Section 3(4) in The Orissa Private Security Agencies Rules, 2009
(4)The Superintendent of Police, or Commissioner of Police, or an officer authorized by him not below the rank of DCP as the case may be, in addition to the causing of verification of antecedents of every individual in whose name the antecedent Form is filled up, shall also furnish the following information :-(i)Whether the applicant under Sub-rule (1) of this rule earlier operated any Agency, either individually or in partnership with others and if so, the details thereof; and(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Agency.
