Section 9 in The Police Act, Svt. 1983 [Jammu and Kashmir]
9. Certificate to Police Officers
Every Police Officer appointed to the Police Force other than an officer mentioned in section 7 shall receive on his appointment a certificate in the form annexed to this Act, under the seal of Inspector General of Police or such other officer as the Inspector General shall appoint, by virtue of which the person holding such certificate shall be vested with the powers, functions and privileges of a Police Officer.Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a Police Officer, and, on his ceasing to be such an officer, shall be forthwith surrendered by him to any officer empowered to receive the same.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 Police Officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penalties and to the same authorities, as if he had not been suspended.
