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State of Chattisgarh - Section

Section 20 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014

20. Enclosures :

............................................................................................................................................................................................................................................................................................(Signature/Thumb Impression * of applicant)(*Left Hand Thumb Impression if Male and RightHand thumb Impression if Female)For Office Use Only :File No......................Date of issue of C & A report........................(Signature of Police Station In-charge)Name of Police Station...............................Name of Police District..............................Note. - (i) Three passport-size photographs duly attested by G.O. on reverse of photograph in respect of applicants.
(ii)Proof of Age.
(iii)Certificate of incorporation issued by ROC, Sale Tax No. (ST-2), Labour License, Registration under ESI Act and EPF Act, 1952.
(iv)Site Plan of office.
(v)Proof of residence of Applicants.
(vi)Prescribed Fees.
(vii)NOC from landlord for carrying on trade of Placement Agency Business at the premises.
Form-III[See rule 5]Form for verification of Character and Antecedents of Domestic WorkerThumb Impression of the Applicant.......................................................Signature of the Applicant................................................For official use only.
Form Number Name of the police station, sent for policeverification Date
     
Fee Amount Rs...........................Cash/D.D.....................................Name of Bank and Branch..............................................................D.D. No................................Date of Issue................................N.B. Please read the instruction carefully before filling the form.Please Fill in Block Letters(Note : Please furnish correct information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for employment/engagement in private agencies.)