Section 5 in West Bengal Private Security Agencies (Regulation) Rules, 2007
5. Security training
. (1) The Controlling Authority shall frame the detailed training syllabus required for training the security guard and Supervisor. This training shall be for a minimum period of hundred hours of classroom instruction and sixty hours of field training, spread over at least twenty working days. The ex-servicemen and former police personnel shall 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 shall include the following subjects, namely : (a)conduct in public and correct wearing of uniform;(b)physical fitness training;(c)physical security, security of the assets, security of the building or apartment, personnel security, household security;(d)fire fighting;(e)crowd control;(f)examining identification papers including identity cards, passports and smart cards;(g)should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification documents, arms licence, travel documents and security inspection sheet;(h)identification of improvised explosive devices and knowledge of preliminary step to handle the situation;(i)first-aid;(i)crisis response and disasters management;(k)defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)rudimentary knowledge of the Indian Penal Code, 1860, the Code of Criminal Procedure, 1973 including knowledge of sections 37 and 39 of the Code of Criminal Procedure, 1973 regarding aid to Magistrate and police, right to private defence, procedure for lodging first information report in the police station, the Arms Act, 1959 (only operative sections), Explosives Act (operative sections);(m)badges of rank in police and military forces;(n)preliminary knowledge to protect the scene of crime till the arrival of police and collecting of evidence in the scene of crime;(o)knowledge regarding possible modes of collection of intelligence by foreign nationals;(p)knowledge of Article 51A of Constitution of India regarding Fundamental duties;(q)identification of different types of arms in use in public and police;(r)use of security equipment and devices (for example; security alarms and screening equipment); and(s)leadership and management (for supervisors only).(3)The private security guard and supervisor will have to successfully undergo the training prescribed under sub-rule (2). On completion of the training each successful trainee shall be awarded a certificate in Form IV by the training institute or organization.(4)The private security guard and supervisor will have to undertake refresher course training for fifty hours biennially.(5)The Controlling Authority shall inspect the functioning of training facility from time to time either by himself or through the officers authorised by him in this behalf.
