Section 5(1) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(1)No person shall be employed or engaged as a domestic worker by the agency unless he fulfills the conditions specified in section 7 of the Act and the agency is satisfied about the character and antecedents of such person in the following manner, namely : -(a)After verification of the character and antecedent by itself;(b)After verification of the character and antecedent certificate produced by the person ;Provided that the certificate is valid and the agency has no adverse report regarding his character and antecedent from any other sources;(c)After receiving the character and antecedent report from the Superintendent of Police.
