Section 10(4) in The Private Security Agencies Central Model Rules, 2006
(4)The licensee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the agency or against the private security guard or supervisor engaged or employed by the agency, in the course of their 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.
