Section 14(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(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.
