Section 18 in The Goa Private Security Agencies Rules, 2008
18. Verification of character and antecedents.
(1)Any person making an application to any Agency for getting employed or engaged as private security guard or supervisor, shall submit duly filled up Form V to the Agency. If the person has stayed in more than one District during the last five years, the number of Forms will be as many as Districts.(2)The Agency shall cause an inquiry into the correctness of the particulars filled in either by itself or by sending the Form V to the District Superintendent of Police of the respective District/s as the case may be.(3)In case the Agency decides to send the Form V to the District Superintendent of Police for availing the service of character and antecedent verification by police, the agency shall deposit the fee of Rs. l00/- for such a service or such fee as may be fixed by the Government from time to time.(4)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 and antecedents verification report. This report will contain the comments of the police on every claim of the person in character and antecedent Form V and also a general report about the 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 of criminal offence punishable with imprisonment.(5)The police will specifically comment if the engaging or employing the person under verification by the Agency will pose a threat to National Security.(6)The police authorities shall ensure that character and antecedents verification report is issued to the Agency within (a) 30 days if the verification is required within the State (b) 90 days if the verification is required outside the State, from the date of receipt of the application for verification of character and antecedent in Form V.(7)The report of the police regarding character and antecedents of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the Agency requesting for verification of character and antecedents.(8)Character and antecedents verification report once issued will remain valid for three years.(9)On the basis of police verification and/or on the basis of their own verification, the Agency shall issue in Form VI, a character certificate to the concerned person and this certificate will not be taken back by such Agency even if the person ceases to be the employee of that Agency.
