Section 13(iii) in The Goa Private Security Agencies Rules, 2008
(iii)The licensee 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 of Agency. A copy of such communication shall also be sent to the officer-in-charge of the police station where the person charged against resides;
