Section 3 in Madhya Pradesh Private Security Agencies Rules, 2012
3. Verification of antecedents of applicants.
(1)An application for grant or renewal of licence under sections 7 or 8 shall be made by the applicant in FOr ill I to the Controlling Authority along with information in Form IV for verification of his antecedents. If the applicant is a company, a firm or an association of persons, the application shall be accompanied with Form IV for every such applicant.(2)On receipt of such application, the Controlling Authority shall make, or cause to be made, such enquiries, as it considers necessary to verify the contents of the application and the particulars of the applicants.(3)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the concerned district where the Agency intends to commence its activities. For this purpose it will send to him a copy of the application for licence and its attachments for verification and reports.(4)The District Superintendent of Police or the Commissioner of Police, 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 or the company operated any private security agency earlier in India or abroad, 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 Private Security Agency.
