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State of Rajasthan - Act

Rajasthan private Security Agencies (Regulation) Rules, 2006

RAJASTHAN
India

Rajasthan private Security Agencies (Regulation) Rules, 2006

Rule RAJASTHAN-PRIVATE-SECURITY-AGENCIES-REGULATION-RULES-2006 of 2006

Published on 11 October 2006
Commenced on 11 October 2006
[This is the version of this document from 11 October 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan private Security Agencies (Regulation) Rules, 2006Published vide Notification No. G.S.R. 57, dated 11.10.2006Last Updated 21st May, 2019No. G.S.R. 57. - In exercise of the powers conferred by sub-section (1) of section 25 of the Private security Agencies (Regulation) Act, 2005, the State Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan private Security Agencies (Regulation) Rules, 2006.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Act" means the Private Security Agencies (Regulation) Act, 2005;

(b)"Agency" means:the Private Security Agency;

(c)"Controlling Authority" means, the Controlling Authority designated under subsection (1) of section 3 of the Act;

(d)"Form" means a Form appended to these Rules; and

(e)"License" means a license granted under the Act.

(2)Words and expressions used but not defined in these rules, shall have the same meaning respectively assigned to them in the Act.

3. Manner of making application for grant of license.

(1)Every application by an Agency for the grant of a license, shall be made to the Controlling Authority in Form I in triplicate.

(2)Every application referred to in sub-rule (1) shall be accompanied by -

(a)a demand draft or banker's cheque showing the payment of fees as per sub-section (3) of section 7 of the Act, payable to the Controlling Authority.

(b)particulars of the applicant in Form II, for verification of his antecedents.

(c)affidavit of the application in Form III.

Note. - If the applicant is a company, a firm or an association of persons, particulars and affidavit in Form II and III shall be submitted for every proprietor or majority of share holder or partner or director of the company.

(3)Every application referred to in sub-rule (1), shall be either personally delivered to the Controlling Authority or sent to him by registered post.

(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an Acknowledgement to the applicant.

4. Verification of the antecedents of the applicant.

(1)On receipt of the application referred to in sub-rule (1) of Rule 3, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.

(2)The Controlling Authority shall send copy of the application for license and its enclosures for verification in duplicate to District Superintendent of Police for obtaining his report/no objection certificate, of the concerned District, where the Agency intends to commence its activities.

(3)The District Superintendent of Police in addition to the causing of verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information:

(i)whether the applicant or the company earlier operated any Private Security Agency, either individually or in partnership of others and if so, the details thereof; and

(ii)whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.

(4)The District Superintendent of Police shall send his report/no objection certificate in Form II within 30 days. He shall retain copy of report/no objection certificate in his office record and in the concerned police station.

5. Grant of license.

(1)The Controlling Authority after completing all the formalities prescribed under Rule 4 and satisfying itself about the suitability of the applicant and also the need for granting the license for the area of operation applied for, may either grant a license in the format prescribed in Form IV or refuse to grant the same within the period of sixty days.

(2)No license shall be granted without 'No Objection Certificate' from District Superintendent of Police.

6. Conditions of license.

(1)The licensee shall successfully undergo a training relating to the private security service as specified by the Controlling Authority within the time frame fixed by it.

(2)The license shall intimate the name parentage, date of birth, permanent address, address for correspondence and the principal profession of each person forming the Agency within fifteen days of receipt of the license to the Controlling Authority,

(3)The licensee shall inform the Controlling AUthority regarding any change in the address of persons forming the Agency or any change of management within seven days of such change.

(4)The licensee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the private security guard or supervisor engaged or employed by the Agency, in the course of their performance of duties as private security agency. A copy of such communication shall Also be sent to the officer in charge of the police station where the person charged against resides.

(5)Every licensee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the license is granted.

(6)Same as provided in these rules, the fees paid for the grant of license shall be non-refundable.

7. Verification of character and antecedents of the private security guard and supervisor.

(1)Before any person is employed or engaged as a security guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in any one or more of the following manners-

(a)by verifying the character and antecedent of the person by itself.

(b)by relying upon the character and antecedent verification certificate produced by the person provided the Agency does not have any adverse report regarding the person's character and antecedents from any other source.

(c)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police.

(2)The person desirous of getting employed or engaged as security guard or supervisor shall submit Form V in duplicate to the Agency. If the person has stayed in more than one District during the last five years, the number of forms shall be many as Districts.

(3)The Agency shall cause an inquiry into the correctness of the particulars filled in either by itself or by sending the form to the respective District Superintendent of Police.

(4)In case where the agency decides to verify the character and antecedents of the applicant by itself, it shall ascertain the following:-

(a)the identity and reputation of the application from locality/localities where he has reportedly been residing/resided.

(b)whether there have been criminal case (s) registered./pending trial against the applicant.

(c)whether the applicant has ever been convicted.

(d)general reputation of the applicant whether engaging or employing the person will post a threat to national security or public order.

(5)In case the agency refers the application to police for verification of character and antecedents, it shall send the form (s) of the applicant to the District Superintendent of Police where the headquarter of the agency is located alongwith the bank draft or bankers cheque of Rs. 100/- per form payable to the concerned District Superintendent of Police. The District Superintendent of Police shall then refer the form (s) to concerned police station(s). The police shall -

(a)establish identity of the individual and verify the character and antecedents of the person by making a visit to the locality, where the person claims to have resided or residing and ascertain his identity and reputation from the respectable residents of the locality.

(b)consult the police station, record of the concerned police station and other records at the District Police Headquarter.

(c)specifically state if there is a criminal case registered against, the person at any point of time or if he has every been convicted of criminal offence punishable with imprisonment.

(d)specifically comment if the engaging or employing the person under verification by the Private Security Agency will pose a threat to National Security.

(e)record comments on every claim of the person in character and antecedent Form and also a general report about his activities including means of livelihood in the period of verification.

(f)ensure that character and antecedent verification report is issued within ninety days of the receipt of the character and antecedent form.

(6)The report of the police regarding character and antecedents of a person shall be graded as confidential. It shall be addressed in named cover to a designated officer of the. Security Agency requesting for character and antecedents.

(7)On the basis of police verification and on the basis of the own verification, the Agency shall issue a character certificate in Form VI and the same shall not be taken back by such Agency even if the person ceases to be the employee of that Agency. This certificate shall ordinarily be valid for three years from the date of issue.

8. Security training.

(1)The Controlling Authority shall frame the detailed training syllabus required for training the security guards. This training shall be for a minimum period of hundred hours of classroom instruction and sixty hours of field training, spread over at least twenty working days. The ex-servicemen and former police personnel shall however be required to attend a condensed course only, of minimum forty hours of classroom instructions and sixteen hours of field training spread over at least seven working days.

(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 Arabic 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 Armored 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 supervisors only).

(3)The security guard shall have to successfully undergo the training specified by the Controlling Authority. On completion of the training each successful trainee shall be awarded a certificate in Form VII by the training institute or organization.

(4)The Controlling Authority shall inspect-the functioning of training facility 'from time to time either by itself or through its own officers. Normally such inspection shall be conducted at least two times every year.

(5)All the agencies shall submit a list of successful trainees to the Controlling Authority in the manner specified by it.

9. Standard of physical fitness for security guards.

(1)A person shall be eligible for being engaged or employed as security guard if he fulfill the standards of physical fitness as specified below:-

(i)Height, 160 ems (for Female 150 cms), weight according to standard table of height and weight, chest 80 ems with an expansion of 4 ems (for females no minimum requirement for chest measurement).

(ii)Eye sight : far sight vision 6/6, near vision 0.6/0.06 with or without correction, free from colour blindness should be able to identify and distinguish colour display in security equipments and read and understand display in English alphabets and Arabic numerals.

(iii)Free from knock knee and flat foot and should be able to run one kilo meter in six minutes.

(iv)Hearing : Free from defect; should be able to hear and respond to the spoken voice and the alarms generated by Security equipments.

(v)The candidate should have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need.

(2)A candidate should be free from evidence of any contagious or infectious disease. He should not be suffering from any disease which is likely to be aggravated by service or is likely to render him unfit for service or endanger the health of the public.

(3)Agency shall ensure that every security guard working for it undergoes a medical examination after every twelve months from his last such examination so as to ensure his continues maintenance of physical standard as prescribed for the entry level.

10. Provision for Supervisors.

(1)There shall be one supervisor to supervise the work of not more than fifteen private security guards.

(2)In case the private security guards are on security duty in different premises and it is not practical to supervise their work by one supervisor, the Agency shall depute more number of supervisors so that at least for every six private security guards there is one supervisor available for assistance, advice and supervision.

11. Verification of conditions of License and review of licence.

(1)The Controlling Authority either by itself or through its officers may verify the training and skills imparted to the private guards and supervisors of any private security agency.

(2)The Controlling Authority may review the continuation or otherwise of licence of such security agencies which may not have adhered to the conditions of ensuring the required training.

12. Renewal of license.

(1)Every Agency shall apply to the Controlling Authority for renewal of the licence in Form VIII at least 45 days before the expiry of its validity as specified in sub-section (1) of section 8 of the Act.

(2)Every application for renewal of license shall be accompanied by:-

(a)a demand draft or banker's cheque showing the payment of fees as per sub-section (3) of section 7, payable to the Controlling Authority.

(b)Particulars of the applicant in form II from verification of his antecedents.

(c)Affidavit of the applicant in for III.

13. Conditions for renewal of license.

- The controlling authority shall not renew the licence if:-

(i)the principal place of business of the licensee is not in the jurisdiction of the controlling authority;

(ii)the licensee has not filed application within time period as specified under subsection (1) of section 8 of the Act;

(iii)the application form is not in the prescribed format or is not accompanied by the requisite fees/documents;

(iv)the licensee has violated the conditions of license;

(v)the District Superintendent of Police has sent adverse report against the licensee;

(vi)the Licensee has failed to provide training for its private security guards and supervisors as required under sub-section (2) of section .9 of the Act;

Provided that no order of refusal shall be made except after giving the applicant a reasonable opportunity of hearing.

14. Appeals and procedure.

(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in Form IX signed by the aggrieved person or his authorized advocate and presented to the appellate officer in person of sent to him by registered post.

(2)The appeal shall be accompanied by a demand draft or bankers cheque of Rs. 1000/- payable to the Appellate Authority.

15. Register to be maintained by the Agency.

- The regiSter required to be maintained under the Act by the Agency shall be in Form X.

16. Photo identity card.

(1)Every photo identity card issued by the Agency under sub-section (2) of section 17 shall be in Form XI.

(2)The photo identity card shall convey a full-face image in color, full name of the private security guard, name of the Agency and the identification number of the individual to whom the photo identity card is issued.

(3)The photo identity card shall clearly indicate the individuals's position in the Agency and the date up to which the photo-identity card is valid.

(4)The photo identity card shall be maintained upto date and any change in the particulars shall be entered therein.

(5)The photo-identity card issued to the private security guard shall be returned to the Agency issuing it, once the private security guard is no longer engaged or employed by it.

(6)Any loss or theft of photo-identity card shall be immediately brought to the notice of the Agency that issued it.

17. Other conditions.

(1)Notwithstanding whether the Agency mandates its private security guards to put on uniform while on duty or not, every private security agency shall issue and make it obligatory or its security guards to put on:-

(a)an arm badge distinguishing the Agency;

(b)shoulder or chest badge to indicate his position in the organization;

(c)whistle attached to the whistle cord and to be kept in the left pocket;

(d)shoes with eyelet and laces;

(2)The clothes worn by the private security guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they shall neither be too tight nor too loose as to obstruct movement or bending of limbs.

(3)Every private security guard shall carry a notebook and a writing instrument with him.

(4)Every private security guard while on active security duty shall wear and display photo-identity card issued under section 17 of the Act, on the outer most garment above waist level on his person in conspicuous manner.Form-I[See Rule 3(1)]Application for License to Engage in the Business of Private Security AgencyTo,The Controlling AuthorityGovernment of RajasthanSecretariatJaipur.Sub : Licence to run Private Security Agency.Sir,The undersigned (Individual/Firm/Company/Society) hereby applies for obtaining a license to run the business of Private Security Agency in the following districts of Rajasthan:-

1.

2.

3.

4.

The particulars of the Applicants/all Partners of the Firm/All. Directors of the Company/ Society in the format prescribed in Form II alongwith the affidavit in the format prescribed in Form III are annexed herewith as Annexure 1 to....The signatory of this application has been duly authorised by the. Partners of. the Firm/Directors of the Company/Society. The proof of the same is enclosed (Annexure..........).The copy of the Partnership Deed/Memorandum of Article of Association of the Company/ Society is annexed herewith (Annexure).The List of Partners of the Firm/Directors of the Company/Society is as follows:-

S.No.

Name

Address

The demand draft/bankers cheque of amount Rs.... payable to Home Secretary, Rajasthan towards fees is attached. The details of which are as under:-Demand Draft No./Bankers Cheque No.:Date of Issue :Issuing Bank :Amount :A self explanatory report about the proposed agency is annexed (Annexure ) This write up highlights the profile of the agency including facilities available, particulars of uniform including its color for the security guards/supervisors of the agency, equipments to be used for security services and the facilities for imparting instructions to the security guards/supervisors.

Enclosures:-		Signature
1. Particulars in Form II
(Annexure-1 to ....)
2. Affidavits Form III		Name of the Applicant
(Annexure ........... to ...........)
3. Authorization by the partners/board of Directors of theCompany/Society for signing the application		Address of the Applicant
(Annexure ...............)
4. Memorandum of Article of Association/Partnership Deed of theFirm/Company/Society.		Tel. No. of the Applicant
5. The profile of the agency (Annexure.............)		Date of Application

Note. - i. Strike out whatever is not applicable.ii. Incomplete/improperly filled up form will NOT be accepted.AcknowledgementThe application received on has been entered at serial no............................. of the Register.SignatureOf Controlling Authority.Form II[See Rule 3(2)(b) & 12(2)(b)]Particulars of Applicant for license of Agency for verification of his/her Antecedents of Applicant

Thumb Impression* of the Applicant…...................................................................................................	Passport Sizerecent Photographattested by ClassIGazetted Officer
Signature of the Applicant…...................................................................................................
Name of AttestingOfficer…..........................................................................................
Designation of Attesting Officer…....................................................................................................

1.	Name of applicant (in BLOCK letters)
Last name ........................ First name........................
2.	If name has been changed ever, the previous name(s):................................................................
3.	Sex : (male/female)................................................................
4.	Date of Birth:................................................................
5.	Parents' Full name and Address:................................................................
(i) Father
(ii) Mother
6.	Permanent Address (complete postal address):
House No. .......................	Mohalla .......................
Street .......................	Village .......................
Post Office .......................	Police Station .......................
District .......................	Pin Code .......................
7.	Present Residental Address (complete postaladdress)
House No. .......................	Mohalla .......................
Street .......................	Village .......................
Post Office .......................	Police Station .......................
District .......................	Pin Code .......................
Telephone No./Mobile No.
8.	Since when residing at the above-mentionedaddress
Date ....................... Month....................... Year
9.	Address of residences during last five years
{\|
SI.No	From	To	Address
1
2
3
4
5

|-| 10.| In case of stay abroad particulars of all placeswhere resided for, more than one year after attaining the age oftwenty-one years.|-|

SI.No	From	To	Address
1
2

|-| 11.| If married, Full Name of Spouse (BLOCK letters)............................................................................................................................................................................................................|-| 12.| Present Residential Address of Spouse........................................................................................................................................................................................................................................................................................................................................................................................................................|-| 13.| Other Details of Applicant:|-| (a) Educational Qualifications:|-| (b) Previous positions held if any along withname and address of employers:|-|

SI.No	Period	Employer's particulars
	Form	To
1
2

|-| (c) Reason for leaving last employment:|-| (d) Visible Identification Mark:|-| 14.| Name, address of the Agency and licenseparticulars of Private Security Agency operated earlier aspartner or majority shareholder or Director:||-| Name of Agency:|-| Address:|-| License particular:|-| 15.| Are you a citizen of India by :Birth/Descent/Registration/Naturalization (strike out which isnot applicable):|-| 16.| (a) Have, you ever possessed any othercitizenship:| Yes/No.|-| (b) If yes, indicate country(ies) :................................................................|-| 17.| (a) Is any FIR pending against you?| Yes/No.|-| (b) If yes, attach copy of FIR||-| 18.| (a) Is any criminal proceedings pending againstyou in any court?| Yes/No.|-| (b) If yes, furnish the following details:|-|

S. No.	FIR No.	Case No.	Name of Police Station	Name of Court	Sections of Law
1.
2.

|-| 19.| (a) Have you ever beenconvicted/acquitted/discharged?| Yes/No.|-| (b) If yes, furnish the following details:|-|

S. No.	FIR No.	Case No.	Name of Police Station	Name of Court	Sections of law	Date of Judgment	Whether discharge/ acquitted/ convicted
1.
2.

1.	Whether the particulars furnished by theapplication are correct.	Yes/No.
2.	Whether the identity of the applicant in photois correct.	Yes/No.
3.	Whether the applicant is residing at the addressfurnished by him for the last one year.	Yes/No.
4.	Whether there is any case pendinginvestigation/trial against the applicant.	Yes/No.
Details of FIRs/Cases pendinginvestigation/trial are as under:-
	{\|
S. No.	FIR No.	Section of Law	Police Station	Whether pending investigation/trail

|-| 5.| Whether applicant have been convicted by anycourt| Yes/No.|-|

S. No.	FIR No.	Case No.	Name of Police Station	Name of court	Section of law	Date of Judgement	Whether discharge/acquitted/convicted
1.
2.

Date:
No.	Date

Report of Superintendent of PoliceDistrict ...........................

1. The character and antecedents of Shri S/o ....have been verified.

2. The applicant has earlier operated/not operated private security agency individually/ in partnership of other. The details are as under:-

3. The applicant possess/does not posses any special qualification, sill which may facilitate his operation of Private Security Agency. The details are as under:-

4. The office has no objection if the applicant Shri S/o .... is granted license under section VII of the Private Security Agency Regulation Act 2005.

4. This office does not find the applicant suitable for grant of license for Private Security Agency.

Signature of the District Superintendent of PoliceDistrictDateSealForm-III[See Rule 3(2)(c) & 12(2)(c)]Affidavit(U/S 7(2) of the Private Security Agency (Regulation) Act, 2005)I .............................. S/o. .............................. Age .............................. Caste .............................. R/o .............................. hereby solemnly declares

(1)That I am citizen of India.

(2)That I have not been convicted by any court of law in India or abroad for an offence in connection with promotion, formation or management of any company (any fraud or misfeasance committed by me in relation to any company.

(3)That I have not been convicted by any court of law in India or abroad for an offence prescribed punishment for which imprisonment of not less than two years.

(4)That I have no link whatsoever with any organziation or association which is banned under any law on account of their activities which pose threat to the national security or public order.

(5)That, there is no case or information registered against me in the police or with other competent authorities for committing or abetting the activities which are prejudicial to national security or public order.

(6)That I have not been dismissed or removed from any government service on the grounds of misconduct or moral turpitude.

(7)That my company/firm/association is registered in India and no proprietor or majority share holder, as partner or director in this company/firm/association is citizen of country other than India.

(8)That I will ensure the availability of training prescribed for the security grounds and supervisors.

(9)That I will abide by the conditions of the license.Signature of the ApplicantName & full AddressVerificationI, .............................. S/o. .............................. Age .............................. R/o. .............................. solemnly declare that I have read over the above clauses (1) to (8) with full sense. All these clauses are correct, true and in my full knowledge.Signature of the ApplicantName & full AddressForm IV[See Rule 5]Government of RajasthanLicense to engage in the business of Private Security Agency

Serial No.

Date:

Shri .............................. (name of the applicant) S/o. .............................. R/o .............................. (full address) .............................. is granted the license by the Controlling Officer for the State of Rajasthan to run the business of Private Security Agency in the district(s) .............................. of/ State of Rajasthan with office at .............................. (address of the office). License is valid upto ..............................Place of Issue :Date of Issue :SignatureFull name of Controlling OfficerOffice SealRenewal

S. No.	Renewed	Date of Renewal	Reference of entry in the register	Signature and seal of controlling officer
	From	To

Form V[See Rule 7(2)1]Particular of Applicant for Supervisor/Security Guard for verification of his/her AntecedentsTo,The ...................................................(Name of Private Security Agency)......................................................................................................................Sir,I hereby apply for appointment as Security Guard/Supervisors in your agency. My particulars are given below:-

Thumb Impression * of the Applicant.................................	Passport sizerecent Photographattested byclass IGazetted Officer
Signature of the Applicant...................................................
Name of Attesting Officer...................................................
Designation of Attesting Officer.........................................

1.	Name of applicant (in BLOCK letters)
Last name ........................ First name........................
2.	If name has been changed ever, the previous name(s):................................................................
3.	Sex : (male/female)................................................................
4.	Date of Birth:................................................................
5.	Parents' Full name and Address:................................................................
(i) Father ......................................................................................
(ii) Mother ......................................................................................
6.	Permanent Address (complete postal address):
House No. .......................	Mohalla .......................
Street .......................	Village .......................
Post Office .......................	Police Station .......................
District .......................	Pin Code .......................
7.	Present Residental Address (complete postaladdress)
House No. .......................	Mohalla .......................
Street .......................	Village .......................
Post Office .......................	Police Station .......................
District .......................	Pin Code .......................
Telephone No./Mobile No. ...............................................
8.	Since when residing at the above-mentionedaddress
Date ....................... Month....................... Year .......................
9.	Address of residences during last five years
{\|
SI.No	From	To	Address
1
2

|-| 10.| In case of stay abroad particulars of all placeswhere resided for, more than one year after attaining the age oftwenty-one years.|-|

SI.No	From	To	Address
1
2

SI.No	Period	Empoyer's particulars
	Form	To
1
2

S. No.	FIR No.	Case No.	Name of Police Station	Name of Court	Sections of Law
1.
2.

|-| 19.| (a) Have you ever beenconvicted/acquitted/discharged?| Yes/No.|-| (b) If yes, furnish the following details:|-|

S. No.	FIR No.	Case No.	Name of Police Station	Name of Court	Sections of law	Date of Judgment	Whether discharge/ acquitted/ convicted
1.
2.

|-| 20.| Enclosures: -|-| a. Affidavit in Form III.|-| b. ......................|-| c. ......................|-| 21.| Self Declaration:-|-| The information given by me in this form andenclosures is true and I am solely responsible for accuracy.|}(Signature/T.I.* of applicant)Full Name .................................DatePlace ................................(*Left Hand Thumb Impression if Male and Right Hand Thumb Impression if Female)Certificate by the Agency (if verification done by itself) Certificate of the AgencyIt is certified that the agency has verified the particulars/information furnished in the above form and found it to be correct and the applicant does not attract any disqualification under the Act/Rules.Signature of AuthorityName & DesignationDate(To be filled up by Agency if referred to Police for Verification)To,The District Superintendent of PoliceDistrict ................................................Sir,Kindly get the character and antecedents of the above mentioned applicant verified and furnish the report in the columns given for that purpose. The details of Bank Draft/Banker's Cheque towards prescribed fee are as under:-Demand Draft/Banker's Cheque:Date of Issue:Name of Issuing BankAmountSignature of the Authorized OfficerName of Agency:Address:License No.Report of the Officer-In-Charge of the Police Station(To be filled by SHO)

1.	Whether the particulars furnished by theapplication are correct.	Yes/No.
2.	Whether the identity of the applicant in photois correct.	Yes/No.
3.	Whether the applicant is residing at the addressfurnished by him for the last one year.	Yes/No.
4.	Whether there is any case pendinginvestigation/trial against the applicant.	Yes/No.
Details of FIRs/Cases pendinginvestigation/trial are as under:-
	{\|
S. No.	FIR No.	Section of Law	Police Station	Whether pending investigation/trail

|-| 5.| Whether applicant have been convicted by anycourt| Yes/No.|-|

S. No.	FIR No.	Case No.	Name of Police Station	Name of court	Section of law	Date of Judgement	Whether discharge/acquitted/convicted
1.
2.

|-| 6.| Whether the applicant is engaged in any activitywhich is anti-social or dangerous to the public safety/publicorder (if yes, give details).| Yes/No|-| 7.| Whether the general reputation of the applicantis good.| Yes/No.|-| 8.| Whether the applicant has been removed/dismissedfrom any government service (if yes, give details).| Yes/No.|-| 9.| Whether the applicant has any links with anybanned organization.| Yes/No.|-| 10.| Whether giving license to the applicant willpose a threat to the national security/integrity/stability of thenation and issuing a licence will not be in the interest ofpublic order.| Yes/No.|}(Signature of Officer-In-charge of Police Station)Name of Police StationOffice SealDate:Report of Superintendent of Police District ..............................(To be filled up by SP)As per police verification report, Shri ................................... S/o ................................... is suitable/unsuitable to be engaged as Security Guard/Supervisor.Signature Superintendent of PoliceName ..............................SealTo,Name of Agency .........................Address of Agency .........................Form VI[See Rule 7(7)1]Character and Antecedent Certificate(To be issued by the Agency)This is to certify that Mr./Ms. ............................................................................................................................................Son/Daughter of ............................................................................................................................................Whose particulars are given below has good moral character and reputation and that the application has been staying at the following address continuously for the last one year and that he has not been convicted by any court.Date of Birth:Place of Birth:Educational Qualification:Profession:Present Address:Issuing AuthoritySignatureNameDesignationAddress & Tel. No.Date of Issue:Form VII[See Rule 8(3)1]Training CertificateSerial numberName of the Training AgencyAddress of the Training AgencyLicense No.Certified that .................................. son/daughter of .................................. resident of .................................. has completed the prescribed training as prescribed in Rule 8 of the Private Security Agencies Rules, 2006 for the engagement or employment as a Private Security Guard/supervisor from .................................. till .................................. His signature and photograph are attested below.

Photograph

Signature of the Certificate HolderSignature of issuing authority Designation

Place of issue:Date of issue:From VIII[See Rule 12(1)]Application for Renewal of LicenseTo,The Controlling AuthorityGovernment of RajasthanSecretariatJaipurSub : Renewal of. License No. ....................Sir,The undersigned (Individual/Firm/Company/Society) holds license No. issued on and valid upto .......................................... for running the business of security agency under your jurisdiction. Kindly renew the license.The particulars of the Applicants/all Partners of the Firm/All Directors of the Company/ Society in the format prescribed in Form II alongwith the affidavit in the format prescribed in Form III are annexed herewith as Annexure 1 to ........................................The signatory of this application has been duly authorised by the Partners of the Firm/Directors of the Company/Society. The proof of the same is enclosed (Annexure ...............................)The copy of the Partnership Deed/Memorandum of Article of Association of the Company/ Society is annexed herewith (Annexure).The List of Partners of the Firm/Directors of the Company/Society is as follows:-

S.No.	Name	Address

The demand draft/bankers cheque of amount Rs. ................................... payable to Home Secretary, Rajasthan towards fees is attached. The details of which are as under:-Demand Draft No./Bankers Cheque No.:Date of Issue:Address of Issuing Bank:Amount:Self DeclarationThe applicant agency has observed all the conditions of license and has been functioning in accordance with the Act and the Rules.SignatureName of the ApplicantAddress of the ApplicantTelephone No. of the ApplicantDate of Application:Enclosures:-

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Note. - iii. Strike out whatever is not applicable.iv. Incomplete/improperly filled up form will NOT be accepted.AcknowledgementThe application received on ................................ has been entered at serial no. ................................ of the Register.SignatureOf Controlling Authority.Form IX[See Rule 14]Form for Appeal u/S. 14 of Private Security Agencies (Regulation) ActTo,The Principal Secretary HomeGovernment of RajasthanSubject : Appeal against the order of the Home Secretary,Rajasthan No. ......................... dated ...........................

Appellant -	Name:
	Father's Name:
	Address:

The above named appellant files this appeal aggrieved by the above mentioned order of the Home Secretary Rajasthan on the grounds stated below:-................................................................................................................................................................................................................The documents in support are enclosed herewith. Kindly set-aside the impugned order and grant me relief as under:......................................................................................................Signature(Name of the Applicant)AddressForm X[See Rule 15]Register of Particulars(Part-I Management details)

S. No.	Name of person(s) managing	parents Father's name	Present address & phone No.	Nationality	Date of Joining/leaving the agency
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(Part II Private Security Guards and Supervisor)

S. No	Name of Supervisor	Father's name	Present address & Phone no.	Date of Joining leaving the agency	Permanent address	Photograph	Badge No.	Salary with date
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(Part III Customers)

S. No.	Name of the Customer & phone no.	Address of the place were security is provided	Number and rank of Security is provided	Date of commencement of Services	Date of discontinuation of services
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(Part IV Duty Roster)

S. No.	Name of the Private guard/Supervisor	Address of the place of duty	Whether provided any arms/ammunition	Date and time of commence duty	Date and time of ending of duty
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Form XI[See Rule 16]Photo - Identity card for Private Security Guard/Supervisor (Name of the Private Security Agency)

Photograph of the holder duly attested by the issuing authority

Name...........................................................................................................Official Designation...........................................................................................................Identification No............................................................................................................Date of issue...........................................................................................................Valid up to...........................................................................................................Signature of the cardholder...........................................................................................................Signature of the Issuing Authority Office seal

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State of Rajasthan - Act