Section 26(2) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the form of an application for grant of licence under sub-section (1) of section 6 ;(b)the form in which the licence to be granted under sub-section (4) of section 6 and conditions subject to which such licence to be granted under section 10 ;(c)the form of an application for renewal of licence under sub-section (1) of section 7 ;(d)the number of supervisors to be employed under sub-section (3) of section 8 ;(e)the procedure for verification of character and antecedents under clause (c) of sub-section (1) of section 9 ;(f)the type of training under clause (d) of sub-section (1) of section 9 ;(g)the physical standard under clause (e) of sub-section (1) of section 9 ;(h)other conditions under clause (f) of sub-section (1) of section 9 ;(i)the form under sub-section (2) of section 13 for preferring an appeal ;(j)particulars to be maintained in a register under subsection (1) of section 14 ;(k)the form in which photo identity card under sub-section (2) of section 16 be issued ;(l)any other matter which is required to be, or may be, prescribed.
