(1)Every police officer of or below the rank of Inspector shall on appointment receive a certificate in the form annexed to the Act. The certificate shall be issued under the seal of the Director General or such officer as the Director General shall appoint, by virtue of which the person holding such certificate shall be vested with the powers, functions and privileges of a Police Officer.(2)Such certificate shall cease to have effect whenever the person named in it cease for any reason, to be a police officer, and on his ceasing to be such an officer, shall be forthwith surrendered by him to any officer empowered to receive the same.(3)A Police Officer shall not, by reason of being suspended from office, cease to be a police officer. During the term of such suspension the powers, functions and privileges vested on him as a police officer shall be in abeyance, but he shall continue to be subject to the same responsibilities ,discipline and penalties and to the same authorities as if he had not been suspended.
