Section 4 in Rajasthan private Security Agencies (Regulation) Rules, 2006
4. Verification of the antecedents of the applicant.
(1)On receipt of the application referred to in sub-rule (1) of Rule 3, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.(2)The Controlling Authority shall send copy of the application for license and its enclosures for verification in duplicate to District Superintendent of Police for obtaining his report/no objection certificate, of the concerned District, where the Agency intends to commence its activities.(3)The District Superintendent of Police in addition to the causing of verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information:(i)whether the applicant or the company earlier operated any Private Security Agency, either individually or in partnership of others and if so, the details thereof; and(ii)whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.(4)The District Superintendent of Police shall send his report/no objection certificate in Form II within 30 days. He shall retain copy of report/no objection certificate in his office record and in the concerned police station.
