Section 7(4) in Rajasthan private Security Agencies (Regulation) Rules, 2006
(4)In case where the agency decides to verify the character and antecedents of the applicant by itself, it shall ascertain the following:-(a)the identity and reputation of the application from locality/localities where he has reportedly been residing/resided.(b)whether there have been criminal case (s) registered./pending trial against the applicant.(c)whether the applicant has ever been convicted.(d)general reputation of the applicant whether engaging or employing the person will post a threat to national security or public order.
