Section 4(2) in The Goa Private Security Agencies Rules, 2008
(2)Every applicant while making an application to the Controlling Authority for the issue of a fresh licence or renewal shall enclose the Form I as specified in the Schedule for verification of his antecedents. In case the applicant is a company, a firm or an association of persons, the application shall be accompanied by Form I for every proprietor or majority shareholder, partner or director of company, as the case may be, as if they were also the applicants.
