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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(5) in Delhi Private Security Agencies (Regulation) Rules, 2009

(5)The Agency shall provide details of the person(s) forming the agency, any change in the address, any change in the constitution or management and also about criminal charge (if any) made against them in the course of performance of their duties in the agency or, as the case may be, a guard/supervisor employed or engaged by them, to the Controlling Authority from time to time.Form I(See rule 4)Form for verification of Antecedents
Thumb Impression* of the Applicant.............. Passport size recent photograph attested by aClass-I Gazetted officer
 
Signature of the Applicant........................
 
For official use only
Form number Name of the police station sent for policeverification Date
     
Fee Amount Rs. ....... Cash/D.D............Name of Bank & Branch.....................D.D. No....................... Date of Issue .................N.B. : Please read the instructions carefully before filling the form. Please fill in BLOCK LETTERS:(CAUTION: Please furnish correct information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for grant of license)