Section 17 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
17. Disclosure of information to unauthorized persons.
(1)Any person who is or has been employed or engaged as a private security guard or supervisor by any private security agency shall not divulge to anyone other than the employer, or in such manner and to such person as the employer directs, any information acquired by him during such employment with respect to the work which he has been assigned by such employer, except such disclosure as may be required under the Act or in connection with any inquiry or investigation by the police or as may be required by any authority or process of law.(2)All private security guards and supervisors of a private security agency shall render necessary assistance to the police or to any other authority in the process of any investigation pertaining to the activities of that agency.(3)If violation of any law is noticed by any private security guard or supervisor during the course of discharge of his duties, he shall bring it to the notice of his superior, who in turn shall inform the police either through his employer or agency or on his own at the earliest.
