Section 4 in The Orissa Private Security Agencies Rules, 2009
4. Verification of character and antecedents of the private security guard and supervision.
(1)Before any person is employed or engaged as a private 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 manner :-(a)by verifying the character and antecedents of the person by itself,(b)by relying upon the character and antecedent verification certificate produced by the person.Provided that the character and antecedent certificates shall be valid if the Agency does not have any adverse report regarding the person's character and antecedents from any other source as prescribed herein under.(c)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank of the concerned district or the Commissioner of Police or an officer not below the rank of Deputy Commissioner of Police, in case of Commissionerate.(2)The person desirous of getting employed or engaged as security guard or supervisor shall submit Form II duly filled in by him to the Agency. If the person has stated in more than one District during the last five years, the number of Forms will be as many as Districts.(3)The Agency shall cause an inquiry into the correctness of the particulars filled in either by itself or by sending the Form to the respective District Superintendent of Police or Commissioner of Police, as the case may be.(4)While sending the Form to the District Superintendent of Police or Commissioner of Police for verification, the Agency shall pay a fee of Rs. 1000/- (Rupees one thousand only) if it is within the State and Rs. 2000/- (Rupees two thousand) only if his domicile has been outside the State in the form of Demand Draft or Banker's Cheque drawn in favour of the Controlling Authority.Provided that the fees as prescribed above is subject to revision by the State Government.(5)The Police will 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. They will also consult the police station record of the concerned police station and other records at the District Police Headquarters before preparing the character and antecedents verification report. This report will contain the comments of the police on every claim of the person in character and antecedent Form and also a general report about the activities including means of livelihood in the period of verification.(6)The police will specifically comment if the engaging or employing the person under verification by the Agency will pose a threat to National Security.(7)The police authorities shall ensure that character and antecedent verification report is issued within ninety days of the receipt of the character and antecedent Form.(8)The report of the police regarding character and antecedes of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the Security Agency requesting for character and antecedents.(9)Character and antecedent verification report once issued will remain valid for three years.(10)On the basis of police verification and on the basis of their own verification, the Agency shall issue in Form III a character certificate and this certificate will not be taken back by such Agency even if the person ceases to be the employee of that Agency.
