Section 23 in The Goa Private Security Agencies Rules, 2008
23. Photo identity card.
(1)Every private security guard or supervisor shall be issued a photo identity card, by the Agency employing or engaging the guard or supervisor, as the case may be.(2)Every photo identity card issued by the Agency shall be in Form IX.(3)The photo identity card shall convey a full-face image in colour, full name of the private security guard, name of the Agency and the identification number of the individual to whom the photo identity card is issued.(4)The photo identity card shall clearly indicate the individuals position in the Agency and the date upto which the photo identity card is valid.(5)The photo identity card shall be maintained upto date and any change in the particulars shall be entered therein.(6)The photo identity card issued to the private security guard will be returned to the Agency issued it, once the private security guard is no longer engaged or employed by it.(7)Any loss or theft of photo identity card shall be immediately brought to the notice of the Agency that issued it.(8)Every private security guard or supervisor shall carry on his person the photo identity card issued by the Agency and shall produce it on demand for inspection by the Controlling Authority or any other officer authorized by it in this behalf.
