Section 25 in The Goa Private Security Agencies Rules, 2008
25. Maintenance of records.
- Subject to the provisions of section 15, every Agency shall maintain the following records:-(i)a register showing the names and addresses of the persons managing the Agency in Form X;(ii)a register showing the names, addresses, photographs and salaries of the private security guards and supervisors under its control in Form XI;(iii)a register showing the names and addresses of the persons whom it had provided private security guards or services in Form XII;(iv)a register showing the duty roster of private security guards/supervisors in Form XIII;(v)a cash book showing all the receipts and payments of the Agency.(vi)all other record pertaining to correspondence and complaints against security guards/supervisors etc., regarding the business of the Agency.
