(a)Persons appointed as police officers including those appointed to fill temporary vacancies, shall receive the certificate of office mentioned in section 8 of the Police Act, 1861 (B. P. Form No. 152).(b)Appointment certificates shall be signed by the Superintendent. Those of Inspectors and Sub-Inspectors appointed direct shall be signed by the Principal, Police Training College.(c)Such certificates, when not written on parchment, shall be backed with cloth.(d)The certificate at the foot of the form shall be signed by the officer by whom the Government Servants' Conduct Rules have been read over to the recruit.(e)All permanent promotions and degradations in rank shall be recorded on the appointment certificate, the entries being made on the back of the form.
