Section 3 in Bihar Private Security Agencies Rules, 2011
3. Controlling Authority.
- [(1)] [Renumbered by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).] An officer in the rank of a Joint Secretary or above of the Home Department shall be the controlling Authority under the Bihar Private Security Agencies Rules 2011 in the light of the power delegated vide Section 3 of the Private Security Agencies (Regulation) Act 2005.(2)[. The Controlling Authority shall be responsible for creating a web management system, where, as far as possible, relevant information such as Act, Rules, procedures, circulars and notices may be made available for general public. The State Government shall stimulate and notify rules regarding the online processing of licence and registration of applications through official website of Home Department of the Government of Bihar.] [Inserted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
