Section 6 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
6. Grant of licence.
(1)The Controlling Authority, after receiving a report from the Authorized Officer on the application received under sub-rule (1) of rule 3 after completing all the formalities and satisfying itself about the suitability of the applicant and also the need for granting license for the area of operation applied for, shall grant a license to the private placement agency in Form-V ;Provided that the Controlling Authority either by itself or through the Authorized Officer may verify the training and skills imparted to the private security guard, domestic workers and supervisors of any Private Placement Agency;(2)The Controlling Authority may, after making such inquiries as it considers necessary and after obtaining no objection certificate from the concerned police authority, by order in writing either grant or refuse to grant the license within a period of sixty days from the date of receipt of application with complete particulars and the fees :Provided that when the Controlling Authority does not agree with the no objection certificate issued from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government and proceed to grant or refuse to grant the license as per decision of the Government:Provided further that if the Controlling Authority decides to grant a license then he shall grant license in Form-V. The license shall be valid for a period of 5 years unless the same is cancelled by the Controlling Authority under sub-section (1) of Section 6 of the Act.(3)The Controlling Authority may review the continuation of license of such Private Placement Agency, which did not adhere to the conditions of ensuring the required training.(4)The Controlling Authority shall not refuse the license unless the applicant has been given a reasonable opportunity of being heard and the ground on which license is refused is mentioned in the order.(5)The Agency shall not use in its name the words like "Indian", "National" or any other such words, which give the impression of any Government patronage.
