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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(1) in The Goa Private Security Agencies Rules, 2008

(1)The Controlling Authority shall frame the detailed training syllabus required for training the private security guards. The training shall be for 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.