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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(5) in Delhi Private Security Agencies (Regulation) Rules, 2009

(5)The officer authorized by the Controlling Authority for the purpose, shall carry out regular inspections of the recognized institute or organization and if it ceases to fulfill the requisite guidelines and specifications, may recommend de-recognition of such institute or organization.