Section 10 in The Private Security Agencies Central Model Rules, 2006
10. Conditions for grant of license
.-(1) The licensee shall successfully undergo a training relating to the private security service as prescribed by the Controlling Authority within the time frame fixed by it.(2)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 within fifteen days of receipt of the license to the Controlling Authority.(3)The licensee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency, change of management within seven days of such change.(4)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 as private security 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.(5)Every licensee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the license is granted.(6)Save as provided in these rules, the fees paid for the grant of license shall be non-refundable.
