(1)Every person shall, on appointment to the Force, receive a certificate in the prescribed form under the seal of the Director or an officer authorised in this behalf by the State Government; and thereupon such person shall have the powers, functions and privileges of a member of the Force 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 member of the Force; and on his ceasing to be such member, he shall forthwith surrender the certificate to any officer empowered to receive the same.(3)During any term of suspension, the powers, functions and privileges vested in any member of the Force 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.
