Section 5(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(1)A person shall not be entitled for a licence under this Act, if he-(a)has been convicted of an offence of fraud or misfeasance committed by him in connection with promotion, formation or management of a company ;(b)is an undischarged insolvent ;(c)has been convicted by a competent court for an offence punishable with imprisonment of not less than two years ;(d)is keeping links with any organization or association which is banned under any law on account of their activities which pose threat to security of the State, national security or public order or there is information about such a person indulging in activities which are prejudicial to national security or public order ; or the security of the State ;(e)has been dismissed or removed from Government service on grounds of misconduct or moral turpitude ; or(f)is not a permanent resident of the State.
