Section 10(1) in The Private Security Agencies (Regulation) Act, 2005
(1)A private security agency shall not employ or engage any person as a private security guard unless he—(a)is a citizen of India or a citizen of such other country as the Central Government may, by notification in the Official Gazette, specify;(b)has completed eighteen years of age but has not attained the age of sixty-five years;(c)satisfies the agency about his character and antecedents in such manner as may be prescribed;(d)has completed the prescribed security training successfully;(e)fulfils such physical standards as may be prescribed; and(f)satisfies such other conditions as may be prescribed.
