Section 10(3) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(3)The licensee shall immediately intimate the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the guard engaged or employed by the Agency, in the course of their performance of duties as Agency. A copy of such communication shall also be sent to the officer incharge of the police station where the person charged against resides.
