Section 9(2) in The Private Security Agencies (Regulation) Act, 2005
(2)Every private security agency shall ensure imparting of such training and skills to its private security guards and supervisors as may be prescribed:Provided that the person carrying on the business of private security agency, before the commencement of this Act, shall ensure the required training to its security guards and supervisors within a period of one year from the date of such commencement.
