(1)Notwithstanding whether the private security agency mandates its private security guards to put on uniform while on duty, or not, every private security agency will issue and make it obligatory for its security guards to put on;(a)An arm badge distinguishing the private security agency,(b)A shoulder or chest badge to indicate his position in the organization,(c)A whistle attached to the whistle cord and to be kept in the left pocket,(d)A headgear which may also carry the distinguish mark of the private security agency.(2)The clothes worn by the private security guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of limbs. The uniform worn by security guard/ supervisor should not be similar to that of police and defence forces.(3)Every private security guard will carry a notebook and a writing instrument with him.(4)Every private security guard while on active security duty will 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.(5)Offences mentioned in Sections 20, 21 and 22 of the Act shall be cognizable.(6)The Controlling Authority, while initiating action for cancellation/suspension of licence under Section 13 of the Act, may inform police for initiating criminal action, if deemed fit.(7)(i)The Private Security Agency should furnish the information regarding occurrence of any Criminal Acts in its knowledge to Controlling Authority immediately under intimation to Superintendent of Police/ Commissioner of Police.(ii)Suppression of facts regarding knowledge/being witness to a cognizable offence by Security Guards, Supervisors and the private security agency will be ground for initiating criminal action apart from cancellation of licence.
