Section 2(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(1)In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015 ;(b)"controlling authority" means the controlling authority appointed under sub-section (1) of section 3 ;(c)"Government" means the Government of Jammu and Kashmir ;(d)"licence" means a licence granted under section 6 of the Act ;(e)"notification" means a notification published in the Government Gazette ;(f)"prescribed" means prescribed by rules made under this Act ;(g)"private security" means security provided by a person or agency, other than a Government agency, department or organization, to protect or guard any person or property or both ;(h)"private security agency" means a person or body of persons, other than a Government agency, department or organization, engaged in the business of providing private security services including training to private security guards or their supervision or providing private security guards to any industrial or business undertaking or a company or any other person or property ;(i)"private security guard" means a person providing private security, with or without arms, to another person or property or both and includes a supervisor ;(j)"Schedule" means the Schedule appended to the Act ;(k)"State" means the State of Jammu and Kashmir.
