Section 7 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
7. Conditions for grant of license.
(1)The Licensee shall intimate the name, name of parent, date of birth, permanent address, Address for correspondence and the principle profession of each person forming the Agency within fifteen days of receipt of the license to the Controlling Authority.(2)The licensee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency and management within seven days of such change.(3)The licensee shall immediately intimate the Controlling Authority about any criminal charge framed against the persons forming the Agency or the supervisor engaged or employed by the Agency, in the course of their performance of duties as private security agency. A copy of such communication shall also be sent to the officer in charge of the police station, where the accused person resides.(4)Save as provided in these rules, the fees paid for the grant of license shall be non-refundable.
