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NCT Delhi - Section

Section 17 in Delhi Private Security Agencies (Regulation) Rules, 2009

17. Other conditions of license.

(1)Every Agency shall ensure that the guards engaged or employed by it, wear uniform while on duty, which is distinguishable from the other agencies.
(2)The agency shall also make the following as obligatory, namely:-
(a)For the Guard/Supervisor. -
(i)to put an arm badge for the guard distinguishing it from other agency;
(ii)to put a shoulder or chest badge to indicate guard's position in the organization;
(iii)to put a whistle attached to the whistle cord and to be kept in the left pocket of the shirt;
(iv)rubber sole shoes with eyelet and laces;
(v)a headgear having the distinguishing mark of the private security agency;
(vi)every guard shall carry a notebook and a writing instrument with him.
(b)For the Agency. -
(i)the uniform worn by the guard while on duty shall be such that it does not hamper his efficient performance. In particular the uniform shall neither be too tight nor too loose as to obstruct movement or bending of his limbs;
(ii)every guard/supervisor while on duty shall wear and display photo-identity card issued under section 17 of the Act on the outer most garment above waist level on his person in a conspicuous manner;
(iii)the identity card issued to the guard/supervisor shall be returned to the agency at the time of resignation or quitting the service;
(iv)any loss or theft of photo-identity card shall be immediately brought to the notice of the private security agency that issued it.
(3)The Agency shall deploy the guards only for the purpose of private security as defined under clause (f) of section 2 of the Act.
(4)The Controlling Authority or any other officer authorized by him in this behalf, may, at any time, enter the premises of the Agency and inspect and examine the place of business, the records, accounts and other documents connected with the license and may take record(s), copy of any relevant document(s).
(5)The Agency shall provide details of the person(s) forming the agency, any change in the address, any change in the constitution or management and also about criminal charge (if any) made against them in the course of performance of their duties in the agency or, as the case may be, a guard/supervisor employed or engaged by them, to the Controlling Authority from time to time.Form I(See rule 4)Form for verification of Antecedents
Thumb Impression* of the Applicant.............. Passport size recent photograph attested by aClass-I Gazetted officer
 
Signature of the Applicant........................
 
For official use only
Form number Name of the police station sent for policeverification Date
     
Fee Amount Rs. ....... Cash/D.D............Name of Bank & Branch.....................D.D. No....................... Date of Issue .................N.B. : Please read the instructions carefully before filling the form. Please fill in BLOCK LETTERS:(CAUTION: Please furnish correct information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for grant of license)