901. Appointment certificates of officers on leave and those discharged, dismissed or removed from service. [§ 12, Act V, 1861].
- The appointment certificate of a police officer going on leave shall be taken from him and kept until his return.Appointment certificates of officers dismissed or removed from service should be destroyed after three years have elapsed; those deceased or discharged should be destroyed at once. The words "A.C. destroyed" will be entered in the last column of the register of casualties (B.P. Form No. 174) under the initial of the Superintendent.If any certificate is missing, the reason shall be explained by the defaulter. If an officer loses his certificate he shall at once report the loss to the Superintendent and should be punished in default of so doing.
