Section 6(2) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(2)The duration of the training shall be for a minimum period of hundred hours of theoretical instruction and sixty hours of practical training, spread over at least, twenty working days in the recognized training Institutes of Police and Central Armed Forces to imbibe and instill mental alertness, confidence, drill and discipline besides knowhow of electronic security gadgetry and arms/explosives. The payment for training will be borne by the Agency :Provided that such training may not be required in case of a person who has the experience of having served in Armed or Police Forces of the Union or the Police Force of the State for a period of not less than 5 years or who has worked in Home Guards Organization or in Fire Services Department for not less than 8 years and is physically fit.
