Section 10(4) in The Orissa Private Security Agencies Rules, 2009
(4)The licensee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the security guard or supervisor engaged or employed by the Agency, in the course of their performance of duties. A copy of such communication shall also be sent to the officer-in-charge of the police station where the person charged against resides.
