Section 6(2) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(2)The Controlling Authority may, after making such inquiries as it considers necessary and after obtaining no objection certificate from the concerned police authority, by order in writing either grant or refuse to grant the license within a period of sixty days from the date of receipt of application with complete particulars and the fees :Provided that when the Controlling Authority does not agree with the no objection certificate issued from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government and proceed to grant or refuse to grant the license as per decision of the Government:Provided further that if the Controlling Authority decides to grant a license then he shall grant license in Form-V. The license shall be valid for a period of 5 years unless the same is cancelled by the Controlling Authority under sub-section (1) of Section 6 of the Act.
