Section 9(2) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(2)No person who has been convicted by a competent court or who has been dismissed or removed on grounds of misconduct or moral turpitude while serving in any of the armed forces of the Union, State Police, Organizations, Central or State Governments or in any private security agency shall be employed or engaged as a private security guard or supervisor.
