Section 2 in Madhya Pradesh Private Security Agencies Rules, 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires;(a)"Act" means the Private Security Agencies (Regulation) Act, 2005 (Central Act 29 of 2005);(b)"Agency" means a Private Security Agency;(c)"Controlling Authority" means, the Controlling Authority so declared under the Act;(d)"Form" means a form appended to these Rules;(e)"Licence" means a licence granted under the Act;(f)"recognized institute" means any Home Guard/ Civil Defense/ Police or Paramilitary Training Institution or such other training institution, as approved by the Controlling Authority.(2)Words and expressions not defined in these rules but defined in the Act, shall have the same meanings respectively assigned to them in the Act.
