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State of Madhya Pradesh - Section

Section 6 in Madhya Pradesh Private Security Agencies Rules, 2012

6. Standard of physical fitness for security guards.

(1)No person shall be eligible for being engaged or employed as security guard or supervisor concerned with the management of security services, unless he fulfills the following standards of physical fitness:-
(i) (a) Height: Men - 160 cms
    Women - 150 cms
  (b) Weight: According to standard table of height andweight.
  (c) Chest: 80 cms with an expansion .of 4 cms (Notapplicable for women candidates)
(ii)Eye sight: far sight vision 6/6; near vision 0.6/0.6 with or without correction; free from color blindness; should be able to identify and distinguish color display, security equipments and read and understand display in English alphabets and Arabic numerals.
(iii)Free from knock knee and flat foot and should be able to run one kilometer in six minutes (Persons above forty five years of age shall get relaxation of one minute).
(iv)Hearing: free from defect and should be able to hear and respond to the spoken voice and the alarms generated by security equipments.
(v)The candidate shall have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need.
(vi)Has completed eighteen years of age but has not attained the age of sixty five years. But first appointment only up to 45 years, after which outdoor training not possible.
(2)A candidate shall be free from evidence of any contagious or infectious disease which is likely to be aggravated by service or is likely to render him unfit for service or endanger the health of the public.
(3)The Agency shall ensure that every security guard working for it undergoes a medical examination after every twelve months from his last such examination, so as to ensure the continued maintenance of physical standard as specified for the entry level. Medical record shall be maintained by agency and put up for inspection as and when called for by the Controlling Authority or authorized officer nominated by Controlling Authority.