Section 24 in The Private Security Agencies (Regulation) Act, 2005
24. Framing of model rules for adoption by States.—
The Central Government may frame model rules in respect of all or any of the matters with respect to which the State Government may make rulesunder this Act, and where any such model rules have been framed the State Government shall, while making any rules in respect of that matter under section 25, so far as is practicable, conform to such model rules.
