7. Issue of certificate to Members of Fire Service.
(1)Every person shall, on appointment as a Member of Fire Service, receive a certificate in the prescribed form under the seal of be Government or Director or an officer authorised in this behalf by the Government, and thereupon, such person shall have the powers, functions and privileges of a Member of Fire Service under this Act.(2)The certificate referred to in sub-section (1) shall cease to have effect when the person named therein ceases, for any reason, to be a Member of Fire Service and on his ceasing to be such Member, he shall forthwith surrender the certificate, uniform and badges of rank to any officer empowered to receive the same.(3)During any term of suspension, the powers, functions and privileges vested in any Member of Fire Service shall be in abeyance, but such Member shall continue to be subject to the same discipline and penalties as he would have been if he had not been suspended.
