Section 7 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
7. Standard of physical fitness for guards.
(1)A person shall be eligible for being engaged or employed as a guard if he fulfills the standards of physical fitness as specified below :-(i)an able bodied person with a clear vision with or without corrective lenses and shall not have such low vision as to render him unfit for duty of a supervisor or guard ;(ii)should be free from any hearing defect and should be able to hear and respond to the spoken voice and the alarms generated by security equipments ;(iii)should have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need ;(iv)should be free from evidence of any contagious or infectious disease and should not be suffering from any disease which is likely to be aggravated by service or is likely to render him unfit for service or endanger the health of the public.(2)Every Agency shall ensure that every guard working for it undergoes a medical examination after every twelve months from his last such examination, so as to ensure to continued maintenance of physical standard as specified.(3)The guard shall produce the medical fitness certificate from authorized medical officer registered with any of the Medical Councils of a State.
