________________________________________________________________________________(Signature/Thumb Impression* of applicant)For Office Use Only :File No.______________________________________Date of issue of C&A report______________________(Signature of Police Station Incharge)Name of Police Station_________________________Name of Police District_________________________Note. - (i) Three passport size photographs ;

(ii)Proof of age (Birth certificate, School Leaving Certificate, Matriculation Certificate) ;

(iii)Proof of Residence ;

(iv)Training Certificate.

FormIII(See rule 5)Character and Antecedent CertificateThis is to certify that Mr./Ms.______________________________S/o/D/o Shri__________________________________________________R/o_________________________________________________________whose particulars are given below, has good moral character and reputation and that the applicant has been staying at the following address continuously for the last one year.Date of Birth :____________________________________________________________________Place of Birth :____________________________________________________________________Educational qualification :____________________________________________________________________Profession :____________________________________________________________________Present Address :____________________________________________________________________Permanent Address :____________________________________________________________________Issuing AuthoritySignatureNameDesignationAddress/TeI. No.Date of Issue__________________Form-IV(See Rule 6)Training CertificateSerial numberName of the Training AgencyAddress of the Training AgencyLicense No.Certified that_____________________________________________son/daughter of ___________________________________________resident of____________________ has completed prescribed training for the engagement of employment as a Private Security Guard from________________________till_________________________His signature is attested belowSignature of the Certificate holderSignature of issuing authority,Designation.Place of issue__________________Date of issue___________________Form-V(See Rule 3)Application for New Licence/Renewal of Licence to Engage in the Business of Private Security AgencyToThe 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______________________

(Note. - Registration Number of the Agency also be indicated).

7. Name and Address of Proprietor, Partner, Majority Shareholder, Director and Chairman of the Agency______________________.

(Note. - Nationality of each Partner, Majority Shareholder, Director and Chairman of the Agency be indicated).

8. Name and extent of facilities available :____________________.

9. Qualification of staff engaged for imparting instructions :

Name :_______________________________________________Age :________________________________________________Designation :__________________________________________

10. Equipments which will be used for security services-

DFMDHHMDMine DetectorOther DetectorsWireless TelephonesAlarm DevicesArmored VehiclesArmsArmory(Note. - Strike off the equipment(s) not to be used for security services.

11. Particulars of the uniform including colour in case the applicant intends to use any uniform for the private security guards and supervisors of the Agency.

12. Does the applicant intend to operate in more than one district ? If so, please mention name of the districts-

1.

2.

3.

4.

5. 13. Does the applicant intend to operate in the entire State ? (Yes/No)

14. Does the applicant possess the training facility on its own or will get it on outsourcing basis ? The details of training facility should be furnished (as annexure).

SignatureName of the applicant,Address of the applicant,Telephone number of the applicant,Date of application.Enclosures :-

1. Copy of current income tax clearance certificate.

2. Affidavit as prescribed as in section 6, sub-section (2) of the Ordinance.

3. Other enclosures.

Form-VI(See Rule 9)Licence to engage in the business of Private Security AgencySerial No.__________________________Date______________________________Shri________________________________(name of the applicant) S/o______________________R/o_________________________ (full address) is granted the license by the Controlling Authority for the State of_________________________to run the business of private security agency in the district(s) of/State of (Cancel the inapplicable words)_________________________ with office at______________________________ (address of the office).Place of Issue________________________________________________Date of Issue________________________________________________This licence is valid up to________________________________________________SignatureName of granting authority,Designation,Official address.The licence is renewed up to_______________________________________SignatureName of renewing authority,Designation,Official Address,Date of Renewal.Form-VII(See Rule 13)Form for AppealAn appeal under rule 13 of the rules against the order of Controlling AuthorityAppellant_______________________________________________________________S/o_____________________________________________________________________R/o_____________________________________________________________________Above appeal to the Principal Secretary/Secretary (Home), against the order of Controlling Authority dated______________________ and against refusal of licence to run private security agency, namely ____________________________and sets forth the following rounds of appeal, namely :-

1. ________________________

2. ________________________

3. ________________________

4. ________________________

Enclosed list of documentsSignatureName, Designation and Address of the Appellant.Date___________________Place__________________Form VIII(See Rule 14)Register of Particulars

(Part–I Management Details)
S.No.	Name of person(s)managing the agency	Parent's/Father's name	Present address and Phone No.	Permanent address	Nationality	Date of joining/leaving the agency
1

(Part-II Private Security Guards andSupervisor)
S. No.	Name of guard/supervisor	Father's name	Present address and Phone No.	Date of joining/leaving the agency	Permanent address	Photograph	Badge No.	Salary with date
1

(Part-III Customers)
S.No.	Name of the Customer and Phone No.	Address of the place where Security is provided	Number and Ranks of Security is Guards provided	Date of commencement of services	Date of discontinuation of services
1

(Part-IV Duty Roster)
S. No.	Name of the PrivateSecurity Guard/Supervisor	Address of the placeof duty	Whether provided withany Arms/ Ammunition	Date and time ofcommencementof duty	Date and time ofending of duty
1

	Form-IX	Photograph ofthe holder dulyattestedby theissuingauthority
(See Rule 15)
Photo Identity Card for PrivateSecurityGuard/Supervisor

Name of the Private Security Agency______________________________Name of the Private Security Guard/Supervisor______________________Official Designation____________________________________________Identification No. of the Guard/Supervisor___________________________Date of Issue _______________________Valid up to__________________________Signature of card holder_______________Signature of theIssuing AuthorityOfficial seal______________________________

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State of Jammu-Kashmir - Act