Section 10(4) in Delhi Private Security Agencies (Regulation) Rules, 2009
(4)The licensee shall immediately intimate the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the guard or supervisor engaged or employed by the Agency, in the course of their performance of duties as private security agency. A copy of such communication shall also be sent to the officer in charge of the police station where the charge framed person resides.
