Section 5(1) in Delhi Private Security Agencies (Regulation) Rules, 2009
(1)No person shall be employed or engaged as a guard by the agency, unless, he fulfills the conditions specified in section 10 of the Act and the agency is satisfied about the character and antecedents of such person in the following manner, namely:-(a)on verification of the character and antecedent by itself;(b)on character and antecedent verification certificate produced by the person, provided that the certificate is valid and the agency has no adverse report regarding his character and antecedent from any other source;(c)on the character and antecedent report received from the Deputy Commissioner of Police or an officer of the equivalent or higher rank.
