Section 3(3)(b) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3)(b) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(b)The District Superintendent of Police in addition to causing the verification of antecedents of every individual name the antecedent form is filled up, shall also furnish the following information:

(i)Whether the applicant or the Company earlier operated any Private Security Agency either individually or in partnership of 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.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 3(3)(b) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008