Section 6(1) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(1)The training for the guards will be mandatory and shall comprise 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 of the papers including identity cards, passports and smart cards ;(g)identification of improvised explosive devices ;(h)first aid ;(i)crisis response and disasters management ;(j)defensive driving (compulsory for the driver of armoured vehicle and optional for others) ;(k)handling and operation of non-prohibited weapons and firearms (optional) ;(l)rudimentary knowledge of Ranbir Penal Code, Samvat 1989 (Act No. XII of 1989) right to private defense, procedure for lodging First Information Report in the Police Station, Arms Act (only operative sections) ; Explosives Act (operative sections) ;(m)badges of rank in police and military forces ;(n)identification of different types of arms in use in public and police ;(o)use of security equipments and devices (like security alarms and screening equipments) ; and(p)leadership and management (for supervisors only).
