Section 4(1) in The Orissa Private Security Agencies Rules, 2009
(1)Before any person is employed or engaged as a private security guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in any one or more of the following manner :-(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.Provided that the character and antecedent certificates shall be valid if the Agency does not have any adverse report regarding the person's character and antecedents from any other source as prescribed herein under.(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 of the concerned district or the Commissioner of Police or an officer not below the rank of Deputy Commissioner of Police, in case of Commissionerate.
