(5)(a)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 headquarter before preparing the Character & Antecedents' verification report. This report will contain the comments of the Police on every claim of the person in Character & Antecedents 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/ arrested of criminal offence punishable with imprisonment.(b)The police will specifically comment if the engaging or employing the person under verification by the private security agency will pose a threat to National Security.(c)The police authorities shall ensure that Character & Antecedents' Verification report is issued within 90 days of the receipt of the Character & Antecedents' Form, for verification from outside the State, it should be sent within 120 day s with all the details necessary for verification.(d)The report of the police regarding Character & Antecedents 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 & Antecedents. This report cannot be used for any other purpose.
