Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 16 in The Goa Private Security Agencies Rules, 2008

16. Verification of character and antecedents.

- Before any person is employed or engaged as a security guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in any one or more of the following manners-
(i)by verifying the character and antecedents of the person itself,
(ii)by relying upon the character and antecedent verification certificate produced by the person:
Provided that the character and antecedent certificate as specified under the Rules shall be valid if the Agency does not have any adverse report regarding the person's character and antecedents from any other source,
(iii)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police or any officer of the equivalent or higher rank.