Section 5 in Madhya Pradesh Private Security Agencies Rules, 2012
5. Security Training.
- The Controlling Authority shall frame the detailed training syllabus required for the security guards as per appendix "A", -(1)Leadership and management (for supervisory staff only).(2)Every security guard and supervisor concerned with the management of security services rendered by the Private Security Agency shall have to successfully undergo the training. On completion of training, each successful trainee shall be granted a training certificate in Form III by the recognized institute.(3)The competent Authority will respect the functioning of training facility from time to time either by itself or through its own officers. Normally such inspection will be conducted at least two times every year.(4)All Private Security Agencies shall submit a list of successful trainees to the Controlling Authority.(5)First level and second level supervisors concerned with the management of security services rendered by the Private Security Agency, shall also be imparted training for a period not less than 15 days, minimum six hours every day, from a recognized institute. For persons having experience of defense, paramilitary or police service, a condensed course of one week duration shall suffice. In addition to the subjects for the training of security guards, they shall also be imparted training in criminal law, police working, leadership and managerial. skills.(6)Unsuccessful candidates shall not be assigned to security duty until they successfully complete the training.(7)The Controlling Authority shall lay down norms and the procedure for grant of recognition to training institutions, both public and private, for the purpose of imparting training to private security guards and supervisors in accordance with these rules.(8)Guidelines for grant of recognition to training institutions will be published every year in the month of January by Controlling Authority.(9)Recognized Training Institutions should have:-(i)Training background with minimum 5 years experience in the field of imparting training to the armed forces/ police personnel;(ii)Sufficient place for outdoor and indoor classes;(iii)Necessarily required training gadgets, library and material;(iv)Sufficient number of regular and experienced faculty members; (v)Equipments for maintaining physical fitness;(vi)Samples of improvised explosive devices;(vii)First aid facility;(viii)Non prohibited bore weapons for armed training.
