Section 8(4) in The Goa Private Security Agencies Rules, 2008
(4)The District Superintendent of Police in addition to the report mentioned in sub-rule (3), shall also furnish the following information to the Controlling Authority within the time limit as laid down under sub-rule (3) thereof.(a)Whether the applicant earlier operated any Agency, either individually or in partnership of others and if so, the details thereof;(b)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Agency;(c)Whether the applicant has been convicted of an offence in connection with promotion, formation or management of a company (any fraud or misfeasance committed by him in relation to the company) or the applicant is an undischarged insolvent;(d)Whether the applicant has been convicted by a competent court for an offence, the prescribed punishment for which is imprisonment of a term not less than two years;(e)Whether the applicant has been keeping links with any organization or association which is banned under any law on account of their activities which pose threat to national security or public order or there is information about such a person indulging in activities which are prejudicial to National security or public order;(f)Whether the applicant has been dismissed or removed from Government service on grounds of misconduct or moral turpitude;(g)Whether the applicant is a registered organization under the provisions of any relevant Statute; and(h)Whether the applicant whose proprietor or a majority shareholder, partner, or director is not a citizen of India.
