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State of Goa - Section

Section 19 in The Goa Private Security Agencies Rules, 2008

19. Details to be obtained before employing a person as a private security guard or supervisor.

(1)No agency shall appoint/engage any person as a private security guard or supervisor without obtaining his full details in Form VII.
(2)In case the person applying for appointment as a private security guard or supervisor declares the details of his last employment, if any, the Agency shall verify the authenticity of the reasons for leaving the last employment declared by the applicant.