Section 4(5) in Delhi Private Security Agencies (Regulation) Rules, 2009
(5)The Deputy Commissioner of Police, Special Branch, Delhi shall furnish the verification report within thirty days of receipt of the application to the authorized officer or the Controlling Authority containing the following information, namely: -(a)whether the applicant is/was indulging in activities which are prejudicial to national security or public order and if so, details thereof,(b)whether the applicant earlier operated any agency either individually or in a partnership and if so the details thereof; and(c)whether the applicant possesses any special qualification or skill which may be considered to be facilitating the operations of the agency.
