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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Private Security Agencies Rules, 2009

(2)The Training will include following subjects namely :-a. Conduct in public and correct wearing of uniforms.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;i. First-Aid.j. crisis response and disaster management;k. defensive driving (compulsory for the driver of Armoured Vehicle and optional for others).l. handling and operation of non prohibited weapons and firearms (optional).m. rudimentary knowledge of Indian Penal Code specially on right of private defence, procedure for lodging first information report in the Police Station, Arms Act (only operative sections) and Explosive Act (operative sections);n. badages of rank in police and military forces;o. Identification of different types of arms in use by public and Police;p. use of security equipments and devices (for example; security alarms and screening equipments); andq. leadership and management (for Supervisors only).