Section 2(1) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(1)"agency" or "agent", in relation to a Security Guard, means an individual or body of individuals or a body Corporate, who undertakes to execute any security work or watch and ward work for any factory or establishment by engaging such Security Guard on hire or otherwise, or who supplies such Security Guards either in groups or as an individual, and includes a sub-agency or a sub-agent;(1-a) "Advisory Committee" means Committee constituted under section 15;
