Section 5 in Delhi Private Security Agencies (Regulation) Rules, 2009
5. Verification of character and antecedents of the guard.
(1)No person shall be employed or engaged as a guard by the agency, unless, he fulfills the conditions specified in section 10 of the Act and the agency is satisfied about the character and antecedents of such person in the following manner, namely:-(a)on verification of the character and antecedent by itself;(b)on character and antecedent verification certificate produced by the person, provided that the certificate is valid and the agency has no adverse report regarding his character and antecedent from any other source;(c)on the character and antecedent report received from the Deputy Commissioner of Police or an officer of the equivalent or higher rank.(2)A person seeking employment as guard, shall submit the information in Form-II to the agency and separate forms shall be submitted for each district in case the person has stayed in more than one district during the last five years.(3)The agency may make an enquiry for verifying the particulars of the person seeking employment as guard, either by itself or may forward Form-II to the concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose, as the case may be.(4)The person shall deposit the verification charges as prescribed in sub-rule (9) in respect of each individual case for verification of character and antecedents to the concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose.(5)The concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose, for establishing the identity and for verification of the character and antecedents of the person may make inquiries from the respectable residents within the locality and visit the residence of the person and look into the record of the concerned police station and the record of the District Police Headquarters for verifying the character and antecedents.(6)The concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose shall furnish the character and antecedent verification report within thirty days of receipt of the Form-II to the designated officer of the agency, containing the following information, namely: -(a)the comments of the police on the particulars filled by the person in Form-II;(b)a general report about the activities including his means of livelihood during the period of verification;(c)disclosure about the criminal investigation or proceedings, registered or commenced or pending or disposed of at any point of time;(d)regarding his conviction, if any, in criminal offence punishable with imprisonment;(e)whether the engagement or employment of the person under verification by the agency will pose a threat to national security or not.(7)The character and antecedent verification report shall be graded as confidential and forwarded in the sealed cover and shall remain valid for three years from the date of verification.(8)On the basis of the character and antecedent verification report of the concerned police station or of the Deputy Commissioner of Police of the concerned district or Deputy Commissioner of Police, Special Branch or the officer authorized for this purpose or of the agency itself, the agency shall issue a character certificate to the person in Form III, which shall not be taken back even if the person ceases to be the guard of the agency.(9)For verification of character and antecedents of a person to be employed by an Agency as Guard, a fee of rupees two hundred and fifty only shall be payable to the concerned Deputy Commissioner of Police or the Superintendent of Police or the officer authorized for this purpose, by way of cash or bank draft.
