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State of Bihar - Section

Section 17 in Bihar Private Security Agencies Rules, 2011

17. Photo Identity Card.

(1)Every photo identity card issued by the Private Security Agency under sub-section (2) of section-17 shall be in Form-IX and should be tamperproof.
(2)The photo Identity card shall convey a full-face Image In colour, full name of private security guard, name of the private Agency and identification number of the individual to whom the photo identity card is issued.
(3)The photo identity card shall clearly indicate the individuals position in the Private Agency and the date upto which the photo identity card is valid.
(4)The photo identity card shall he maintained up to date and any change in the particulars shall be entered therein.
(5)The photo identity card issued to the private security Guard will be returned to the private Agency issuing it, once the private security guard is no longer engaged or employed by it.
(6)Any loss or theft of photo identity card will be immediately brought to the notice of the private Agency that issued it.