Section 5 in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
5. Requisite number of trained staff per cash van.
(1)The private security agency shall provide the private security for the cash transportation activities with the requisite number of trained staff, directly appointed or engaged by the private security agency, as specified in sub-rule (2).(2)Every secured cash van shall have the following minimum staff, possessing the qualifications and training laid down under section 10 of the Act, on board for every single cash transportation activities, namely: -(i)Driver - one;(ii)Armed security guards - two; and(iii)ATM officer or custodian - two.(3)The cash van shall always be escorted by at least two trained armed security guards on board:Provided that more than two armed security guard may be deputed on a secured cash van depending on the amount of cash carried and in accordance with the individual company's insurance guidelines or client contract or terrain of operation.(4)Where the secured cash van is a medium motor vehicle, one armed guard shall sit in the front along with the driver and another in the rear portion of the van and while in transit, loading or unloading, nature's call, tea or lunch break, at least one armed security guard shall remain present with the secured cash van all the time.(5)Notwithstanding any other provision in these rules, the ex-serviceman, otherwise eligible, may preferably be appointed or engaged by the private security agency for providing security for cash transportation activities.
