Section 6 in Haryana State Industrial Security Force Act, 2003
6. Certificates of members of the Force.
- Every enrolled member under section 5 shall be granted, on his appointment, a certificate in the form prescribed under the seal of the Director General or such other supervisory officer as the Director General may specify in this behalf, and the person holding such certificate shall exercise the powers of an enrolled member of the Force and perform such duties as may be prescribed.
