Section 3 in The Orissa Private Security Agencies Rules, 2009
3. Verification of antecedents of the applicants.
(1)Every applicant while making an application to the Controlling Authority for issue of a license or renewal shall enclose the Form duly filled in by him for verification. If the applicant is a company, a firm or an association of persons, the application shall be accompanied by Form I for every proprietor or majority shareholder, partner or director of the company, as if they were also the applicants.(2)On receipt of the application under Sub-rule (1) of this rule, the Controlling Authority shall make such inquiries as it deems necessary to verify the contents of the application and the particulars of the applicant.(3)The Controlling Authority shall obtain a no objection certificate from the Superintendent of Police of the concerned district, or in case of Bhubaneswar-Cuttack from the Commissioner of Police, Bhubaneswar-Cuttack as the case may be, where the applicant intends to commence its activities. For the purpose, the Controlling Authority shall send to him a copy of the application for licence and its attachments for verification.(4)The Superintendent of Police, or Commissioner of Police, or an officer authorized by him not below the rank of DCP as the case may be, in addition to the causing of verification of antecedents of every individual in whose name the antecedent Form is filled up, shall also furnish the following information :-(i)Whether the applicant under Sub-rule (1) of this rule earlier operated any Agency, either individually or in partnership with others and if so, the details thereof; and(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Agency.
