Section 7 in Bihar Private Security Agencies Rules, 2011
7. Training.
(1)The Controlling Authority shall frame the detailed training syllabus required for training the Private Security Guards. This training shall be for a minimum period of hundred hours of classroom instructions and sixty hours of field training, spread over at least twenty working days. The ex-servicemen and former Police personnel shall however be required to attend a condensed course only, of minimum forty hours of class-room instructions and sixteen hours of field training, spread over at least seven working days.(2)The training will include the following subjects, namely:-(b)Physical fitness training;(c)Physical security, security of the assets, security of the building or apartment, personnel security, house hold security;(d)Firefighting;(e)Crowd control;(f)Examining identification papers including identity cards, passports and smart cards;(g)Reading and understanding English alphabets and Arabic numerals as normally recorded in the identification documents and security inspection sheet etc;(h)Identification of improvised explosive devices;(i)First-Aid;(j)Crisis response and disasters management;(k)Defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)Handling and operation of non-prohibited weapons and fire arms (optional);(m)Rudimentary knowledge of Indian Penal Code, right to private defense, procedure for lodging first information report in the Police Station, Arms Act (only operative sections), Explosives Act (operative sections);(n)Badges of rank in Police and military forces;(o)Identification of different types of arms in use in public and Police;(p)Use of security equipment and devices (For example security alarms and screening equipments); and(q)Leadership and management (for supervisors only).(3)All the Private Security Agencies shall select appropriate training institution themselves as per the training prescribed in Rule 5(2) and furnish names and address in clause-14 of form-(V). The training institution must be situated within the State of Bihar.(4)The controlling authority shall issue licence after being satisfied about their capability and available training facilities as mentioned by the Private Security Agency in application form.(5)The private security guard will have to successfully undergo the training prescribed by the Competent Authority. On completion of training each successful trainee will be awarded a certificate in Form-IV by the training institute or organization, which shall be valid for a period of three years.(6)The Competent Authority will inspect the functioning of training facility form time to time either by Itself or through Its own officers. Normally such inspection will be conducted at least two times every year.(7)All the private agencies shall submit a list of successful trainees to the controlling Authority in the manner prescribed by it.
