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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(2)The Training will include the following Subjects, namely :-
(a)Conduct in public and correct wearing of uniform,
(b)Physical fitness training,
(c)Physical security, security of the assets, security of the building/ apartment, personnel security, household security,
(d)Fire fighting,
(e)Crowd control,
(f)Examining identification papers including identity cards, passports and smart cards,
(g)The candidate should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification of documents, arms Licence, travel documents and security inspection sheet,
(h)Identification of improvised explosive devices,
(i)First-Aid,
(j)Crisis response and disaster management,
(k)Defensive driving (compulsory for the driver of Armored vehicle and optional for others),
(l)Handling and operation of non prohibited weapons and firearms (optional),
(m)Rudimentary knowledge of IPC, Right to private defence, procedure for lodging an FIR in the Police Station, Arms Act (only operative sections), Explosives Act (operative sections),
(n)Badges of rank in Police and military forces,
(o)Identification of different types of Arms in use in public and Police,
(p)Use of security equipments and devices (for example; security alarms and screening equipments),
(q)Leadership and Management (for supervisors only).