Section 5(2) in West Bengal Private Security Agencies (Regulation) Rules, 2007
(2)The training shall 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 and knowledge of preliminary step to handle the situation;(i)first-aid;(i)crisis response and disasters management;(k)defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)rudimentary knowledge of the Indian Penal Code, 1860, the Code of Criminal Procedure, 1973 including knowledge of sections 37 and 39 of the Code of Criminal Procedure, 1973 regarding aid to Magistrate and police, right to private defence, procedure for lodging first information report in the police station, the Arms Act, 1959 (only operative sections), Explosives Act (operative sections);(m)badges of rank in police and military forces;(n)preliminary knowledge to protect the scene of crime till the arrival of police and collecting of evidence in the scene of crime;(o)knowledge regarding possible modes of collection of intelligence by foreign nationals;(p)knowledge of Article 51A of Constitution of India regarding Fundamental duties;(q)identification of different types of arms in use in public and police;(r)use of security equipment and devices (for example; security alarms and screening equipment); and(s)leadership and management (for supervisors only).
