Section 13 in The Goa Private Security Agencies Rules, 2008
13. Conditions of licence.
- Without prejudice to the provisions of section 10 of the Act, the licensee shall be further subject to the following additional conditions, namely:-(i)The licensee shall intimate the name, parentage, date of birth, permanent address, address for correspondence and the principle profession of each person forming the Agency to the Controlling Authority within fifteen days of receipt of the licence;(ii)The licensee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency and change of management within seven days of such change, as the case may be;(iii)The licensee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the private security guard or supervisor engaged or employed by the Agency, in the course of their performance of duties of Agency. A copy of such communication shall also be sent to the officer-in-charge of the police station where the person charged against resides;(iv)The licensee shall inform the Controlling Authority full details of any person employed or engaged as a private security guard/supervisor within seven days of his appointment;(v)The licensee shall ensure imparting of such training and skills to its private security guards and supervisors as specified under the Rules and directed by the Government from time to time thereof;(vi)The licensee shall employ (a) one supervisor to supervise the work of not more than fifteen private security guards and (b) in case the private security guards are on security duty in different premises and it is not practical to supervise their work by one supervisor, the Agency shall depute more number of supervisors so that at least for every six private security guards, there is one supervisor available for assistance, advice and supervision;(vii)The licensee shall abide by the requirements of physical standard, training, issue of identity cards, uniforms and badges etc., and other conditions as specified by the Rules for the private security guards and supervisors;(viii)The licensee shall maintain records of its business as laid down under the Rules;(ix)The licensee shall produce the records of its business to the Controlling Authority or to such other officers and staff of the office of the Controlling Authority for their inspection as considered to be necessary in discharge of their duties;(x)The licensee shall exhibit its licence or copy thereof in a conspicuous place of its business;(xi)The licensee shall, within six months from the date of issue of the licence, commence its activities.(xii)[ The licensee shall ensure that a person to be employed or engaged as a private security guard, other than the person specified in sub-section (3) of section 10 of the Act, is a resident of the State of Goa for at least ten years; [Inserted by the First Amendment Rules, 2013](xii)The licensee shall ensure that a person to be employed or engaged as a supervisor is a resident of the State of Goa for at least ten years.].
