Section 9 in The Goa Private Security Agencies Rules, 2008
9. Applicant to be heard.
- The Controlling Authority, after receipt of the report under sub-rules (3) and (4) of Rule 8 is not satisfied about the suitability of the applicant and also about the need for granting the licence for the area of operation applied for or renewal of the existing licence, shall give a reasonable opportunity to the applicant/s of being heard.
