Section 5 in Uttarakhand Private Security Agencies Rules, 2018
5. Other documents.
- For application the following records shall be necessary-(1)Prior to granting licence, the scrutiny report of Controlling Authoirty or I.G. Training Police Department is compulsory, after the licence is granted, the Deputy Inspector General of Police, level officers shall inspect the Training Institute twice in a year.(2)The licencing authority-will be the Controlling Authority.(3)The agency shall send a copy of the training certificate received by each guard to the Controlling Authority of Training Institute.(4)Licence Duration 5 years.(5)Renewal shall be done by adopting the whole process of new licence.
