Section 5 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
5. Requisite number of trained staff per cash van.- (1) The private security agency shall
provide the private security for the cash transportation activities with the requisitenumber of trained staff, directly appointed or engaged by the private security agency, asspecified in sub-rule (2).(2)Every cash van shall have the following minimum staff, possessing thequalifications and training laid down under section 10 of the Act, on board for everysingle cash transportation activities, namely:-(i)Driver - one;(ii)Armed security guards - two; and(iii)ATM officer or custodian - two.(3)The cash van shall always be escorted by at least two trained armed security guardson board:Provided that more than two armed security guard may be deputed on a cash vandepending on the amount of cash carried and in accordance with the individualcompany’s insurance guidelines or client contract or terrain of operation.(4)Where the cash van is a medium motor vehicle, one armed guard shall sit in thefront along with the driver and another in the rear portion of the van and while intransit, loading or unloading, nature's call, tea or lunch break, at least one armedsecurity guard shall remain present with the cash van all the time.(5)Notwithstanding any other provision in these rules, the ex-serviceman, otherwiseeligible, may preferably be appointed or engaged by the private security agency forproviding security for cash transportation activities.
