(1)Every Police Officer [***] [The words 'of and' were deleted by Bombay 20 of 1953, section 3.] [of the grade of Inspector or below] [These words were substituted for the words 'below the grade of Inspector' by Bombay 28 of 1954, section 3.], shall on appointment receive a certificate in form provided in Schedule II. The certificate shall be issued under the seal of such officer as the State Government may by general or special order direct.(2)A certificate of appointment shall become null and void whenever the person named therein ceases to belong to the Police Force or shall remain inoperative during the period within which such person is suspended from such force.
