Section 17 in The Goa Private Security Agencies Rules, 2008
17. Verification of character and antecedents from the police authority.
(1)Any person seeking employment as a private security guard or supervisor and is desirous of getting his character and antecedents verified by the police authority, shall apply in Form V directly to the concerned District Superintendent of Police or any officer of the equivalent or higher in rank by depositing a fee of Rs. l00/- or such other fee as fixed by the Government from time to time. If the person has stayed in more than one District during the last five years, the person thereof shall also apply to the concerned Superintendent of Police of Districts.(2)The District Superintendent of Police or any officer of the equivalent or higher in rank shall verify the character and antecedent of the person and grant a certificate in Form VI to such person within (a) 30 days, if the verification is required within the State; and (b) 90 days, if the verification is required outside the State, from the date of receipt of the application for verification of character and antecedents in Form V.(3)In case no report is received from the concerned District Superintendent of Police or any officer of the equivalent or higher rank within the time as provided in sub-rule (2), it shall be deemed that there is no adverse observation against his character and antecedents.
