Section 5 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
5. Verification of character and antecedents of the guard.
(1)Before any person is employed or engaged as a guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in anyone or more of the following manner :-(a)by verifying the character and antecedents of the person by itself ;(b)by relying upon the character and antecedent verification certificate produced by the person to the satisfaction of the Agency :Provided that the character and antecedent certificate shall be valid only if the Agency does not have any adverse report regarding the person's character and antecedents from any other source.(c)by relying on the report issued by the concerned District Superintendent of Police or higher rank posted in the said district and No Objection Certificate from CID, J&K.(2)The person seeking employment or engagement as guard or supervisor shall submit the information/particulars in Form-II to the Agency. In case, the person has stayed in more than one district during the last three years, he shall have to submit a separate form for each district.(3)The Agency shall cause an inquiry into the correctness of the particulars filled in by the applicant in Form-II either by itself or by sending the form to the respective District Superintendent of Police and CID Headquarters, J&K. Where Form-II is forwarded to the District Superintendent of Police for verification, the Agency shall pay a fee of Rs. 50/- in the form of a Treasury Receipt creditable to Major Head-0055.(4)The police authorities shall ensure that verification of character and antecedents shall be conducted in a similar manner in which the verification of Police Constable is conducted for appointment in Police Department and verification report is issued within ninety days of the receipt of the character and antecedent from the Agency in a sealed cover.(5)Character and antecedents verification report once issued will remain valid for three years.(6)The Agency shall either based on report of the District Superintendent of Police or having been satisfied as to the correctness of the particulars of the applicant by an inquiry conducted by itself, issue Character and Antecedent Certificate in Form-III :Provided that no such certificate shall be cancelled or withdrawn except in circumstances where the police report is cancelled by the District SP concerned or the persons ceases to be an employee of the Agency.
