8. Certificates of service to Police officers to be given by [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957].
(1)Every Police officer appointed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] shall, at the time of appointment be given a certificate of service in the form (A) annexed hereto under the signature of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]. All the powers, privileges, functions and responsibilities shall be conferred and imposed upon the Police officer by such certificate.(2)Such certificate shall be deemed to be void when the person named therein ceases to be in Police service.(3)Effect of suspension of Police officer. - When a Police officer is suspended from his office his powers, duties and privileges shall be temporarily suspended and such Police officer shall not, by reason of suspension, be deemed to be excluded from the definition of Police officer but shall be deemed to be subject to all the responsibilities, prohibitions and compliance with orders in the same manner as he would be if he had not been suspended.
