(1)Every member of the Bihar Fire Service shall, on appointment, receive a certificate in the form given in Schedule B under the seal of the Inspector-General of Police or such other officer as may be authorised by him in this behalf and such member shall, on receipt of the said certificate, have the powers, functions and privileges of a member of the Bihar Fire Service under this Act.(2)Such certificate shall remain in force only so long as the person holding it is a member of the Bihar Fire Service and, on such person ceasing to be a member of such service, the certificate shall- cease to have effect and shall be forthwith surrendered to an officer empowered to receive the same.(3)during the period of suspension of any such member from office, his powers, functions and privileges under this Act shall remain 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.
