Section 6 in Delhi Private Security Agencies (Regulation) Rules, 2009
6. Training of guards.
(1)For the purposes of training of guards, the Controlling Authority shall frame the syllabus containing the details of the training. The duration of the training shall be for a minimum period of hundred hours of theoretical instruction and sixty hours of practical training, spread over at least, twenty working days. The ex-serviceman and former police personnel shall however be required to attend a condensed course only, of minimum forty hours of classroom instructions and sixteen hours of field training spread over at least seven working days.(2)The training will include the following subjects, namely:-(a)conduct in public and correct wearing of uniform;(b)physical fitness training;(c)physical security, security of the assets, security of the building or apartment, personnel security, household security;(d)fire fighting;(e)crowd control;(f)examining identification papers including identity cards, passports and smart cards,(g)should be able to read and understand English alphabets and Roman numerals as normally encountered in the identification documents, arms license, travel documents and security inspection sheet;(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 firearms (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 equipments and devices (for example; security alarms and screening equipments);(q)leadership and management (for supervisors only); and(r)observations, handling unidentified objects, conducting anti-sabotage checks, handling equipments and special requirement for those who have to do body protection.(3)The security guard shall have to successfully undergo the training as prescribed by the Controlling Authority in training institute or organizations recognized by it. On completion of the training, the successful trainee shall be awarded a certificate in Form-IV by the recognized training institute.(4)For the purposes of imparting training as per the syllabus, the Controlling Authority may frame the guidelines and specifications for recognizing the institute or organization, and may recognize the institutes if it fulfils the required guidelines and specifications.(5)The officer authorized by the Controlling Authority for the purpose, shall carry out regular inspections of the recognized institute or organization and if it ceases to fulfill the requisite guidelines and specifications, may recommend de-recognition of such institute or organization.(6)On receiving the recommendation from the authorized officer, the Controlling Authority may after affording a reasonable opportunity to the institute, de-recognize the institute or organization.(7)A recognized training institute or organization shall submit the following details to the Controlling Authority:-(a)name and address of the institute;(b)particulars of the trainee guards;(c)duration of the training;(d)syllabus covered and marks obtained by the trainee;(e)name and designation of the person authorized to issue certificates; and(f)any other information as may be required by the officer authorized by the Controlling Authority.
