Section 7(5) in Rajasthan private Security Agencies (Regulation) Rules, 2006
(5)In case the agency refers the application to police for verification of character and antecedents, it shall send the form (s) of the applicant to the District Superintendent of Police where the headquarter of the agency is located alongwith the bank draft or bankers cheque of Rs. 100/- per form payable to the concerned District Superintendent of Police. The District Superintendent of Police shall then refer the form (s) to concerned police station(s). The police shall -(a)establish identity of the individual and verify the character and antecedents of the person by making a visit to the locality, where the person claims to have resided or residing and ascertain his identity and reputation from the respectable residents of the locality.(b)consult the police station, record of the concerned police station and other records at the District Police Headquarter.(c)specifically state if there is a criminal case registered against, the person at any point of time or if he has every been convicted of criminal offence punishable with imprisonment.(d)specifically comment if the engaging or employing the person under verification by the Private Security Agency will pose a threat to National Security.(e)record comments on every claim of the person in character and antecedent Form and also a general report about his activities including means of livelihood in the period of verification.(f)ensure that character and antecedent verification report is issued within ninety days of the receipt of the character and antecedent form.
