Section 6(1) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(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;
