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State of Madhya Pradesh - Section

Section 15 in Madhya Pradesh Private Security Agencies Rules, 2012

15. Photo Identity Card.

(1)Every private security guard/ Supervisor shall be issued a photo identity card under section 17 by the Agency in Form IX.
(2)The Photo identity card shall convey a full-face image in color, full name of the private security guard, name of the Agency and the identification number of the individual to whom the photo identity card is issued.
(3)The Photo identity card shall clearly indicate the individuals position in the Agency and the mate up to which the photo-identity card is valid.
(4)The photo identity card issued shall be maintained upto date and any change in the particulars shall be entered therein.
(5)The photo identity card shall be returned to the Agency when the private security guard is no longer engaged or employed by it.
(6)Any loss or theft of photo identity card shall immediately be brought to the notice of the Agency.
(7)Photo identity card will be issued only by authorised office bearer of agency, whose name, post and specimen signature will have to be provided to the Controlling Authority.