(1)Before a person is employed or engaged as a security guard/Supervisor by a private security agency, the agency shall satisfy itself about the character and antecedents of the person in the following manner, (a) by verifying the character and antecedent of the persons by itself (b) by relying on the character and antecedent report received from the police authorities, signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank.
