Section 7 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
7. Adequate training and certification of personnel.- The private security agency shall
ensure that every personnel appointed or engaged for cash transportation activities shallbe imparted,-(a)the training and certified for the security and safe handling of such activities as perthe requirements of training laid down in the Second Schedule; and(b)the refresher training once in every two years.
