Section 8(2) in Rajasthan private Security Agencies (Regulation) Rules, 2006
(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).
