Section 3 in The Private Security Agencies Central Model Rules, 2006
3. Verification of the antecedents of the applicants
.-(1) Every applicant while making an application to the Controlling Authority for the issue of a fresh license or renewal shall enclose the Form I for verification of his antecedents. If the application (sic applicant) is a company, a firm or an association of persons, the application shall be accompanied by Form I for every proprietor or majority shareholder, partner or director of the company, as if they were also the applicants.(2)[ On receipt of such application the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.] [ Material from sub-Clause(2) of Rule 3 and upto sub-Clause(b) of Clause1 of Rule 4 added by Corrigendum No. S.O. 1146(E), dated 19-7-2006, published in the Gazette of India, Extraordinary, Pt. II, Section 3(ii), dated 20-7-2006.](3)The Controlling authority shall obtain a no objection certificate from the District Superintendent of Police of the concerned District where the Agency intends to commence its activities. For this purpose it will send to him a copy of the application for license and its attachments for verification and report.(4)The District Superintendent of Police in addition to the causing of verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish and following information:(i)Whether the applicant or the company earlier operated any Private Security Agency, either individually or in partnership of others and if so, the details thereof; and(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
