Section 5(6) in Delhi Private Security Agencies (Regulation) Rules, 2009
(6)The concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose shall furnish the character and antecedent verification report within thirty days of receipt of the Form-II to the designated officer of the agency, containing the following information, namely: -(a)the comments of the police on the particulars filled by the person in Form-II;(b)a general report about the activities including his means of livelihood during the period of verification;(c)disclosure about the criminal investigation or proceedings, registered or commenced or pending or disposed of at any point of time;(d)regarding his conviction, if any, in criminal offence punishable with imprisonment;(e)whether the engagement or employment of the person under verification by the agency will pose a threat to national security or not.
