Section 2 in The Goa Private Security Agencies Rules, 2008
2. Definitions.
- In these Rules, unless the context otherwise requires.-(a)"Act" means the Private Security Agencies (Regulation) Act, 2005 (No. 29 of 2005);(b)"Agency" means the Private Security Agency;(c)"Armoured car service" means the service provided by deployment of armed guards alongwith armoured car and such other related services which may be notified by the Central Government or as the case may be, by the State Government from time to time;(d)"Controlling Authority" means an officer duly appointed by the Government under subsection (1) of section 3 of the Act;(e)"Form" means the Form appended to these Rules;(f)"Licence" means a licence granted under the Act;(g)"Notification" means a notification published in an Official Gazette;(h)"Prescribed" means prescribed by rules made under the Act;(i)"Private security" means security provided by a person, other than public servant, to protect or guard any person or property or both and includes provisions of armoured car service;(j)"Private security guard" means a person providing private security with or without arms to another person or property or both and includes a supervisor;(k)"State" means the State of Goa;(l)"Government" means the Government of Goa;(m)"Supervisor" means a person engaged by an Agency to supervise the performance of private security guards;(n)Words and expressions used but not defined in the rules, shall have the meaning as respectively assigned to them in the Act.
