Section 5 in Airports Authority of India (Ground Handling Services) Regulations, 2018
5. Security Protocol.
(1)All ground handling services shall be provided only through the regular employees of the entities permitted under these regulations;(2)No hiring of employees through handling contractor or manpower supplier shall be permitted;(3)An airline and agency allowed to carry out ground handling services at the airport shall ensure compliance to security provisions as required under any law for the time being in force; and(4)The ground handling agency, unless it acquire the status of regulated agent or otherwise authorised to do so by the Bureau of Civil Aviation Security, shall not undertake the security functions listed in paragraph1 of AVSEC Order referred to in sub-regulation (2)of regulation 3.
