Section 4 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
4. Verification of the antecedents of the applicant(s).
(1)Every applicant while making an application to the Controlling Authority for the issue of a fresh license or renewal shall enclose the Form-I duly filled in all respects for verification of his antecedents. In case, the applicant is a company or a firm, or an association of persons, separate Form-I for every proprietor or shareholder or partner or director of the company would be required to be enclosed, as if they were also the independent applicants.(2)On receipt of the application, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and particulars in Form-I.(3)The Controlling Authority or any officer authorized by him, shall forward the application along with its attachments to the ClD and the District Superintendent of Police concerned for verification/report of particulars of the applicant and recommendations thereof.(4)On the basis of verification so conducted, the District Superintendent of Police and the CID will give its No Objection or otherwise, as the case may be, to the commencement of the activities by the Agency in a district(s).(5)The CID and the District Superintendent of Police shall furnish the requisite No Objection or otherwise within thirty (30) days of receipt of requisition from the Controlling Authority or any other officer authorized for the purpose.(6)The CID and the District Superintendent of Police in addition to the verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information :-(a)Whether the applicant is/was indulging in activities prejudicial to the National Security or Public Order and if so, details thereof ; and(b)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(c)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
