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