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State of Jammu-Kashmir - Section

Section 19 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

19. Enclosures :

________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________(Signature/Thumb Impression* of applicant)(*Left Hand Thumb Impression if male and Right Hand Thumb Impression if female).For Office Use Only :File No.___________________________________________________________________Date of issue of C&A report________________________________________(Signature of Police Station Incharge)Name of Police Station_________________________Name of Police District_________________________Note. - (i) There passport size photograph duly attested by G. O. on reverse of photograph in respect of applicants ;
(ii)Proof of Age ;
(iii)Certificate of incorporation issue by ROC, Sale Tax No. (ST-2), Labour Licence, Registration under ESI Act & EPF Act ;
(iv)Site Plan of office ;
(v)Proof of Residence of Applicants ;
(vi)Prescribed Fees ;
(vii)NOC from land-owned Agency for carrying on trade of Security Agency business at the premises.
  Form-II Passport sizeRecentPhotograph Attested byIstClassGazette Officer
(SeeRule 5)
Form for Verification of Character and Antecedentsof Guard/Supervisor
Thumb Impression* of theapplicant______________________________Signature of the applicant_______________________________________For official use only :
Form number Name of the police station sent for policeverification Date
     
Fee Amount Rs.______________________Cash/D. D.________________Name of Bank and Branch_______________________________________D. D. No._____________________Date of Issue____________________N.B. - Please read the instructions carefully before filling the form. Please fill in Block Letters :(Caution : Please furnish correct information. Furnishing of incorrect information or suppression of any material information in the form will render the candidate unsuitable for employment/engagement in private agencies).