Section 15 — Register to be maintained by a private security agency.

(1) Every 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; (c) the names and addresses of the persons whom it had provided private security guards or services; and (d) such other particulars as may be prescribed. (2) The Controlling Authority may call for such information as it considers necessary from any private security agency, supervisor or private security guard to ensure due compliance of the Act.

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