Section 8 in Rajasthan private Security Agencies (Regulation) Rules, 2006
8. Security training.
(1)The Controlling Authority shall frame the detailed training syllabus required for training the security guards. This training shall be for a minimum period of hundred hours of classroom instruction and sixty hours of field training, spread over at least twenty working days. The ex-servicemen and former police personnel shall however be required to attend a condensed course only, of minimum forty hours of classroom instructions and sixteen hours of field training spread over at least seven working days.(2)The training will include the following subjects, namely:-(a)conduct in public and correct wearing of uniform;(b)physical fitness training;(c)physical security, security of the assets, security of the building or apartment, personnel security, household security;(d)fire fighting;(e)crowd control;(f)examining identification papers including identity cards, passports and smart cards;(g)should be able to read and understand English alphabets and Arabic numerals as normally encountered in the identification documents, arms license, travel documents and security inspection sheet;(h)identification of improvised explosive devices;(i)first aid;(j)crisis response and disasters management;(k)defensive driving (compulsory for the driver of Armored vehicle and optional for others);(l)handling and operation of non-prohibited weapons and firearms (optional);(m)rudimentary knowledge of. Indian Penal Code, right to private defense, procedure for lodging first information report in the police station. Arms Act (only operative sections), Explosives Act (operative sections);(n)badges of rank in police and military forces;(o)identification of different types of arms in use in public and Police;(p)use of Security equipments and devices (for supervisors only).(3)The security guard shall have to successfully undergo the training specified by the Controlling Authority. On completion of the training each successful trainee shall be awarded a certificate in Form VII by the training institute or organization.(4)The Controlling Authority shall inspect-the functioning of training facility 'from time to time either by itself or through its own officers. Normally such inspection shall be conducted at least two times every year.(5)All the agencies shall submit a list of successful trainees to the Controlling Authority in the manner specified by it.
