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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(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.