(1)The controlling authority shall frame the detailed training syllabus required for training the security guards/Supervisors. (Training Syllabus for Security guards, Supervisors and Licencees in Annexures I, II and III). This training shall be for a minimum period of 120 hours of classroom instruction and 90 hours of field training, spread over to 30 working days for security guards (Annexure I), 18 working days for Ex-Servicemen and Ex-Policemen (Annexure I (a)), 15 working days for Supervisors (Annexure II) and 6 working days for licencees (Annexure III).(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/ apartment, personnel security, household security,(d)Fire fighting,(e)Crowd control,(f)Examining identification papers including identity cards, passports and smart cards,(g)The candidate should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification of documents, arms Licence, travel documents and security inspection sheet,(h)Identification of improvised explosive devices,(i)First-Aid,(j)Crisis response and disaster 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 IPC, Right to private defence, procedure for lodging an FIR 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 example; security alarms and screening equipments),(q)Leadership and Management (for supervisors only).(3)In addition to the subjects mentioned above, training for Security Guards and Supervisors will also include the following topics :-(i)Present Security Scenario(ii)Government Security Agencies(iii)Interface with Police, Public and other Departments(iv)Maintenance of various records(v)Relevant Labour Laws(vi)Introduction of "Private Security Agencies" (Regulation) Act, 2005 and Rules and(vii)Field visits.(4)The security guard will have to successfully undergo the training prescribed by the competent authority. On completion of the training each successful trainee will be awarded a certificate in Form IV by the training organization.(5)The competent authority will inspect the functioning of training facility from time to time either by itself or through its own officers. Training facility will include :-(a)Adequate space to train at least 25 security guards at one time(b)Suitable ground and class rooms, (c) Security equipment and training aids d) Qualified instructors for out door and in door training.(6)All the training agencies shall submit a list of successful trainees to the controlling authority in the format prescribed in Form X.
