Section 9 in The Orissa Private Security Agencies Rules, 2009
9. Grant of licence.
(1)The Controlling Authority, after receiving an application under Sub-rule (1) of Rule-8 shall grant a licence to the Agency in Form-VI after completing all the formalities and satisfying itself about the suitability of the applicant and also need for granting the licence for the area of operation applied for.(2)The controlling Authority either by itself or through its officers may verify the training and skills imparted to the private security guards and supervisors of any Agency.(3)The Controlling Authority may review the continuation or otherwise of licence of such Agencies which may not have adhered to the conditions of ensuring the required training.Note. - In the name of the Private Security Agency, no words like, Indian, National or any other such words which give the impression of any Government patronage, shall be used.
