Section 25 in The Himachal Pradesh Police Act, 2007
25. Certificate of appointment.
(1)Each Non-Gazetted Civil Police Officer on first appointment, shall be issued a certificate of appointment in the form given in Schedule-II to this Act, an insignia bearing the acronym `H.P.P.' and a distinctive enrolment number from a District Roll for a member of the District Cadre and from a State Roll for a member of the State Cadre.(2)Each Gazetted Police Officer other than a Member of the Indian Police Service on first appointment to the service shall be issued an insignia bearing the acronym `H.P.S.'(3)The Certificate of appointment and insignia shall be deemed as withdrawn and shall be surrendered forthwith to the appointing authority, in case the Police Officer ceases to be a member of the State Police Service, and shall be deposited with the appointing authority in case he has been suspended from the Service.
