Section 17(2)(b) in Delhi Private Security Agencies (Regulation) Rules, 2009

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2)(b) in Delhi Private Security Agencies (Regulation) Rules, 2009

(b)For the Agency. -

(i)the uniform worn by the guard while on duty shall be such that it does not hamper his efficient performance. In particular the uniform shall neither be too tight nor too loose as to obstruct movement or bending of his limbs;

(ii)every guard/supervisor while on duty shall wear and display photo-identity card issued under section 17 of the Act on the outer most garment above waist level on his person in a conspicuous manner;

(iii)the identity card issued to the guard/supervisor shall be returned to the agency at the time of resignation or quitting the service;

(iv)any loss or theft of photo-identity card shall be immediately brought to the notice of the private security agency that issued it.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 17(2)(b) in Delhi Private Security Agencies (Regulation) Rules, 2009