Section 13(1)(k) in The Private Security Agencies (Regulation) Act, 2005

[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

(k)that there have been repeated instances when the private security guard or guards provided by the private security agency—

(i)failed to provide private security or were guilty of gross negligence in not providing such security;

(ii)committed a breach of trust or misappropriated the property or a part thereof which they were supposed to protect;

(iii)were found habitually drunk or indisciplined;

(iv)were found to be involved in committing crimes; or

(v)had connived or abetted a crime against the person or property placed under their charge; or

Legal Document View