Section 4 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
4. Verification of character and antecedents of the applicant.
(1)Every applicant while making an application to the Controlling Authority for issue of fresh license or renewal shall enclose with the application Form-II for verification of its antecedents. In case, the applicant is a company or a firm, separate Form-II for every proprietor, majority shareholder, partner or director, as the case may be, shall be enclosed, as if they are also the applicants.(2)On receipt of the application the Controlling Authority or Authorized Officer may, for verification of the contents of the application, forward it to the Superintendent of Police of the concerned district where the agency intends to commence its activities and make such inquiry as he considers necessary for verification of particulars of the applicant.(3)After verification, the Controlling Authority or any Officer Authorized by him shall obtain : -(a)No Objection Certificate from the concerned Superintendent of Police;(b)The verification report shall be prepared by Superintendent of Police, in which particulars of the applicant and every person in whose name the antecedent form is filled up.(4)The Superintendent of Police of the concerned police district shall furnish the no objection certificate within thirty days of receipt of the application to the Controlling Authority or any other Authorized Officer for the said purpose.(5)The Superintendent of Police shall also furnish the verification report within thirty days of receipt of the application to the Controlling Authority or the Authorized Officer containing the following information, namely : -(a)Whether the applicant is/was indulged in activities which are prejudicial to national security or public order and if so, details thereof,(b)Whether the applicant earlier operated any agency either individually or in a partnership and if so the details thereof; and(c)Whether the applicant possesses any special qualification or skill which may be considered to be facilitating the operations of the agency.
