Section 4 in West Bengal Private Security Agencies (Regulation) Rules, 2007
4. Verification of character and antecedents of the private security guard and supervisor
. (1) 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 :(a)by verifying the character and antecedent 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 certificate 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 hereinunder;(c)by relying on the report received from the police authorities signed under the authority of the Superintendent of Police or an officer of the equivalent or higher rank of the concerned district or the Commissioner of Police, Kolkata or an officer not below the rank of Deputy Commissioner of Police, as the case may be.(2)The person desirous of getting employed or engaged as security guard or supervisor shall submit Form II to the Agency. If the person has stayed in more than one district during the last five years, the number of Forms will be as many as districts.(3)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 Police Headquarter 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 his activities including means of livelihood in the period of verification. The police will specifically state if there is a criminal case registered against the person at any point of time or if he has ever been convicted of criminal offence punishable with imprisonment.(4)The police will specifically comment if the engaging or employing the person under verification by the Agericy will pose a threat to National Security.(5)The police authorities shall ensure that character and antecedent verification report is issued within ninety dayi3 of the receipt of the character and antecedent Form.(6)The report of the police regarding character and antecedents of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the Agency requesting for character and antecedents.(7)Character and antecedents verification report once issued will remain valid for three years.(8)On the basis of verification, the Agency shall issue in Form III a character and antecedent certificate and this certificate will not be taken back by such Agency even if the person ceases to be the employee of that Agency.
