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