Section 3(2) in The Private Security Agencies Central Model Rules, 2006
(2)[ On receipt of such application the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.] [ Material from sub-Clause(2) of Rule 3 and upto sub-Clause(b) of Clause1 of Rule 4 added by Corrigendum No. S.O. 1146(E), dated 19-7-2006, published in the Gazette of India, Extraordinary, Pt. II, Section 3(ii), dated 20-7-2006.]
