Section 4 in The Goa Private Security Agencies Rules, 2008
4. Verification of character and antecedents of the applicant.
(1)An application for issue of a licence shall only be considered from a person after verification of his character and antecedents as provided in section 5 of the Act.(2)Every applicant while making an application to the Controlling Authority for the issue of a fresh licence or renewal shall enclose the Form I as specified in the Schedule for verification of his antecedents. In case 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 company, as the case may be, as if they were also the applicants.(3)On receipt of the application alongwith Form I, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.
