Section 7(2) in Bihar Private Security Agencies Rules, 2011
(2)The training will include the following subjects, namely:-(b)Physical fitness training;(c)Physical security, security of the assets, security of the building or apartment, personnel security, house hold security;(d)Firefighting;(e)Crowd control;(f)Examining identification papers including identity cards, passports and smart cards;(g)Reading and understanding English alphabets and Arabic numerals as normally recorded in the identification documents and security inspection sheet etc;(h)Identification of improvised explosive devices;(i)First-Aid;(j)Crisis response and disasters management;(k)Defensive driving (compulsory for the driver of Armoured vehicle and optional for others);(l)Handling and operation of non-prohibited weapons and fire arms (optional);(m)Rudimentary knowledge of Indian Penal Code, right to private defense, procedure for lodging first information report in the Police Station, Arms Act (only operative sections), Explosives Act (operative sections);(n)Badges of rank in Police and military forces;(o)Identification of different types of arms in use in public and Police;(p)Use of security equipment and devices (For example security alarms and screening equipments); and(q)Leadership and management (for supervisors only).
