Section 6(2) in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(2)Every private security agency shall be responsible to comply with the followingchecks before an individual is appointed or engaged to participate in cashtransportation activities, namely:-(a)police clearance certificate – every individual shall obtain the police clearancecertificate from his local police station before appointment or engagement;(b)residence verification – the private security agency shall use its own resources toconduct a physical verification of the residential address of every individual,including general conduct check and the individual shall furnish to the securityagency the proof of residential address of at least three years before appointment orengagement for the cash transportation activities;(c)previous employer check – the private security agency shall use its own resources toconduct reference check with previous employers of the individual, if any;(d)Aadhaar verification – each individual appointed or engaged for the cashtransportation activities shall be antecedent verified through Aadhaar number fromthe Unique Identification Authority of India;(e)credit history check – the private security agency shall conduct a credit historycheck of every individual appointed or engaged to ensure that wilfull creditdefaulters are not appointed or engaged for the cash transportation activities;(f)fidelity insurance – the private security agency shall obtain a fidelity insurance inrespect of every personnel appointed or engaged for the cash transportationactivities.
