Section 6 in The Central Industrial Security Force Act, 1968
6. Certificates of members of the Force .- [(1) Every enrolled member of the Force shall receive on his appointment a certificate in the form specified in the Schedule, under the seal of the Director-General or such other supervisory officer as the Director-General may specify in this behalf, by virtue of which the person holding such certificate shall be vested with the powers of an enrolled member of the Force.]
(2)Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be [an enrolled member] [Substituted by Act 14 of 1983, Section 7, for " a member" (w.e.f. 15.6.1983). ] of the Force.
