Section 6 in The United Provinces Fire Service Act, 1944
6. Certificate to the members of the Fire Service. -
Every member of the Fire Service shall receive upon appointment a certificate in the form prescribed in the Schedule annexed to this Act under the seal of the Inspector General of Police or such other officer as he may authorise, by virtue of which the person holding such certificate shall be deemed to be vested with the powers, functions and privileges of a member of the U.P. Fire Service. Such certificate shall cease to have effect whenever the person named therein ceases, for any reason, to be a member of the U.P. Fire Service, and, on his ceasing to be such a member, shall be forthwith surrendered by him to any officer empowered to receive the same.During any term of suspension the powers, functions and privileges vested in any member of the U.P. Fire Service shall be in abeyance, but he will continue to be subject to the same responsibilities, discipline and penalties and to the same authorities as if he had not been suspended.
