Section 26(3) in The Goa Private Security Agencies Rules, 2008

[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(3) in The Goa Private Security Agencies Rules, 2008

(3)Before disposal of an appeal, the Appellate Authority shall give the appellant a reasonable opportunity of being heard in the matter.Form I[See rule 4(2) & 6]Form for verification of Antecedents of Applicant for Licence

Thumb Impression of the Applicant........................................................................................................................................	Passport sizerecent photographattested byclass1GazettedOfficer
Signature of the Applicant..........................................................................................................
	For official use only
Form Number	Name of the Police Station sent for policeverification	Date

Fee Amount Rs. .............................. Cash/D.D. .................................................................................Name of the Bank ...........................................................................................................................................................................................................D.D. No. ................. Date of issue: .....................................................Please read the instructions carefully before filling the Form. Please fill in Block Letters: (Caution: Please furnish correct information. Furnishing of incorrect information or suppression of any factual information in the Form will render the candidate unsuitable for grant of licence)

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 26(3) in The Goa Private Security Agencies Rules, 2008