Section 10(3) in The Private Security Agencies (Regulation) Act, 2005
(3)Every private security agency may, while employing a person as a private security guard, give preference to a person who has served as a member in one or more of the following, namely:—(i)Army;(ii)Navy;(iii)Air Force;(iv)any other armed forces of the Union;(v)Police, including armed constabularies of States; and(vi)Home Guards.
