Section 9(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(1)A private security agency shall not employ or engage any person as a private security guard unless he-(a)is a permanent resident of the State ;(b)has completed eighteen years of age but has not attained the age of sixty five years ;(c)satisfies the agency about his character and antecedents in such manner as may be prescribed ;(d)has completed the prescribed security training successfully or completes the same within one year of his engagement ;(e)fulfils such physical standards as may be prescribed ; and(f)satisfies such other conditions as may be prescribed.
