Section 5 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
5. Verification of character and antecedents of the domestic worker.
(1)No person shall be employed or engaged as a domestic worker by the agency unless he fulfills the conditions specified in section 7 of the Act and the agency is satisfied about the character and antecedents of such person in the following manner, namely : -(a)After verification of the character and antecedent by itself;(b)After verification of the character and antecedent 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 sources;(c)After receiving the character and antecedent report from the Superintendent of Police.(2)A person seeking employment as domestic worker shall submit the information in Form-III to the agency and in case the person has stayed in more than one district during the last five years then separate forms shall be submitted for each district.(3)The agency may make an enquiry for verifying the particulars of the person seeking employment as domestic worker, either by itself or by the Authorized Officer for this purpose or may forward Form-Ill to the concerned Superintendent of Police, as the case may be.(4)The person shall deposit the verification charges as prescribed in sub-rule (9) in respect of each individual case for verification of character and antecedents to the concerned Superintendent of Police or the Authorized Officer for this purpose.(5)The concerned Superintendent of Police or the Authorized Officer for this purpose, for establishing the identity and for verifying the character and antecedents of the person may make such inquiries from the respectable residents within the locality and the District Police Headquarters and by residence, as he may consider necessary.(6)The concerned Superintendent of Police or the Authorized Officer for this purpose shall furnish the character and antecedent verification report within thirty days of receipt of the Form-Ill to the designated officer of the agency, containing the following information, namely : -(a)The comments of the police on the particulars filled by the person in Form-Ill;(b)A general report about other activities including his means of livelihood during the period of verification;(c)Disclosure about the criminal investigation or proceedings, registered or commenced or pending or disposed of at any point of time;(d)Regarding his conviction, if any, in criminal offence punishable with imprisonment;(e)Whether the engagement or employment of the person under verification by the agency will pose a threat to national security or not.(7)The character and antecedent verification report shall be marked as confidential and forwarded in the sealed cover and shall remain valid for three years from the date of verification.(8)On the basis of the character and antecedent verification report submitted by the concerned police station or the Superintendent of Police of the concerned district or the Authorized Officer for this purpose or of the agency itself, the agency shall issue a character certificate to the person in Form-IV, which shall not be taken back even if the person ceases to be part of the agency.(9)A lee of rupees two hundred and fifty shall be payable to the concerned Superintendent of Police or the Authorized Officer for this purpose, by way of cash or bank draft, for verifying the character and antecedents of a person to be employed by an Agency as domestic worker.
