Section 7 in The Railway Protection Force Act, 1957
7. Certificates to members of the Force.—
(1)Every member of the Force shall receive on his appointment a certificate in the form specified in the Schedule, under the seal of the Inspector-General, Additional Inspector-General or Deputy Inspector-General or such other superior officer as the Inspector-General, Additional Inspector-General or Deputy Inspector-General may specify in this behalf, by virtue of which the person holdings such certificate shall be vested with the powers of a member of the Force.(2)Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a member of the Force.
