7. Subordinate Police officers to receive certificates of office.
(1)Every person appointed as an officer of the subordinate police shall be formally enrolled and shall receive on his enrolment a certificate under the seal of the Inspector-General by virtue of which he shall be vested with the powers, functions and privileges of a Police officer.(2)Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a Police officer.(3)A Police officer shall not by reason of being suspended from office cease to be a police officer. During the term of such suspension, the powers, functions and privileges vested in him as a Police officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penaltie s and to the same authorities, as if he had not been suspended.
