Section 7 in Rajasthan private Security Agencies (Regulation) Rules, 2006
7. 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 the Agency does not have any adverse report regarding the person's character and antecedents from any other source.(c)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police.(2)The person desirous of getting employed or engaged as security guard or supervisor shall submit Form V in duplicate to the Agency. If the person has stayed in more than one District during the last five years, the number of forms shall be 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.(4)In case where the agency decides to verify the character and antecedents of the applicant by itself, it shall ascertain the following:-(a)the identity and reputation of the application from locality/localities where he has reportedly been residing/resided.(b)whether there have been criminal case (s) registered./pending trial against the applicant.(c)whether the applicant has ever been convicted.(d)general reputation of the applicant whether engaging or employing the person will post a threat to national security or public order.(5)In case the agency refers the application to police for verification of character and antecedents, it shall send the form (s) of the applicant to the District Superintendent of Police where the headquarter of the agency is located alongwith the bank draft or bankers cheque of Rs. 100/- per form payable to the concerned District Superintendent of Police. The District Superintendent of Police shall then refer the form (s) to concerned police station(s). The police shall -(a)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.(b)consult the police station, record of the concerned police station and other records at the District Police Headquarter.(c)specifically state if there is a criminal case registered against, the person at any point of time or if he has every been convicted of criminal offence punishable with imprisonment.(d)specifically comment if the engaging or employing the person under verification by the Private Security Agency will pose a threat to National Security.(e)record comments 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.(f)ensure that character and antecedent verification report is issued within ninety days of the receipt of the character and antecedent form.(6)The report of the police regarding character and antecedents of a person shall be graded as confidential. It shall be addressed in named cover to a designated officer of the. Security Agency requesting for character and antecedents.(7)On the basis of police verification and on the basis of the own verification, the Agency shall issue a character certificate in Form VI and the same shall not be taken back by such Agency even if the person ceases to be the employee of that Agency. This certificate shall ordinarily be valid for three years from the date of issue.
