Section 7 in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
7. Adequate training and certification of personnel.
- The private security agency shall ensure that every personnel appointed or engaged for cash transportation activities shall be imparted,-(a)the training certified for the security and safe handling of such activities as per the requirements of training laid down in the Second Schedule;(b)the refresher training once in every two years.
