Section 21 in The Goa Private Security Agencies Rules, 2008
21. Security Training.
(1)The Controlling Authority shall frame the detailed training syllabus required for training the private security guards. The training shall be for minimum period of hundred hours of classroom instruction and sixty hours of field training spread over at least twenty working days. The ex-servicemen and former police personnel shall, however, be required to attend a condensed course only, of minimum forty hours of classroom instructions and sixteen hours of field training spread over at least seven working days.(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 or apartment, personnel security, household security;(d)fire fighting;(e)crowd control;(f)examining identification papers including identity cards, passports and smart cards;(g)should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification documents, arms licence, travel documents and security inspection sheet;(h)identification of improvised explosive devices;(i)first-aid;(j)crisis response and disasters management;(k)defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)handling and operation of non-prohibited weapons and firearms (optional);(m)rudimentary knowledge of Indian Penal Code, right to private defence, procedure for lodging first information report 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 equipment and devices (for example; security alarms and screening equipment) and(q)leadership and management (for supervisors only).(3)The private security guard will have to successfully undergo the training as specified by the Controlling Authority. On completion of the training, each successful trainee will be awarded a certificate in Form VIII by the Agency or organization conducting such training.(4)The Controlling Authority will inspect the functioning of the training facility from time to time either by itself or through its own officers. Normally such inspection will be conducted at least two times every year.(5)All the Agencies shall submit a list of successful trainees to the Controlling Authority in the manner as specified by it.(6)All the Agencies shall ensure the availability of security training facility to its private security guards.
