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State of Andhra Pradesh - Act

Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

ANDHRA PRADESH
India

Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

Rule ANDHRA-PRADESH-PRIVATE-SECURITY-AGENCIES-REGULATION-RULES-2008 of 2008

Published on 19 January 2009
Commenced on 19 January 2009
[This is the version of this document from 19 January 2009.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008Published vide Notification No. G.O. Ms. No. 31, Home (Legal-II), dated 19.1.2009Last Updated 19th August, 2019G.O. Ms. No. 31. - In exercise of the powers conferred under sub-section (1) of Section 25 of the Private Security Agencies Act, 2005 (Central Act 29 of 2005) and all other powers hereunto enabling the Governor of Andhra Pradesh hereby make the following model rules.

1. Short title.

- These Rules may be called Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008.

2. Definitions.

(a)"In these rules, unless the context otherwise requires" Act means the Private Security Agencies (Regulation) Act, 2005 (Central Act No. 29 of 2005).

(b)"Agency" means the Private Security Agency.

(c)"Annexure" means the annexures appended in Appendix-II to these rules.

(d)"Form" means a form appended in Appendix-I to these Rules.

(e)"The Controlling Authority" means the Controlling Authority as notified and appointed by the Government under subsection (1) of Section 3 of the Act.

(f)The words and expressions not defined in these rules but defined in the Act, shall have the same meaning respectively assigned to them in the Act.

3. Verification of antecedents of the applicants for the issue of a Licence.

(1)Every applicant while making an application to the Controlling Authority for the issue of a Licence shall enclose the Form 1 along with Form III (to be issued by the village secretary and attested by Tahasildar) for verification of his antecedents and (Form V) for grant of fresh Licence or (Form V(a)) for renewal thereof. In case of a company, the applicant shall also attach completed Form I and Form III (to be issued by the village secretary and attested by Tahasildar) for every proprietor, Majority shareholder, partner and director of the company as if they were also the applicants.

(2)On receipt of such application, the Controlling Authority may make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.

(3)

(a)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the District concerned, where the Private Security Agency intends to commence its activities. For this purpose it will send to him a copy of the application for Licence and its attachments for verification and report.

(b)The District Superintendent of Police in addition to causing the verification of antecedents of every individual name the antecedent form is filled up, shall also furnish the following information:

(i)Whether the applicant or the Company earlier operated any Private Security Agency either individually or in partnership of others and if so the details thereof and;

(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.

4. Verification of character and antecedents of Security Guards and Supervisors.

(1)Before a person is employed or engaged as a security guard/Supervisor by a private security agency, the agency shall satisfy itself about the character and antecedents of the person in the following manner, (a) by verifying the character and antecedent of the persons by itself (b) by relying on the character and antecedent report received from the police authorities, signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank.

(2)The person desirous of getting employed or engaged by the Agency shall fill up Form II along with Form III (to be issued by the village secretary and attested by Tahasildar). In case the person has stayed in more than one District during the last five years, the number of forms will be as many as Districts After filling up, the person will hand over the form to the agency.

(3)The Security agency shall cause an enquiry into the correctness of the particulars filled in, by sending the form to the respective District Superintendent of Police.

(4)A requisite fee of Rs. 100/-(Rupees One hundred) to be paid through challan in a treasury under the head of A/c 2055 -Police - MH: 800 - other Expenditure - SH: (77) user charges, as user charges. It shall be enclosed with a self addressed envelope while sending the forms. The fee in respect of applicants residing in other states will be Rs. 300/-.

(5)

(a)the Police will establish identity of the individual and verify the character and antecedents of the person by making a visit to the locality where the person claims to have resided or residing and ascertain his identity and reputation from the respectable residents of the locality. They will also consult the Police Station record of the concerned Police Station and other records at the district Police headquarter before preparing the Character & Antecedents' verification report. This report will contain the comments of the Police on every claim of the person in Character & Antecedents Form and also a general report about his activities including means of livelihood in the period of verification. The police will specifically state if there is a criminal case registered against the person at any point of time or if he has ever been convicted/ arrested of criminal offence punishable with imprisonment.

(b)The police will specifically comment if the engaging or employing the person under verification by the private security agency will pose a threat to National Security.

(c)The police authorities shall ensure that Character & Antecedents' Verification report is issued within 90 days of the receipt of the Character & Antecedents' Form, for verification from outside the State, it should be sent within 120 day s with all the details necessary for verification.

(d)The report of the police regarding Character & Antecedents of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the security agency requesting for Character & Antecedents. This report cannot be used for any other purpose.

(6)Character & Antecedents verification report once issued will remain valid for two years.

5. Security Training.

(1)The controlling authority shall frame the detailed training syllabus required for training the security guards/Supervisors. (Training Syllabus for Security guards, Supervisors and Licencees in Annexures I, II and III). This training shall be for a minimum period of 120 hours of classroom instruction and 90 hours of field training, spread over to 30 working days for security guards (Annexure I), 18 working days for Ex-Servicemen and Ex-Policemen (Annexure I (a)), 15 working days for Supervisors (Annexure II) and 6 working days for licencees (Annexure III).

(2)The Training will 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/ apartment, personnel security, household security,

(d)Fire fighting,

(e)Crowd control,

(f)Examining identification papers including identity cards, passports and smart cards,

(g)The candidate should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification of 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 Armored vehicle and optional for others),

(l)Handling and operation of non prohibited weapons and firearms (optional),

(m)Rudimentary knowledge of IPC, Right to private defence, procedure for lodging an FIR in the Police Station, Arms Act (only operative sections), Explosives Act (operative sections),

(n)Badges of rank in Police and military forces,

(o)Identification of different types of Arms in use in public and Police,

(p)Use of security equipments and devices (for example; security alarms and screening equipments),

(q)Leadership and Management (for supervisors only).

(3)In addition to the subjects mentioned above, training for Security Guards and Supervisors will also include the following topics :-

(i)Present Security Scenario

(ii)Government Security Agencies

(iii)Interface with Police, Public and other Departments

(iv)Maintenance of various records

(v)Relevant Labour Laws

(vi)Introduction of "Private Security Agencies" (Regulation) Act, 2005 and Rules and

(vii)Field visits.

(4)The security guard will have to successfully undergo the training prescribed by the competent authority. On completion of the training each successful trainee will be awarded a certificate in Form IV by the training organization.

(5)The competent authority will inspect the functioning of training facility from time to time either by itself or through its own officers. Training facility will include :-

(a)Adequate space to train at least 25 security guards at one time

(b)Suitable ground and class rooms, (c) Security equipment and training aids d) Qualified instructors for out door and in door training.

(6)All the training agencies shall submit a list of successful trainees to the controlling authority in the format prescribed in Form X.

6. Educational Qualifications and Physical Standards for Security Guards and Supervisors.

(1)No Candidate seeking employment in a Private Security Agency as Security Guard shall be eligible unless he passed 8th class and for supervisors, it shall be intermediate or SSC with two years of experience as security guard and should have working knowledge of Telugu, Hindi and English.

(2)The private security guards engaged or employed by the private security agencies shall fulfill the requirement of physical standards as below:

(a)Height 160 cms (female 150 cms), weight according to standard table of height and weight, chest 80 cms with an expansion of 4 cms (for female no minimum requirement for chest measurements), eye sight - far-sight vision 6/6, near vision 0.6/0.6 with or without correction, free from color blindness, free from knock knee and flat foot, should be able to identify and distinguish color display in security equipments and read and understand display in English alphabets and Arabic numerals.

(b)Should be able to run 1 km in 5 minutes. Ex- Army/ Ex Police Personal should be able to complete 1 km run in 6 minutes.

(c)Hearing: Should be free from hearing defects; Should be able to hear and respond to the spoken voice and the alarms generated by security equipments.

(d)A candidate should be free from evidence of any contagious or infectious disease. He should not be suffering from any disease which is likely to be aggravated by service or is likely to render him unfit for service or endanger the health of the public.

(e)The candidate should not suffer from any physical handicap or deformity which hamper in good performance of duties as security guard.

(f)The candidate should have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need.

(g)Agency shall ensure that every private security guard and supervisor working for it undergoes a medical examination, after every 12 months from his last such examination so as to ensure his continued maintenance of physical standards as prescribed for the entry level.

7. Provision for supervisors.

(1)There shall be one supervisor to supervise the work of not more than 10 private security guards.

(2)In case the private security guards are on security duty in different premises and it is not practical to supervise their work by one supervisors, so that at least for every six private security guards there is one supervisor available for assistance, advice and supervision.

8. Grant and renewal of Licence.

(a)Grant of Licence and Conditions

(1)The application for grant of a licence to a private security agency shall be made to the controlling authority in the format prescribed in Form V.

(2)The application shall be accompanied with the prescribed fee in shape of crossed bank draft/demand draft or banker's Cheque payable to the controlling authority of the state concerned where the application is being made. The fee for grant of licence is same as in sub-section (3) of Section 7 of the Act.

(3)Condition for grant of licence. - (i) The Licencee shall successfully undergo 6 days training relating to the private security services as prescribed by the Controlling Authority at Andhra Pradesh Police Academy, Hyderabad (Annexure-III) within the time frame fixed by it.

(ii)The Licencee shall intimate the name, parentage/ date of birth, permanent address, address for correspondence and the principle profession of each person forming the Agency within fifteen days of receipt of the Licence to the Controlling Authority.

(iii)Licencee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency, change of management within seven days of such change.

(iv)The Licencee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the private security guard ore supervisor engaged or employed by the Agency, in 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 person charged against resides.

(v)Every Licencee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the Licence is granted.

(vi)Save as provided in these rules, the fees paid for the grant of Licence shall be non-refundable.

(vii)The Licencee shall not pay less than the minimum wages to the guards/ supervisors as envisaged in the Minimum wages Act and shall abide by all other relevant provision of the various labour laws with regard to P.F, GLI, gratuity etc., for which the guards/ supervisors are entitled. Failure to fulfil such statutory obligation, would entail cancellation of Licencee after due enquiry.

(4)The controlling authority shall grant a Licence to the security agency in the format annexed as Form VI after completing all the formalities and satisfying itself. The Controlling Authority may refuse granting of above licence in case any of the prescribed conditions are not satisfied and shall inform the concerned in writing.

(b)Renewal of Licence and conditions

(1)Every Agency shall apply in Form v(a) to the Controlling Authority for renewal of the Licence.

(2)The fees chargeable for the renewal of the Licence shall be 50% of the fee paid for the grant of Licence. However fee for grant of Licence and renewal of Licence can be revised by the Government from time to time.

(3)The form for application of renewal of Licence will be renewed subject to the following conditions:-

(4)Conditions for renewal of licence:-The Licence will be renewed subject to the following conditions:

(i)The applicant continues to maintain his principle place of business in the jurisdiction of the controlling authority

(ii)The applicant continues to ensure the availability of the training for its private security guards and supervisors required under sub-section (2) of Section 9 of the Act.

(iii)The applicant continues to adhere to conditions of the Licence.

(iv)The police have no objection to the renewal of the Licence to the applicant.

(v)The applicant's failure to fulfill the statutory obligation of payment of eligible wages etc. to the security guards/supervisors will entail cancellation of licence.

(5)The controlling authority shall renew a Licence to the security agency in the same format as for grant of licence (Form VI).

9. Form for Appeal and Procedures.

(1)Every appeal under Section 14 of the Act shall be made in the form prescribed in Form VII.

(2)Every appeal is to be filed within the prescribed time limit after paying challan for Rs. 2,500/- under the Head of A/c 0055 Police MH 103 Fees, Fines & Forfeiture, SH (01) Fees, Fines and Forfeiture.

10. Registers to be maintained by the agency.

- The registers required to be maintained under the Act by the Private Security Agency shall be in the form at Form VIII consisting of 5 parts i.e., Part I Management Details, Part-II-Private Security Guards and Supervisors, Part III-Customers, Part IV-Duty Roaster and Part V-Service Particulars of Security Guards and Supervisors.

11. The photo Identity Card.

(1)Every photo identity card issued under sub-section (2) of Section 17 will be in the form prescribed in Form IX.

(2)The photo identity card will convey a full face image in color, full name of the private security guard, name of the private security agency and the identification number of the individual to whom the photo identity card is issued. The Photo-Identity Card shall have Hologram, Finger Prints and Blood Group of the Security Guard/Supervisor.

(3)The photo-identity card will clearly indicate the individuals position in the agency and the date up to which the photo identity card is valid.

(4)The Photo-Identity Card issued to the private security guard will be returned to the Agency issuing it, once the private security guard is no longer engaged or employed by it.

(5)Any loss or theft of Photo-Identity Card will be immediately brought to the notice of the Agency that issued it.

12. Other conditions.

(1)Notwithstanding whether the private security agency mandates its private security guards to put on uniform while on duty, or not, every private security agency will issue and make it obligatory for its security guards to put on;

(a)An arm badge distinguishing the private security agency,

(b)A shoulder or chest badge to indicate his position in the organization,

(c)A whistle attached to the whistle cord and to be kept in the left pocket,

(d)A headgear which may also carry the distinguish mark of the private security agency.

(2)The clothes worn by the private security guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of limbs. The uniform worn by security guard/ supervisor should not be similar to that of police and defence forces.

(3)Every private security guard will carry a notebook and a writing instrument with him.

(4)Every private security guard while on active security duty will wear and display photo-identity card issued under Section 17 of the act on the outer most garment above waist level on his person in a conspicuous manner.

(5)Offences mentioned in Sections 20, 21 and 22 of the Act shall be cognizable.

(6)The Controlling Authority, while initiating action for cancellation/suspension of licence under Section 13 of the Act, may inform police for initiating criminal action, if deemed fit.

(7)

(i)The Private Security Agency should furnish the information regarding occurrence of any Criminal Acts in its knowledge to Controlling Authority immediately under intimation to Superintendent of Police/ Commissioner of Police.

(ii)Suppression of facts regarding knowledge/being witness to a cognizable offence by Security Guards, Supervisors and the private security agency will be ground for initiating criminal action apart from cancellation of licence.

13. Controlling Authority Data Sharing.

- The controlling authority at the State level will share the data with all the concerned district Superintendents of Police/Commissioners of Police, regarding private security agencies in the State. As and when a licence is granted/ renewed or refused to an agency, same will be intimated to the concerned district Superintendent of Police /Commissioner of Police.

14. Punishment for contravention of certain rules.

(1)Any Private Security Agency or the Licence holder who contravenes the provisions of Rule 4 shall be punishable with fine which may extend to ten thousand rupees in each instance apart from cancellation of licence.

(2)Any private security agency or the Licence holder who contravenes the provisions of Rules 5, 6, 7, 10, 11 and 12(1) shall be punishable with fine which may extend to five thousand rupees in each instance apart from cancellation of licence.

(3)Any private security Guard or Supervisor who contravenes the provisions of Rule 12(2) or Rule 12 (4) shall be punishable with fine which may extend to one thousand rupees in each case.Appendix-IForm I(See Rule 3)Form for verification of Antecedents of Applicant

Thumb Impression* of the Applicant .................................		Affix RecentPassport sizePhotographwithAttestation
Signature of the Applicant ................................

For Official UseOnly
Form Number	Name of the police station sent for policeverification	Date

Fee Amount Rs ......................................... Cash/D.D ......................................... Name of Bank ....................................................

D.D.No................................

Date of Issue................................

Please read the instructions carefully before filling the form. Please fill in BLOCK Letters: (Caution: Please furnish correct information. Furnishing of incorrect information or suppression of any factual information in the form will render the candidate unsuitable for grant of License).

1. Name of applicant (Initials not allowed)

Last name ......................... First name...........................

2. If you have ever changed your name, please indicate the previous name(s) in full

3. Sex(male/female).......................

4. Date of Birth: ....................................

5. Place of Birth: Village/Town .....................................................................

6. Father's full name/Legal Guardian's full Name (including surname, if any) (Initials not allowed) .............................................................

7. Mother's Full Name (including surname, if any): (initials not allowed)

8. If married, Full name of Spouse (including surname, if any): (Initials not allowed)

9. Present Residential Address, Including Street No/police station, village and District (with PIN code)

10. Please give the date since residing at the above-mentioned address: DD MM YYYY

..........................................................................................

11. Permanent Address including Street No./Police station, Village and District (with PIN code)

....................................................................................................................................................................................

12. If you have not resided at the address given at Column ('91 continuously for the last five year, please furnish the other address (addresses) with duration is) resided. You should furnish additional photocopies of this form for each additional place of stay during the last five year. Forms may be photocopied, but photograph and signature in original are required on each form.

From..................... To..................... From .................... To............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

13. In this case of stay abroad particulars of all place where you have resided for more than one year after attaining the age of twenty-one years.

14. Other details -

(a)Educational Qualifications:

(b)Details of the occupation during the last 5 years.

(c)Previous position held along with name and address of employer:-

(d)Reason for leaving last employment.

(e)Visible Distinguishing Mark

15. Did you earlier operated any Private Security Agency or were its partner, majority share holder or Director? If yes then furnish the name, address of the Agency and its License Particulars.

16. Are you a citizen of India by:

Birth/Descent/Registration/Naturalization:If you have ever possessed any other citizenship, please indicate previous citizenship..................................................................................................................................................................................................................................

17. (a) Are any criminal proceedings pending against you before a court in India? If So, give name of court, case number and offence (b) Have you been arrested by police/any other Law enforcement agency any time? If so, Provide details of such arrests.

18. Have you at any time been convicted by a court in India for any criminal' offence and sentenced to imprisonment? If so, give name of the court,' case number and offence. (Attach copy of judgment)

19. Detailed addresses of two respectable persons of the area where the applicant resided in the last 5 years.

20. Self Declaration. - The information given by me in this form and enclosures is true and I am solely responsible for accuracy.

(Signature/T.I. * of applicant)Date :Place :

21. Enclosures:

....................................................................................................................................................................................................................................................................................................................................................................................................................................................................(Signature/T.I. * of applicant)(*Left Hand Thumb impression if Male and Right Hand Thumb Impression if Female)For Office Use OnlyFile No.........................................................Date of issue of C & A Report.................................................(Signature of the Police station in Charge)Name of the Police station...........................................................Name of the police district........................................................*N.B. Cancel whatever is not applicable.FORM II(See Rule 4)Form for verification of Character and antecedents of Security Guard and Supervisor

Thumb Impression* of the Applicant.....................................		Affix RecentPassport sizePhotographwithAttestation
Signature of the Applicant ................................

For Official UseOnly
Form Number	Name of the police station sent for policeverification	Date

Fee Amount Rs..................Cash/D.D Name of Bank.

D.D.No............................

Date of Issue........................

Please read the instructions carefully before filling the form. Please fill in Block Letters: (Caution: Please furnish correct information furnishing of incorrect information or suppression of any factual information in the form will render the candidate unsuitable for employment/ engagement in the Private Agency).

1. Name of applicant as should appear in the photo-identity card (initials not allowed).

Last name ...............................First Name......................................

2. If you have ever changed your name, please indicate the previous name(s) in full

3. Sex (male/female).................................. 4. Date of Birth:..............

5. Place of Birth: Village/Town.........................District......................................State and Country...................

6. Father's full name/ Legal Guardian's full Name (indicating surname, if any) (Initials not allowed).................................................................

7. Mother's Full Name (including surname, if any): (Initials not allowed)

.................................................................................................................

8. If married, Full name of Spouse (including surname, If any): (Initials not allowed

.................................................................................................................

9. Present Residential Address, Including Street No/police station, village and District (with PIN Code)

10. Please give the date since residing at the above-mentioned address D.D. MM YYYY

.................................................................................................................

11. Permanent Address including Street No./Police station, Village and District (with PIN Code)

12. If you have not resided at the address given at Column (9) continuously for the last five years, please furnish the other address addresses with duration is) resided. You should furnish additional photocopies of this form for each additional place of stay during the last five years. Forms may be photocopied, but photograph and signature in original are required on each form.

From...................to................. From........................to.........................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

13. In this case of stay abroad particulars of all places where you have resided for more than one year after attaining the age of twenty-one years.

14. Other details -

(a)Educational Qualifications

(b)Previous posts held along with name and address of employer

(c)Reason for leaving last employment

(d)Visible Distinguish Mark................................................................

(e)Height (cms)............................................................................

15. Are you working in Central Government/State Government/ PSU/Statutory Bodies Yes/No

16. Are you citizen a citizen of India by: Birth/Descent/Registration/Name if you have ever possessed any other citizenship, please indicate previous citizenship.

17. Have you at any time been convicted by a court in India for any criminal offence and Sentenced to imprisonment? If so, give name of the court, case number and office. (Attach copy of Judgment)

18. Are any criminal proceedings pending against you before a court in India? If so, give name of court, cased number and offence

19. Has any court issued a warrant or summons for appearance' or warrant for arrest or an order prohibiting your departure from India? If so, give name of court, case number and offence.

20. Self Declaration: - The information given by me in this form and enclosures is true and I am solely responsible for accuracy.

(Signature/T.I. * of applicant)Date :Place :

21. Particulars of person to be intimated. In the event of death or accident:

Name...........................................................................Address........................................................................Mobile/Tel.No.................................................................................................................

22. Enclosures:

....................................................................................................................................................................................................................................................................................................................................................................................................................................................................(Signature/T.I * of applicant)For Office Use OnlyFile No...........................................Date of issue of C and A Report........................(Signature of the Police station in charge)Name of the police station.............................Name of the Police District............................*N.B. Cancel whatever is not applicableForm III(See Rule 3 and 4)Character and Antecedent CertificateThis is to certify that Mr./Ms............................................................... Son/Daughter of..................................Whose particulars are given below has good moral character and reputation and that the applicant has been staying at the following address continuously for the last one year.Date of BirthPlace of BirthEducational Qualification:Profession:Present Address:Permanent / AddressIssuing AuthoritySignatureNameDesignationAddress/Tel.No.Date of Issue

	Form IV(See Rule 5(4))Training Certificate	Affix RecentPassport sizePhotographwithAttestation

Serial Number
	Name of the Training Agency Address of theTraining Agency Licence No.

Certified that...................................... Son/Daughter of............................. resident of........................ has completed the prescribed training in the authorised training facility Name.........................Address..................situated at employment as a Private Security Guard from.......................TillSignature of Issuing AuthorityDesignationHis Signature is attested below.Signature of the Certificate HolderPlace of IssueDate of IssueFORM V(See Rule 3 8 (a))Application for New Licence to Engage in the Business of Private Security Agency

To
The ControllingAuthority…..............................................…..............................................		Affix RecentPassport sizePhotographwithAttestation

		Finger Prints

The undersigned hereby applies for obtaining a Licence to run the business of operating services in the areas of private/Security Agencies.

1. Full name of the applicant:

2. Nationality of the applicant:

3. Son/Wife/Daughter of:

4. Residential Address:

5. Address, where the applicant desires to start his Agency.

6. (a) Name of the Private Security Agency:

(b)Details of Registration of Agency in India.

7. Name and addresses of Proprietor, Partner, Majority shareholder Director and Chairman of the Agency:

8. Name and extent of facilities available:

9. Qualifications of Staff engaged for imparting instructions:

Name............................................Age.................................................Designation......................................

10. Equipments which will be used for Security services

(a)Door Framed metal Detector

(b)Hand Held Metal Detector (HHMD)

(c)Mine detector

(d)Other Detectors

i. Wireless Telephonesii. Alarm Devicesiii. Armored Vehiclesiv. Arms

11. The Particulars of the uniform including color in case the applicant intends to use any uniform for the private Security Guards and Supervisors of the Agency:

12. Does the applicant intends to operate in more than one districts ? if so the name of the Districts

1.

..............2...............3......................4....................5.....................

13. Does the applicant intend to operate in the entire state?

14. Does the applicant possesses the training facility in its own or will get in on outsourcing basis? The name and address of training facility should be furnished.

SignatureName of the applicantAddress of the applicationTelephone number of the applicantEmail ID of the ApplicantDate of applicationEnclosure:

1. Copy of current Income tax Clearance Certificate

2. Affidavit as prescribed in Section 7 sub-section (2) of the Act

3. Other enclosures.

Form V (A)(See Rules 3, 8 (b))Application for Renewal of Licence to Engage in the Business of Private Security Agency

To
The ControllingAuthority…..............................................…..............................................		Affix RecentPassport sizePhotographwithAttestation

		Finger Prints

The Undersigned hereby applies for obtaining a Licence to run the business of operating services in the area of Private/security Agencies

1. Full name of the applicant:

2. Nationality of the applicant:

3. Son/Wife/Daughter of:

4. Residential Address:

5. Address, where the applicant desires to start his Agency.

6. (a) Name of the Private Security Agency:

(b)Details of Registration of Agency in India.

7. Name and addresses of Proprietor, Partner, Majority shareholder Director and Chairman of the Agency:

8. Name and extent of facilities available:

9. Qualifications of Staff engaged for imparting instructions:

Name............................Age.............................Designation.....................

10. Equipments which will be used for Security services

a. Door Framed metal Detectorb. Hand Held Metal Detector (HHMD)c. Mine detectord. Other Detectorsi. Wireless Telephonesii. Alarm Devicesiii. Armored Vehiclesiv. Arms

11. The Particulars of the uniform including color in case the applicant intends to use any uniform for the private Security Guards and Supervisors of the Agency:

12. Does the applicant intends to operate in more than one districts ? If so the name of the Districts

1.

.............................

2. .............................................

3. ...............................................

4. ................................................

5. ................................................

13. Does the applicant intend to operate in the entire state?

14. Does the applicant possesses the training facility in its own or will get in on outsourcing basis? The name and address of training facility should be furnished.

15. Details of previous Licence

(i)Licence No.

(ii)Date of Issue

(iii)Date of expiry

16. Details of cancellation and suspension of Licence by Controlling Authority under Section 13 of the Act.

SignatureName of the applicantAddress of the applicationTelephone number of the applicantEmail ID of the ApplicantDate of applicationEnclosure:

1. Copy of current Income tax Clearance Certificate

2. Affidavit as prescribed in Section 7 sub-section (2) of the Act

3. Other enclosures.

Form VI(See Rule 8 (a) and (b)Government Of ...................................................Licence to engage in the business of Private Security AgencySerial No...........................Date................................Shri........................................................................ (Name of the applicant) S/o........................................ r/o......................................................... ........ (full Address) is Granted/Renewed the Licence by the Controlling Officer for the State of.............................to run the business of Private Security Agency in the district(s) of/State of (Strike of the Inapplicable words) ............................................................with office at..............................(Address of the office)Place of Issue...................Date of Issue....................This Licence is valid up to............SignatureName of the granting AuthorityDesignationOfficial AddressRenewal(See Rule 8(a) and (b)

Date or Renewal	Date of expiry
1.
2.
3.
4.

SignatureName of the granting AuthorityDesignationOfficial AddressForm VII(See Rule 9)Form for AppealAn Appeal under Section 14 of the Act Appellant...................................... S/o ...................................... r/o ................................VersusControlling authority/..................................The ..................above named appeal to the (See Home Secretary) ...............From the order of (Controlling Authority) dated............. Day of and against refusal of Licence to run Private Security Agency..................and against refusal of Licence to run Private Security Agency.................... and sets forth the following grounds of objection to the order appeal from namely...................

1. ................................

2. ..................................

3. .................................

4. .................................

Enclosed list of documents...........................SignatureName and Designation of the Appellant.DatePlace.Form VIII(See Rule 10)Register of Particulars(Part-I Management details)

SI.No.	Name of person(s) Managing the Agency	Parent's Father name	Present address and Phone No.	Permanent Address	Nationality	Date of Joining/leaving the Agency	Photo graph
1.

(Part II Private Security Guards and supervisor)

SI. No.	Name of the Guard/ Supervisor	Father's Name	Present address and Phone No.	Date of Joining/ leaving the Agency	Permanent Address	Photo- Graph	Badge No.	Salary with date	Finger Prints

(Part III Customers)

SI. No.	Name of the Customer and Phone No.	Address of the place where security is provided	Number and Ranks of Security Guards Provided	Date of Commencement of Services	Date of Discontinuation of Services

(Part IV duty roster)

SI. No.	Name of the Private Security Guard/ Supervisor	Address of the place of duty	Whether Provided with Arms/ ammunition	Date and time of Commencement of duty	Date and time of ending or duty

(Part-V - Service Particulars)Service particulars for Security Guard and Supervisor

1.	Name	:
2.	Post	:
3.	Date of Birth	:
4.	Date of Appointment	:
5.	Educational Qualification	:
6.	Native district and State	:
7.	Rewards	:
8.	Punishments	:
9.	Previous Experience (if, any)	:

Form IX(See Rule 11)

Photo-Identity Card for Private Security Guard/Supervisor (Name of the Private Security Agency)		Affix RecentPassport sizePhotographwithAttestation
Serial No:-
Name....................................
Official Designation....................
Identification No.......................
Blood Group:............................		Finger Prints
Telephone No. and Mobile No................
Date of issue...........................
Valid up to.............................
Signature of the cardholder................

Signature ofIssuing authorityOfficial SealOn the Back Side of the Photo ID Card"Name and Address and Telephone No. of the person to be contacted in case of Emergency.Form X(See Rule 5)Form for List of Successful TraineesName of the Training Institute:-

SI.	Name of the Trainee	Address of the Trainee	Kind of Training Undergone	Duration of Training with dates	Remarks
No.
1.
2.

Official Seal

SignatureIssuing Authority

Appendix-IITraining SyllabusAnnexure-IDetailed Training Syllabus for Training of Security Guards(See Rule 5)

Class Room Work	:	120hrs.
Field Training	:	90 hrs.
Duration	:	30 working days.
Daily Schedule -
6.00 A.M. to 7.30 A.M.	:	Physical Training: Squad drill and short batondrill (2 Periods)
9.00 A.M. to 1.00 P.M.	:	Class Room: Theory Classes (4 Periods daily)
4.00 P.M. to 5.30 A.M.	:	Field Training and Games (2 Periods)

Theory classes to cover topics -

1. Present security scenario - different types of threat (VIP/Institution/Internal Security).

2. Government Security Agencies.

3. Role of Private Security Agencies.

4. Duties of private security guards including

I. Post duties.II. Access Control measuresIII. Anti Sabotage checksIV. PatrollingV. Checking of various documentsVI. Intelligence collectionVII. Crowd Control.VIII. Fire Fighting

5. Security related equipment usage

6. Communication, equipments.

7. Explosives and IEDS - Identification and follow-up drill.

8. Standard Operation procedures to be followed.

I. In time of any crisesII. Whenever suspicious objects are found.

9. Interface with public/police/other departs Etc., procedure for lodging FIR.

10. Police/Army organization - Functional hierarchy.

11. Police and Army Badges

12. Maintenance of records by private Security Agencies.

13. Basic provisions of Law- Right of Private Defence, Arrest by Private Person, Arms Act, Explosives Act etc.

14. The Private Security Agencies (Regulation) Act, 2005 and rules, Rule 5 (2) (c), (e), (f) and (m) of A.P. Private Security Agencies (Regulation) Rules, 2008.

15. Relevant Labour Laws for Security Agencies (Regulation) Rules, 2008.

16. Language Knowledge:- English, Telugu and Hindi.

17. Dos and don'ts (Conduct rules)

Physical Training -

1. Physical fitness drills: PT, squad drill and short baton drill

2. Weapon training (Optional)-Identification of weapons.

3. Unarmed Combat

4. Fire Fighting

5. Rescue drills.

6. First Aid.

7. Proper wearing of uniform

8. Offensive/defensive driving-in case of drivers.

Particulars of Field Visits: Visit of Industrial Security Establishments and Government Security Institutions. Interaction with Police Agencies (CISF, SPE, Local Police) and established Private Security Agencies.Note. - (1) Every trainee is required to quality in the written examination and physical test to be conducted at the end of the training.

(2)The trainees who fail to qualify in the examinations will have to undergo training for a further period of ten days and qualify in the out door and indoor examinations.Annexure-I (a)Training of Private Security guards(See Rule 5)(Who are Ex-Service men, Ex-central Police personnel, Ex-State Police Personnel)

Class Room Work	:	95 hrs.
Field Training	:	40 hrs.
Duration	:	18 working days.
Daily Schedule -
6.00 A.M. to 7.30 A.M.	:	Yoga/Drill etc.
9.00 A.M. to 1.00 P.M.	:	Class Room: Theory Classes
3.00 A.M. to 4.30 P.M.	:	Class Room: Theory Classes
4.00 P.M. to 5.30 A.M.	:	Games, Familiarisation with Security Equipmentand at least three field visits.

The Training syllabus prescribed for Indoor Training (Theory classes) for training of Security guards is one and the same for this group of guards also, with lesser number of Classes for each topic.However, they will be exempted from strenuous physical training. They will be taught simple squad drill, yoga, meditation etc. in the morning Periods. In the evening, they will have to play games/go on field visits/see demos.Note. - (1) Every trainee is required to qualify in the written examination and physical test to be conducted at the end of the training.

Class Room Work	:	80 hrs.
Field Training	:	48 hrs.
Duration	:	15 working days.
Daily Schedule -
6.00 A.M. To 7.30 A.M.	:	Physical Training.
9.00 A.M. To 1.00 P.M.	:	Class Room: Theory Classes
3.00 A.M. To 4.30 P.M.	:	Class Room: Theory Classes
4.00 P.M. To 5.30 A.M.	:	Games, field visits.

Physical Training:-

1. Physical fitness drills: PT, squad drill and short baton drill

2. Weapon training (Optional) - Identification of weapons.

3. Unarmed Combat

4. Fire Fighting

5. Rescue drills.

6. First Aid.

7. Proper wearing of uniform

8. Offensive/defensive driving in case of drivers.

Indoor Classes -

1. Present security scenario

i. VIP Securityii. Internal Security (left Wing Extremism, ISI, Political unrest)iii. Institutional Security: Various Government Security Agencies.

2. Role of functioning of Private Security Agencies.

3. Duties of Supervisors including

i. Access Control.ii. Anti Sabotage checksiii. Fire fightingiv. Intelligence Collectionv. Patrollingvi. Checking of various documents: such as ID Cards, Vehicle documents, Passports etc.vii. Disaster/Emergency Management Protocolviii. Crowd Control.

4. Explosives and IEDs - Identification and follow-up drill.

5. Security related Equipment.

6. Communication Equipment.

7. Interface with public

8. Liaison with police and other concerned Government Department.

9. Supervision of Security Guards.

10. Records to be maintained by licencee.

i. Documentation.ii. Framing of standing orders.iii. Report writing.

11. Legal Provisions IPC (Section 96 to 106), Cr.PC (Section 37 and 43), Labour Laws, Arms Act, Explosives Act and private Security Agencies (Regulation) Act, 2005 and Private Security Agencies (Regulation) Rules, 2006.

12. Uniform

13. Dos and Don'ts (Conduct rules)

14. Leadership and Management

15. Field Visits.

i. visit of Industrial Security Establishment and Government Security institutions.ii. Interaction with police agencies, (CISF, SPF, Local Police) and well established private security agency.Note. - (1) Every trainee is required to qualify in the written examination and physical test to be conducted at the end of the training.

(2)The trainees who fail to qualify in the examinations will have to undergo training for a further period of ten days and qualify in the out door indoor examinations.Annexure-IIITraining Moudle for Licencees(See Rule 5)Six Working days Training at A.P. Police Academy, Hyderabad

Daily 6Hrs.	:	9.00 A.M. to 1.00 P.M.
		3.00 P.M. to 5.00 P.M.

1. Present security scenario -

(a)VIP Security

(b)Internal Security (left Wing Extremism, ISI, Political unrest)

(c)Institutional Security:

2. Role and Functioning of Private Security Agencies -

(a)Fire Fighting

(b)Disaster/Emergency Management protocol

(c)Security Duties

(d)Checking of various documents.

(e)Information security.

(f)Access Control.

(g)Explosives, IEDs

(h)Anti Sabotage Checks (ASC)

(i)Security related equipments.

(j)Communication Equipments.

(k)Patrolling

(l)Post duties.

3. Legal Provisions -

(a)The Private Security Agencies (Regulation) Act, 2005 and Private Security Agencies (Regulation) Rules, 2008.

(b)Relevant Labour Laws.

4. Management of Security Agencies -

(a)Uniform

(b)Training of personnel of Private Security Agencies.

(c)Documentation and Records to be maintained by the licencee.

(d)Date Sharing Protocol.

5. Interface with public, Police and Other Departments -

(a)Interface with Public.

(b)Liaison with police and other concerned Government Department.

6. Private Security Personnel - Do's and Don'ts (Conduct Rules) -

7. Field Visits - (a) Visit to Industrial Security Establishment and Government Security Institutions.

(b)Interaction with police agencies (CISF, SPF, Local Police) and established private security agencies.

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State of Andhra Pradesh - Act