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State of Mizoram - Section

Section 20 in Mizoram Police Act, 2011

20. Certificate of appointment.

(1)Every police officer of or below the rank of Inspector shall on appointment receive a certificate in the form as prescribed. The certificate shall be issued under the hand and seal of such officer as the State Government may by general or special order direct.
(2)The certificate of appointment shall become null and void, whenever the person named therein ceases to belong to the Police Service or shall remain inoperative during the period such person is suspended from the service.