Section 25(2) in The Private Security Agencies (Regulation) Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the procedure for verification of character and antecedents under clause (c) of sub-section (1) of section 10; the type of training under clause (d) of sub-section (1) of section 10; the physical standard under clause (e) of sub-section (1) of section 10; and other conditions under clause (f) of sub-section (1) of section 10;(b)the number of supervisors to be employed under sub-section (3) of section 9;(c)the form of an application for grant of licence under sub-section (1) of section 7;(d)the form in which the licence to be granted under sub-section (4) of section 7 and conditions subject to which such licence to be granted under section 11;(e)the form of an application for renewal of licence under sub-section (1) of section 8;(f)the form under sub-section (2) of section 14 for preferring an appeal;(g)particulars to be maintained in a register under sub-section (1) of section 15;(h)the form in which photo identity card under sub-section (2) of section 17 be issued;(i)any other matter which is required to be, or may be, prescribed.
