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State of Jammu-Kashmir - Section

Section 16 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

16. Miscellaneous.

(1)Notwithstanding whether the Agency mandates its private security guards to put on uniform while on duty or not, every Agency will issue and make it obligatory for its 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 ;
(e)a headgear which may also carry the distinguishing mark of the Agency ;
(f)the uniform of the security guard shall be different from the police and other forces with regard to badges and none of the guards/supervisors should be permitted to wear presidential stars as shoulder/cap badges.
(2)The clothes worn by the guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of his limbs.
(3)Every guard will carry a notebook and a writing instrument with him.
(4)Every guard while on active security duty will wear and display photo identity card issued under these rules on his outer most garment above waist level in a conspicuous manner.
(5)If a guard is involved in a criminal case at the place of his duty, it is the Agency which shall be responsible for reporting the matter to the nearest Police Station as well as the Police Station of his native place.
(6)An arms license will be issued to the guard only in his personal capacity by the licensing authority under the Arms Act/Rules after fulfilling the conditions laid therein.
(7)The Agency shall ensure recording of CCTV footage in the premises where the services will be provided and shall save records up to two months for facilitating the investigating agencies in any case(s) if need be.
(8)Not more than two guards may be deployed for providing security to any person at any time at any place.
(9)The Agency shall deploy the guards only for the purpose of private security as defined under clause (g) of section 2 of the Act.
(10)The Agency shall provide list of employees to the Superintendent of Police/District Magistrate of the territorial district on monthly basis so as to have first hand information for maintaining of surveillance.
(11)The Controlling Authority may, at any time, enter the premises of the Agency, inspect and examine the place of business, the records, accounts and other documents connected with the license and may take record(s), copy of any relevant document(s).
(12)The fee charged for the services rendered by the Agency shall be reasonable and if at any point of time, it is reported to the Controlling Authority that the fee charged is not reasonable or uniform, he may issue appropriate directions to the Agency for bringing rationality in the fees so charged.
(13)The Agency may consider covering each guard/supervisor under insurance cover.
  Form-I Passport sizeRecentPhotograph Attested byIstClassGazette Officer
(See Rule 4)
Form for Verification of Antecedents
*Thumb Impression* of the applicant_____________________________Signature of the applicant_______________________________________For official use only :
Form number Name of the police station sent for policeverification Date
     
Fee Amount Rs.______________________Cash/D. D.________________Name of Bank and Branch_______________________________________D. D. No._____________________Date of Issue____________________N. B. - Please read the instructions carefully before filling the form. Please fill in Block Letters :(Caution : Please furnish information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for grant of licence)