Section 7 in The Andhra Pradesh Fire Service Act, 1999
7. Issue of certificate to members of service:
(1)Every person shall, on appointment to the service receive a certificate in the prescribed form under the seal of the Director-General or an Officer authorised in this behalf by the Government; and thereupon such person shall have the powers, functions and privileges as are entrusted under this Act, or the rules made thereunder.(2)The Certificate referred to in sub-section (1) shall cease to have effect when the person named therein ceases for any reasons to be a member of the service, and on his ceasing to be such member, he shall forthwith surrender the certificate to an officer empowered to receive the same.(3)The powers, functions and privileges vested with any member of the service shall, during the period of his suspension from service be in abeyance but such member shall continue to be subject to the same discipline and penalties as if he had not been suspended.
