(a)"In these rules, unless the context otherwise requires" Act means the Private Security Agencies (Regulation) Act, 2005 (Central Act No. 29 of 2005).(b)"Agency" means the Private Security Agency.(c)"Annexure" means the annexures appended in Appendix-II to these rules.(d)"Form" means a form appended in Appendix-I to these Rules.(e)"The Controlling Authority" means the Controlling Authority as notified and appointed by the Government under subsection (1) of Section 3 of the Act.(f)The words and expressions not defined in these rules but defined in the Act, shall have the same meaning respectively assigned to them in the Act.
