Section 4 in Madhya Pradesh Private Security Agencies Rules, 2012
4. Verification of character and antecedents of Private Security Guard/ Supervisor.
- No person shall be employed or engaged as a security guard/ Supervisor unless the Private Security Agency has satisfied itself about the character and antecedents of such person in any one or more of the following manners, namely:-(a)by verifying the character and antecedents of the person by itself;(b)by relying upon the character and antecedent verification certificate produced by the person with affidavit:Provided that the character and anteCedent certificate is valid and the Private Security Agency does not have any adverse report regarding the person's character and antecedents from any other source; or(c)by relying on the 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.(2)The person desirous of getting employed or engaged as security guard or supervisor shall submit information in Form II to the Private Security Agency. if the person has stayed in more than one district during the last five years, one copy per district shall be submitted.(3)The Private Security Agency shall cause an inquiry into the correctness of the particulars filled in either by itself or by sending the Form II to the respective District Superintendent of Police.(4)The State Government may prescribe the form and the manner in which the fee is to be deposited for the service of character and antecedent verification by police.(5)The police will establish identity of the individual and verify the character and antecedents of the person by making a visit to the locality where the person claims to have resided or residing and ascertain his identity and reputation from the respectable residents of the locality. They will also consult the police station record of the concerned police station and other records at the District Police Headquarter before preparing the character and antecedents verification report. This report will contain the comments of the police on every claim of the person in character and antecedent Form V and also a general report about his activities including means of livelihood in the period of verification. The police will sperifircilly state in its report if there is a criminal case registered against the person at any point of time or if he has ever been convicted of criminal offence punishable with imprisonment.(6)The police will specifically comment if the engaging or employing the person under verification by the Private Security Agency will pose a threat to National Security and public order.(7)The police authorities shall ensure that character and antecedent verification report and the report of verification of criminal history of the person for the purpose of sub rule (6), are issued within eighty days and ten days respectively of the receipt of the request failing which it shall be presumed that they have nothing adverse to report.(8)The contents of the report of the police regarding character and antecedents of a person shall be kept confidential at all times.(9)The character and antecedents verification report, once issued, shall remain valid for a period of Three years.(10)On the basis of police verification or on the basis of its own verification, the Private Security Agency shall issue a character certificate in Form VI. This certificate shall not be taken back by such Private Security Agency even if the person ceases to be the employee of that Private Security Agency.(11)Where the Private Security Agency decides to verify the character and antecedents through the police, the police officer entrusted with the task of such verification shall visit the locality, where the person claims to have resided or is residing, and ascertain his identity and general reputation.Police records shall be consulted before preparing the character and antecedents verification report. Criminal history of the person, if any, shall be specifically highlighted:Provided that if a person has submitted copy of a reliable proof of identity, like a passport/voter I/Card Ration card/ Bank Pass Book/ Post Office Pass Book/Arms licence/ Driving licence/ PAN Card/ Pension documents/ Railway I/Card/ Property registry with photo/ Telephone bill or any other identity document, as may be specified by the Controlling Authority in this regard from time to time, visit to the locality shall be dispensed with.(12)For availing services of the police for character and antecedents verification, the Private Security Agency shall submit Form V of the person along with a fee* of Rs. 500/- per candidate. The fee* may be credited through Challan under head "Grant No.03 Police 2055 Police 0055 Revenue Receipts 103-fees".(13)In case the Private Security Agency decides to verify the character and antecedents of the person by itself, it shall mandatorily consult the Police records/crime criminal database to ascertain the criminal history. For this purpose, the Private Security Agency shall submit a request to the concerned District Superintendent of Police along with information furnished by the applicant in Form V along with a fee* of Rs. 200/- per applicant. The police shall furnish the aforesaid report on the basis of police records only
