Section 12 — Certificate of termination of service.

The Assam Rifles Act, 2006
A subordinate officer or an under-officer or other enrolled person who is retired, discharged, released, removed or dismissed from service shall be furnished by the officer, to whose command he is subject, with a certificate in the language which is the mothertongue of such person and also in Hindi and English language setting forth— (a) the authority terminating his service; (b) the cause for such termination; and (c) the full period of his service in the Force.

Official Hindi (PDF) ↗

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