(1) Every member of the Force shall receive on his appointment a certificate in the form specified in the Schedule, under the seal of the 1 [Inspector-General, Additional Inspector-General or Deputy Inspector-General] or such other superior officer as the a 1 [Inspector-General, Additional Inspector-General or Deputy Inspector-General] may specify in this behalf by virtue of which the person holding such certificate shall be vested with the powers of a member of the Force. (2) Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a member of the Force 2 * * *.Open in Lexace · Ask the AI about this section
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