Section 6(7) in Delhi Private Security Agencies (Regulation) Rules, 2009
(7)A recognized training institute or organization shall submit the following details to the Controlling Authority:-(a)name and address of the institute;(b)particulars of the trainee guards;(c)duration of the training;(d)syllabus covered and marks obtained by the trainee;(e)name and designation of the person authorized to issue certificates; and(f)any other information as may be required by the officer authorized by the Controlling Authority.
