16. Members to receive certificate of appointment.
[Sections 9(b) and 9(c)] - (1) Every member shall on his appointment receive a certificate in the form in Appendix 'B' under the signatures of District Commandant or District Organizer, as the case may be, by virtue of which the person holding such certificate shall be vested with the powers, functions and privileges of a Police Officer.(2)A certificate referred to in sub-rule (1) shall cease to have effect whenever the person named in it ceases for any reason to be a member, and on his ceasing to be a member such certificate shall be forthwith surrendered by him to an officer empowered by the District Commandant or District Organizer, as the case may be, to receive it.
