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State of Andhra Pradesh - Section
Section 22 in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008
22. Enclosures:
....................................................................................................................................................................................................................................................................................................................................................................................................................................................................(Signature/T.I * of applicant)For Office Use OnlyFile No...........................................Date of issue of C and A Report........................(Signature of the Police station in charge)Name of the police station.............................Name of the Police District............................*N.B. Cancel whatever is not applicableForm III(See Rule 3 and 4)Character and Antecedent CertificateThis is to certify that Mr./Ms............................................................... Son/Daughter of..................................Whose particulars are given below has good moral character and reputation and that the applicant has been staying at the following address continuously for the last one year.Date of BirthPlace of BirthEducational Qualification:Profession:Present Address:Permanent / AddressIssuing AuthoritySignatureNameDesignationAddress/Tel.No.Date of Issue| Form IV(See Rule 5(4))Training Certificate | Affix RecentPassport sizePhotographwithAttestation | ||
| Serial Number | |||
| Name of the Training Agency Address of theTraining Agency Licence No. |
| To | ||
| The ControllingAuthority…..............................................….............................................. | Affix RecentPassport sizePhotographwithAttestation | |
| Finger Prints |