Section 6(3) in Madhya Pradesh Private Security Agencies Rules, 2012
(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.
