Section 6 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
6. Security training.
(1)The training for the guards will be mandatory and shall comprise 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 or apartment, personnel security, household security ;(d)fire-fighting ;(e)crowd control ;(f)examining/identification of the papers including identity cards, passports and smart cards ;(g)identification of improvised explosive devices ;(h)first aid ;(i)crisis response and disasters management ;(j)defensive driving (compulsory for the driver of armoured vehicle and optional for others) ;(k)handling and operation of non-prohibited weapons and firearms (optional) ;(l)rudimentary knowledge of Ranbir Penal Code, Samvat 1989 (Act No. XII of 1989) right to private defense, procedure for lodging First Information Report in the Police Station, Arms Act (only operative sections) ; Explosives Act (operative sections) ;(m)badges of rank in police and military forces ;(n)identification of different types of arms in use in public and police ;(o)use of security equipments and devices (like security alarms and screening equipments) ; and(p)leadership and management (for supervisors only).(2)The duration of the training shall be for a minimum period of hundred hours of theoretical instruction and sixty hours of practical training, spread over at least, twenty working days in the recognized training Institutes of Police and Central Armed Forces to imbibe and instill mental alertness, confidence, drill and discipline besides knowhow of electronic security gadgetry and arms/explosives. The payment for training will be borne by the Agency :Provided that such training may not be required in case of a person who has the experience of having served in Armed or Police Forces of the Union or the Police Force of the State for a period of not less than 5 years or who has worked in Home Guards Organization or in Fire Services Department for not less than 8 years and is physically fit.(3)On completion of the training, each successful trainee will be awarded a certificate in Form-IV by the recognized training institute. All certificates issued in Form-IV to any person under these rules shall have the photograph of the holder embedded in it.(4)The Controlling Authority will inspect the functioning of the training facilities from time to time. Normally such inspection will be conducted at least twice a year.(5)All the Agencies shall submit a list of successful trainees to the Controlling Authority inter alia indicating therein (a) name and address of the institute, (b) particulars of the training guards/supervisors,(c)duration of training, (d) performance during training, (e) name and designation of the person authorized to issue certificates.
