Section 10 in The Orissa Private Security Agencies Rules, 2009
10. Conditions for grant of licence.
(1)The licence shall successfully undergo a training relating to the private security service as prescribed by the Controlling Authority within the time frame fixed by it.(2)The licencee shall intimate the name, parentage, date of birth, permanent address, address for correspondence and the principal profession of each person forming the Agency within fifteen days of receipt of the licence to the Controlling Authority.(3)The licencee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency, change of management within seven days of such change.(4)The licensee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the security guard or supervisor engaged or employed by the Agency, in the course of their performance of duties. A copy of such communication shall also be sent to the officer-in-charge of the police station where the person charged against resides.(5)Every licencee shall be abide by the requirements of physical standards for the security guards and their training as prescribed in these rules as the condition on which the licence is granted.
