(1)Every Police officer shall on appointment receive an insignia and a certificate in the form as may be prescribed. The certificate in respect of officers below the rank of Inspector of Police shall be issued under the seal of the Director General of Police or such officer as he shall appoint, by virtue of which the person holding such certificate shall be vested with the powers, functions and privileges of a Police Officer.(2)The certificate of appointment shall become null and void, and the insignia shall be deemed to be withdrawn, whenever the person named therein ceases for any reason, to be a Police Officer.(3)A Police officer shall not, by reason of being suspended from office, cease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 a Police Officer shall be in abeyance, but he shall continue to be subject to the same responsibilities, discipline and penalties and to the same authorities as if he had not been suspended.
