Section 6(2) in Delhi Private Security Agencies (Regulation) Rules, 2009
(2)The training will include 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 papers including identity cards, passports and smart cards,(g)should be able to read and understand English alphabets and Roman numerals as normally encountered in the identification documents, arms license, travel documents and security inspection sheet;(h)identification of improvised explosive devices;(i)first-aid;(j)crisis response and disasters management;(k)defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)handling and operation of non-prohibited weapons and firearms (optional);(m)rudimentary knowledge of Indian Penal Code, right to private defense, procedure for lodging first information report in the police station, Arms Act (only operative sections); Explosives Act (operative sections);(n)badges of rank in police and military forces;(o)identification of different types of arms in use in public and Police;(p)use of security equipments and devices (for example; security alarms and screening equipments);(q)leadership and management (for supervisors only); and(r)observations, handling unidentified objects, conducting anti-sabotage checks, handling equipments and special requirement for those who have to do body protection.
