Section 3(2) in Bihar Private Security Agencies Rules, 2011
(2)[. The Controlling Authority shall be responsible for creating a web management system, where, as far as possible, relevant information such as Act, Rules, procedures, circulars and notices may be made available for general public. The State Government shall stimulate and notify rules regarding the online processing of licence and registration of applications through official website of Home Department of the Government of Bihar.] [Inserted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
