Section 13 — Certificate of appointment.

(1) Every police officer of the rank of Inspector and below shall on enrolment receive a certificate of appointment. (2) The certificate shall be issued under the seal of such officer, and shall be in such form, as the Administrator may, by general or special order, specify. (3) A certificate of appointment shall become null and void when the person named therein ceases to belong to the Delhi police or shall remain inoperative during the period such person is suspended from the Delhi police.

Official Hindi (PDF) ↗

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