4. Verification of character and antecedents of Security Guards and Supervisors.
(1)Before a person is employed or engaged as a security guard/Supervisor by a private security agency, the agency shall satisfy itself about the character and antecedents of the person in the following manner, (a) by verifying the character and antecedent of the persons by itself (b) by relying on the character and antecedent 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.(2)The person desirous of getting employed or engaged by the Agency shall fill up Form II along with Form III (to be issued by the village secretary and attested by Tahasildar). In case the person has stayed in more than one District during the last five years, the number of forms will be as many as Districts After filling up, the person will hand over the form to the agency.(3)The Security agency shall cause an enquiry into the correctness of the particulars filled in, by sending the form to the respective District Superintendent of Police.(4)A requisite fee of Rs. 100/-(Rupees One hundred) to be paid through challan in a treasury under the head of A/c 2055 -Police - MH: 800 - other Expenditure - SH: (77) user charges, as user charges. It shall be enclosed with a self addressed envelope while sending the forms. The fee in respect of applicants residing in other states will be Rs. 300/-.(5)(a)the Police will establish identity of the individual and verify the character and antecedents of the person by making a visit to the locality where the person claims to have resided or residing and ascertain his identity and reputation from the respectable residents of the locality. They will also consult the Police Station record of the concerned Police Station and other records at the district Police headquarter before preparing the Character & Antecedents' verification report. This report will contain the comments of the Police on every claim of the person in Character & Antecedents Form and also a general report about his activities including means of livelihood in the period of verification. The police will specifically state if there is a criminal case registered against the person at any point of time or if he has ever been convicted/ arrested of criminal offence punishable with imprisonment.(b)The police will specifically comment if the engaging or employing the person under verification by the private security agency will pose a threat to National Security.(c)The police authorities shall ensure that Character & Antecedents' Verification report is issued within 90 days of the receipt of the Character & Antecedents' Form, for verification from outside the State, it should be sent within 120 day s with all the details necessary for verification.(d)The report of the police regarding Character & Antecedents of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the security agency requesting for Character & Antecedents. This report cannot be used for any other purpose.(6)Character & Antecedents verification report once issued will remain valid for two years.
