Section 2 in Delhi Private Security Agencies (Regulation) Rules, 2009
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Private Security Agencies (Regulation) Act, 2005 (29 of 2005);(b)"Agency" means a private security agency as defined in clause (g) of section 2 of the Act;(c)"Appellate Authority" means the Principal Secretary in the Home Department of the Government of National Capital Territory of Delhi.(d)"Controlling Authority" means the Additional Secretary or Joint Secretary in the Home Department, Government of National Capital Territory of Delhi, as the case may be or any other officer on whom the powers and functions of the Controlling Authority have been delegated under section 19 of the Act;(e)"District" means a district constituted under clause (a) of section 10 of the Delhi Police Act, 1978 (34 of 1978);(f)"Form" means a Form appended to these rules;(g)"Government" means the Lieutenant Governor of National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239AA of the Constitution;(h)"Guard" means a private security guard as defined in clause (h) of section 2 of the Act;(i)"Licensee" means the agency granted license under this Act;(j)words and expressions used in these rules and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.
