State of Madhya Pradesh - Act
Madhya Pradesh Private Security Agencies Rules, 2012
MADHYA PRADESH
India
India
Madhya Pradesh Private Security Agencies Rules, 2012
Rule MADHYA-PRADESH-PRIVATE-SECURITY-AGENCIES-RULES-2012 of 2012
- Published on 28 July 2010
- Commenced on 28 July 2010
- [This is the version of this document from 28 July 2010.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title.
2. Definitions.
3. Verification of antecedents of applicants.
4. Verification of character and antecedents of Private Security Guard/ Supervisor.
- No person shall be employed or engaged as a security guard/ Supervisor unless the Private Security Agency has satisfied itself about the character and antecedents of such person in any one or more of the following manners, namely:-(a)by verifying the character and antecedents of the person by itself;(b)by relying upon the character and antecedent verification certificate produced by the person with affidavit:Provided that the character and anteCedent certificate is valid and the Private Security Agency does not have any adverse report regarding the person's character and antecedents from any other source; or(c)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank.5. Security Training.
- The Controlling Authority shall frame the detailed training syllabus required for the security guards as per appendix "A", -6. Standard of physical fitness for security guards.
| (i) | (a) Height: | Men | - | 160 cms |
| Women | - | 150 cms | ||
| (b) Weight: | According to standard table of height andweight. | |||
| (c) Chest: | 80 cms with an expansion .of 4 cms (Notapplicable for women candidates) |
7. Provision for Supervisors.
8. Manner of making application for Grant of licence.
9. Grant of licence.
10. Conditions for grant of licence.
11. Renewal of Licence.
12. Conditions for renewal of licence.
- The licence shall be renewed subject to the following conditions, namely:-13. Appeals and Procedure..
14. Register to be maintained by the agency.
- The register under section 15 shall be maintained by the Agency in Form VIII.15. Photo Identity Card.
16. Other Conditions.
1. Name of the Applicant:.........................
2. Address..........................................
...................................................................................................3. Telephone No:...................Fax No:............................... Email address:.................................................
4. Name of the Private Security Agency.................................
5. Address where the applicant has or desires to have his principal place of business:....................................................................
6. Name address and contact details of the authorised representative of the applicant fOr the purpose of correspondence with the Controlling Authority.......................................................................
7. Names and Addresses of Proprietor, Partners, Shareholders, Managing
Director, Directors and important office bearers , of the Agency:| S.No. | Name | Percentage | Address | Nationality |
8. Particulars of facilities available......................
(Please attach separate sheet if required)9. Qualifications of staff engaged for imparting instruction;
Name...............................Age.........................Designation............................(Please attach separate sheets if required)10. Equipment available for providing Security services:
(Please attach separate sheet if required)11. Particulars of uniform (color, badge etc):
(Please attach separate sheet if required)12. Does the applicant have licence to operate private security agency in any other State?...........(If yes, enclose copy of the licence)
13. Does the appliCant intend to operate in more than one district/ if so name of the Districts
1.
......2.............3..................4........5..................(Please attach separate sheet if required)14. Does the applicant intend to operate in the entire state:
15. Does the Agency possess training facility of its own or will it get it on outsourcing basis?.............................................
The name and address of each such training facilities should be furnished in a separate sheet, if required).16. Payment of fee details:
Amount:..................... Mode of Payment:.....................Name of Bank (if any).................No & date:.............Signature :Name of the applicant :Address of the applicantDate:Place:Enclosures:1. Copy of current Income tax clearance certificate.
2. Affidavit as prescribed in section 7 (2) of the Act.
3.
...................4.
....................Acknowledgement| Application for New Licence | |
| Application for Renewal of Licence |
1. Serial No.................
2. Date............................
3. Shri/Smt/Km...........................(Name of the applicant) son/daughter of................................... R/o....................................... (Full Address)
...........................is hereby granted the licence by the Controlling Authority for the1. The State of.......................
2. Districts (i)...........(ii)...........(iii)...........(iv)........(v)..................... to run the business of Private Security Agency in the District (s)/State of (Strike off inapplicable words)...............................................................
with office at...........................Place of issue............................Date of Issue................................This Licence is valid upto.......................SignatureName of Controlling AuthorityDesignation:Officials Address:Renewal(See rule-6)| Date of Renewal | Date of Expiry | |
| 1. | ||
| 2. | ||
| 3. | ||
| 4. |
1. This licence is granted subject to all provisions of the Private Security Agencies (Regulation) Act 2005 and Madhya Pradesh Private Security Agencies Rules 2010.
2. The Licencee shall dive preference while recruitment of personnel to Home Guards, Ex-Police Personnel. Ex-servicemen and persons domiciled in the state of Madhya Pradesh.
3. The licencee shall ensure that every security guard working for it undergoes a medical examination after every twelve months from his last such examination so as to ensure his continued maintenance of physical standard as prescribed for the entry level.
4. The licencee shall successfully undergo a training relating to the private security service as prescribed by the Controlling Authority within the time frame fixed by it.
5. The Licencee shall intimate the name, present age, date of birth, permanent address for correspondence and the principal profession of each person forming the agency within fifteen days of receipt of the licence to the Controlling Authority.
6. The Licencee shall inform the Controlling Authority regarding any change in the address of persons forming the agency, 'change of. management within seven days of such change.
7. The Licencee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the agency or against the private security guard or supervisor engaged or employed by the agency, in the course of their performance of duties as agency. A copy of such communication shall also be sent to the officer incharge of the police station where the person charged against resides.
8. Every Licencee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the licence is granted.
9. As provided in the rules, the fees paid, for the grant of licence shall be non-refundable.
10. Every agency shall issue a uniform and make it obligatory for its security guards and supervisors to wear while on duty and also make obligatory to put on :-
11. The uniform used by the private security guards shall not resemble the uniforms of the Armed Forces or the Paramilitary Forces or the Police.
12. 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 shall neither be too tight nor too loose as to obstruct movement or bending of limbs.
13. Every private security guard shall carry a notebook and a writing instrument with him.
14. Every private security guard while on active security duty shall 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.
Form III[See rule 5(2)]Training Certificate For Guard/supervisorSerial number:..............Name of the Training. Institution:..................Address of the Training Institution:....................Licence No:.....................Certified that Sh/Smt/Km ...................................Son/daughter of......................................Resident of.........................................................has completed the prescribed training for the engagement or employment as a Private Security Guard/Supervisor from.................to .....................His signature is attested below :Signature of the Certificate Holder:..............................Signature of issuing authorityDesignation:Place of Issue..................Date of Issue...................Form IV[See rule 3(1)]Form For Verification of Antecedents of Applicant| 1. | Thumb impression of the applicant: | |
| (Please affix left Hand Thumb impression in caseof Male and Right Hand Thumb Impression in case of Female) | ||
| 2. | Specimen Signature of the applicant: | |
| (i).................. | ||
| (ii)................ | ||
| (iii)................ | {| | |
| Passport size recent photograph attested by class-I Gazetted Officer |
3. Payment of fee details:
Fee Amount...................Mode of Payment..................Name of Bank (if any).............No. & date......................Personal Particulars :-1. Last name:......................
2. First name:........................
3. If the applicant has changed his name, please indicate ail previous names in full:...................
4. Sex (male/female):.....................
5. Date of birth...................................... Age:....................
6. Place of Birth:..........................
District , State & Country:.............................7. Visible Distinguishing Mark:..............................
8. Telephone No (with STD code):..........................
9. FAX No:....................................
10. Cell Phone No:..........................
11. Particulars of family Members:
| Relation | First Name | Last Name | Present Address |
| Father | |||
| Mother | |||
| Spouse (if any) | |||
| Legal Guardian (if any) |
12. Present Residential Address:
| District | State | Pin Code |
13. Please give date since residing at the above-mentioned address:......
14. If the applicant has not resided at the address given at column (12) above continuously for the last five year, particulars of earlier addresses:
| S.No. | Address | From | To |
15. Permanent Address:
| District | State | Pin Code |
16. In case of stay abroad, particulars of places Where the applicant has resided for more than 6 months after attaining the age of twenty one years:
| S.No. | Address | From | To |
17. Other Details:
| S. No. | Qualification | Name of the Institution | Board/University | Year | %age Marks |
| S.No. | Name and Address of employer | Contact Telephone No | Position held | From | To |
18. Have you ever operated any Private Security Agency:......
19. If yes, give details:
| S.No | Name & Address | Since when |
20. Are you a citizen of India? Yes/No If yes, whether by Descent/Registration /Naturalisation (Please tick the correct option)
21. In case you have ever possessed citizenship of any other country, give names:.....................
22. Have you at any time been convicted by a court in India for any criminal offence? If yes, give details (Case number & year, Police Station, Name of the court and offence):..................................................... (Please attach copy of the judgment in each case)
23. Are any criminal proceedings pending against you before a court in India? If yes, give details (Police Station, Case number & year, Name of the court and offence):................................
Date___________________Place___________________(Signature/T.I of applicant)24. Enclosures:
1.
..................2.
..................3.
..................4.
..................Declaration: The Information given by me in this from and enclosures is true and I am solely responsible for its accuracy. ,(Signature/T.I of applicant)(*Please affix left Hand Thumb impression in case of Male and Right Hand Thumb Impression in case of Female)| For office use only |
| From Number | Name of the police station where sent forpolice verification | Date of Despatch | Remarks |
| 1. | Thumb impression of the applicant: | |
| (Please affix left Hand Thumb impression in caseof Male and Right Hand Thumb Impression in case of Female) | ||
| 2. | Specimen Signature of the applicant: | |
| (i).................. | ||
| (ii)................ | ||
| (iii)................ | {| | |
| Passport size recent photograph attested by class-I Gazetted Officer |
3. Payment of fee details:
Fee Amount..........Mode of Payment.............Name of Bank (if any)...... No. & date .............Personal Particulars :-4. Last name:...............
5. First name:....................
6. If the applicant has changed his name, please indicate all previous names in full:...............
7. Sex (male/female):..................
8. Date of birth:................ Age:..................
9. Place of Birth:.......................
District, State &.Country:...................10. Visible Distinguishing Mark:...................
11. Height:...........Weight:..........Chest without expansion...........with expansion................(applicable.in case of male applicants only)
12. Telephone No (with STD code):...........................
Mobile Phone No:...........................13. (i) Passport No:..........Date:............Issued at:..........
14. Particulars of family Members:
| Relation | First Name | Last Name | Present Address |
| Father | |||
| Mother | |||
| Spouse (if any) | |||
| Legal Guardian (if any |
15. Present Residential Address:
| District | State | PIN Code |
16. Please give date since residing at the above-mentioned address:..........
17. If the applicant has not resided at the address .given at column (15) above continuously for the last five year, particulars of earlier addresses:
| S.No. | Address | From | To |
18. Permanent Address:
| District | State | PIN Code |
19. In case of stay in a foreign country, particulars of places where the applicant has resided for more than 6 months after attaining the age of twenty one years:
| S.No. | Address | From | To |
20. Other Details:
| S No. | Qualification | Name of the Institution | Board/University | Year | %age Marks |
| S no. | Name and Address of employer | Contact Telephone No. | Position held | From | To |
21. Do you have a valid Character and antecedents certificate in Form III? Yes/No
If yes, please attach a copy.22. Are you a citizen of India? Yes/No If yes, whether by Descent/Registration /Naturalization (Please tick the correct option)
23. In case you have ever possessed citizenship of any other, country, give names:
24. Have you at any time been convicted by a court in India for any criminal offence? If yes, give details (Case number & year, Police Station, Name of the court and offence):............................................................................. (Please attach copy of the judgment in each case)
25. Are any criminal proceedings pending against you before a court in India?
If yes, give details (Police Station, Case number & year, Name 'of the court and offence):........................................................................................26. Has any court issued d warrant or summons for appearance or warrant for arrest or an order prohibiting your departure from India? If so give name of the Court, case number and other details........................................................
27. Declaration.
The, information given by me in this form and enclosure is true and I am solely responsible for accuracy.(Signature/T.I of applicant)(* Left Hand Thumb Impression if Male- and Right Hand Thumb Impression if Female)Date..................Place....................28. Particulars of person to be intimated in the event of death or accident:
Name.........................Address....................................Mobile/Tel. No................................29. Enclosures:
1.
..................2.
...................3.
...................4.
....................(Signature/T.I of applicant)(*Please affix left Hand Thumb impression in case of Male and Right Hand Thumb Impression in case of Female)| For Office use only | |||
| Form Number | Name of the police Station where sent forverification | Date of Dispatch | Remarks |
1.
...................2.
.....................3.
........................4.
........................SignatureName of the appellant:............Date..............Place.............Form VIII(See rule 14)Register of Particulars(Part-I Management Details) {||-| S No| Name| Father Name| Position Held| Present Address & Phone No.| permanent address| Date of Joining/leaving the Agency|-||||||||}(Part-II Private Security Guards and Supervisors) {||-| S.No.| Name| Father's name| Rank/post| Present address &phone no| Date ofjoining/leaving the agency| Permanent address| Photograph| Badge no.| Salary with date.|-|||||||||||}(PART-III Customer details) {||-| S.No| Name of Customer Address & Phone No.| Address of the place where Security isprovided| Number and Rank of Security Guard provided| Date of Commencement of Service| Date of Discontinuation of Service|-|||||||}(PART-IV Duty Roster) {||-| S.No.| Name of Private Security Guard and Supervisor| Address of the place duty| Whether provided any arm/ commencementequipment| Date and time of communication of duty| Date and time of end of duty|-|||||||}Form IX(See rule 15)Name and Logo of the Private Security Agency| 1. Name.................. | {| |
| Photograph of the holder duly attested by the issuing authority |
| Trained | Untrained | Character Verific | Annual Medic | ||||
| Male | Female | Male | Female | Done | Not done | Done | Not done |
| 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Trained | Untrained | Character Verific | Annual Medic | ||||
| Male | Female | Male | Female | Done | Not done | Done | Not done |
| 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Application for New Licence | 01 |
| Application for Renewal of Licence | - |
| (1) | Duration of Syllabus | 45 working days |
| (2) | Total lecture | 290 |
| (3) | Daily lecture | 09 |
| Time period for each lecture will be 40 Minutes. |
| Note : Administrative arrangement for First day | ||
| Period (oral) | 06 | |
| (2) | Midterm and final exams | 06 |
| (3) | For the closing ceremony | 06 |
| 18 |
| S.No. | Subject | Period |
| 1 | Physical Exercise | 16 |
| 2 | Foot Drill (Without arms) | 32 |
| 3 | Arms drill | 20 |
| 4 | Arms Training (Rifle) | 33 |
| 5 | Field Craft | 02 |
| 6 | Fight without arms | 13 |
| 7 | Stick / Cane Drill | 16 |
| 8 | Riot drill | 06 |
| 9 | Guard Duty | 07 |
| 10 | Internal Security | 18 |
| 11 | Citizen Security | 30 |
| 12 | Law | 45 |
| 13 | General Knowledge | 50 |
| 288 | ||
| Organiser - | 18 | |
| 306 | ||
| Details about subjects | ||
| 1.Physical Exercise | ||
| 1. | Purpose of physical exercise and Way ofteaching | 01 |
| 2. | physical exercise for All India competition | 01 |
| 3. | Training for all seven exercises | 07 |
| 4. | Group practice By squad | 07 |
| 18 | ||
| 2. Foot Drill (without arms) | ||
| 1. | Training of attention, Stand on knees andrelaxed | 01 |
| 2. | Stand on one line, two and three line | 02 |
| 3. | Become three line, singleness and count | 01 |
| 4. | Open line and train line walk | 01 |
| 5. | Straight . stand right and left turn | 02 |
| 6. | Straight . stand back turn | 01 |
| 7. | Half right / left turn | 01 |
| 8. | Count and walking in fast | 02 |
| 9. | Steps rhythms and go forward | 01 |
| 10. | Turn left and right while walking | 02 |
| 11. | Turn back while walking | 02 |
| 12. | Turn in file and line while walking | 02 |
| 13. | Left and right side walking | 01 |
| 14. | Walk in line, Left turn, Steps rhythm and Moveforward | 02 |
| 15. | Right and left Make Squad | 02 |
| 16. | Right and left change direction | 02 |
| 17. | Front Salute | 01 |
| 18. | Left salute while walking, Right salute whilewalking | 01 |
| 19. | Salute without cap | 01 |
| 20. | Respect to the right and left to squad 01 | |
| 21. | Messaging | 01 |
| 22. | Dispersal | 01 |
| Total - | 32 | |
| 3. Arms Drill | ||
| 1. | Training of attention, Stand on knees andrelaxed | 01 |
| 2. | Equilibrium with the falling Arms | 01 |
| 3. | Shoulder arm / side arm | 02 |
| 4. | Salute with Side arm and shoulder arm | 02 |
| 5. | Check the weapon for inspection and Land Arms | 02 |
| 6. | Hanging arms and side arms | 02 |
| 7. | Left arm for inspection | 01 |
| 8. | Weapons Handling Side arm and shoulder arm | 02 |
| 9. | Rifle maintenance arid unload | 02 |
| 10. | Tight and loosen of Siling | 01 |
| 11. | Give respect from Shoulder arm / side arm | 02 |
| 12. | Weight weapon and Change, weapon | 01 |
| 13. | Dispersal (with weapon) | 01 |
| Total - | 20 |
| 4. Range & weapon Safety Rules(For those deployed withweapon) | ||
| 1. | The introduction of rifles and name of the parts | 01 |
| 2. | Training of Opening and assembling of rifle | 01 |
| 3. | Rifle protect and training of the cleaning | 02 |
| 4. | Proper catch and Line positions | 02 |
| 5. | Stand fire training | 02 |
| 6. | Load, unload and to adjust sight | 01 |
| 7. | Learn joining correct part and practice | 02 |
| 8. | Right grip and pressing trigger | 02 |
| 9. | Application practice 100 and 200 Yards (Lying) | 02 |
| 10. | Application practice 100 and 200 Yards(standing) | 02 |
| 11. | Grouping practice | 02 |
| 12. | Take different fire position according to cover | 02 |
| 13. | 22 Rifle introduction and Musketry | |
| 14. | Musketry .303 Rifle | 03 |
| 15. | Range Firing | 03 |
| 16. | Knowledge and use of ground | 01 |
| 17. | Methods of assessment of Distance | 02 |
| 18. | Identification of diameter of target | 02 |
| 19. | Fire control order | 01 |
| 33 | ||
| 5. Field.craft tacties | ||
| 1. | The introduction of Field craft tacties | 01 |
| 2. | Scout Training | 01 |
| 02 | ||
| 6. Fight without arms | ||
| 1. | Delicate part of the body | 01 |
| 2. | Hand is a weapon | 01 |
| 3. | Leg is a weapon | 01 |
| 4. | Call and Roll | 02 |
| 5. | Throw | 02 |
| 6. | Shield and lock | 02 |
| 7. | Use of Steel helmets | 01 |
| 8. | Safety from knife | 01 |
| 9. | Safety from stick and pistol | 01 |
| 10. | Yawara Stick | 01 |
| .13 | ||
| 1. | Standing in two lines and attention, stand onknees and , stick drill joint and engage rest | 02 |
| 2. | Hitting by sticks | 02 |
| 3. | Defence by stick | 02 |
| 4. | Hudda and Engage | 01 |
| 5. | Beat and Hudda | 01 |
| 6. | Defence and Hudda | 01 |
| 7. | Stick drill practice | 02 |
| 8. | Cane drill and practice | 01 |
| 16 | ||
| 8. Riot drill | ||
| 1. | Meaning of Riot drill | 01 |
| 2. | Control on crowd/mob | 01 |
| 3. | Tear smoke | 01 |
| 4. | Crowd /mob control drill | 01 |
| 04 | ||
| 9. Guard Duties | ||
| 1. | The introduction of guard duties and its types | 01 |
| 2. | Guard mounting parade | 02 |
| 3. | Guard Cordon out | 01 |
| 4. | Of stand to guard and challenge | 01 |
| 5. | Petrol, Picket and escort | 01 |
| 6. | Mobile petroling | 01 |
| 07 | ||
| 10. Internal Security | ||
| 1. | General administration | 01 |
| 2. | The principle of law and order and use of power | 01 |
| 3. | information and intelligence.related knowledge | 01 |
| 4. | collecting of Rumours and Preventive measures | 01 |
| 5. | Methods of dispersal of unlawful assembly | 01 |
| 6. | Search and knowledge to lay siege | 01 |
| 7. | Breach of the peace process before and after | 01 |
| 8. | Traffic control and traffic signs | 02 |
| 9. | Guard signal and driver signal | 02 |
| 10. | Traffic control by light | 01 |
| 12 | ||
| 11. Civil Security | ||
| 1. | Knowledge of National, State and regionalcitizen security agency | 01 |
| 2. | Explosives and fire bombs | 01 |
| 4. | Unexploded bomb and their search, Subsequentrisk | 01 |
| 5. | Air attack before, during and after the strike | 01 |
| 6. | Different ways of warning of air attack | 01 |
| 7. | Warden service organization and use. | 02 |
| 11 | ||
| 12. Rescue operations | ||
| 8. | Rescue Party, its accessories | 01 |
| 9. | Rope, various Knots and Lessing | 02 |
| 10. | using of stair in rescue | 01 |
| 11. | Knowledge of different types of damages andMethods of working in it | 01 |
| 12. | Various methods of rescue | 02 |
| 06 |
| First Aid | ||
| 1. | Shock | 01 |
| 2. | Various wounds | 01 |
| 3. | Fire burn and treatment | 01 |
| 4. | Fracture type and treatment. | 01 |
| 5. | Giving artificial respiration | 01 |
| 6. | Bandage training | 01 |
| 7. | Stretcher Lasing and drill | 01 |
| 8. | Introduction and seemingly different causes offire | 01 |
| 9. | Different types of fire fighting equipment | 01 |
| 10. | Saward strit Pump drill | 02 |
| 28 |
| S.No. | Subject | Period | |
| Law | |||
| 1. | Arms Act | Section-25 | 01 |
| 2. | Indian penal code | 95, 97, 99, 102, 103 | 02 |
| 141, 146, 147, 159, 160, | 02 | ||
| 186, 188, 223, 224, 225 | 01 | ||
| 279, 285, 286, 287, 294 | 01 | ||
| 323, 324, 325, 328, 332, 333 336, 337, 338 | 02 | ||
| 341, 342, 353, 354, 363, 366, 376, 377 | 02 | ||
| 379, 392, 394, 395 | 02 | ||
| 454, 457, 448, 506, 509, 510 | 02 | ||
| 3. | Indian Criminal Procedure Code | Cognisable and non cognisable Offences, bailableand non bailable offences | 02 |
| Investigation, Police station, provisionRelating to Station house incharge | 01 | ||
| Provision of Summons and warrant | 01 | ||
| Methods of arrest | 01 | ||
| Methods of search 165 (PR 422) | 01 | ||
| Every police officer (right to arrest withoutwarrant, Section- 41 and 57) | 01 | ||
| CRPC 107, 109, 110 and 151 | 01 | ||
| FIR and Seiznre | 01 | ||
| 129, 130, 131, 132 (PR439) | 02 | ||
| and 144, 60, 48, 47 | 01 | ||
| Total - | 49 |
| General Knowledge | ||
| 1. | Discipline, importance and character building | 01 |
| 2. | Importance of Leadership in. Voluntaryorganization | 01 |
| 3. | Legal duties and rights of citizens | 02 |
| 4. | knowledge of Nature | 02 |
| 5. | Important Industrial installations, power houseand damns | 02 |
| 6. | Indian Union and its territory | 02 |
| 7. | State Administration | 02 |
| 8. | Important Places of MP | 02 |
| 9. | News Paper, State and National level News Paperand Their importance | 01 |
| 10. | Crowd control. | 01 |
| 11. | The importance of voluntary organizations andvarious Indian voluntary organizations | 01 |
| 12. | Conduct in public and correct wearing of uniform | 01 |
| 13. | Examining identification papers includingidentity cards, Passports and smart cards. | 02 |
| 14. | First.Aid. | 02 |
| 15. | Crisis response and disasters management. | 02 |
| 16. | Badges of rank in police and military forces. | 02 |
| 17. | Indian Services | 01 |
| 18. | Indian Constitution (Rights and Duties) | 01 |
| 19. | Should be able to read and understand EnglishAlphabets and Arabic numerals as normally encountered in theidentification documents, arms licence, travel documents andsecurity inspection sheet. | 02 |
| 20. | Physical security, security of the assets,security of the. Building or apartment, personnel security,household Security. | 01 |
| 21. | Fire fighting. | 01 |
| 22. | Use of security equipments and devices (forexample, Security alarms and screening equipments) and | 01 |
| Total - | 21 |