Section 14 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
14. Register to be maintained by a private security agency.
(1)A private security agency shall maintain a register containing-(a)the names and addresses of the persons managing the private security agency ;(b)the names, addresses, photographs and salaries of the private security guards and supervisors under its control including the name and particulars of the Scheduled Bank through which such salary is disbursed ;(c)the names and addresses of the persons whom it has provided private security guards or services ; and(d)such other particulars as may be prescribed.(2)The controlling authority may call for such information as it considers necessary from any private security agency, supervisor or private security guard to ensure due compliance of the Act.
