Section 2 in The Private Security Agencies Central Model Rules, 2006
2. Definitions
.-In these rules, unless the context otherwise requires,--(a)"Act" means the Private Security Agencies (Regulation) Act, 2005;(b)"Agency" means the Private Security Agency;(c)"Controlling Authority" means, the Controlling Authority so declared under the Act;(d)"Form" means, a Form appended to these rules;(e)"License" means a license granted under the Act;(f)words and expressions not defined in these regulations but defined in the Act, shall have the same meaning respectively assigned to them in the Act.
