Section 11 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
11. Police-officers to receive certificates of office
Every person appointed as an Officer of the Subordinate Police shall receive on his enrolment a certificate (A) under the seal of the Director-General, by virtue of which he shall be vested with the powers, functions and privileges of a Police-officer. Such certificate shall cease to have effect whenever the person named in it is suspended or dismissed, or otherwise removed from employment in the Police-force, and shall thereupon be immediately surrendered to his superior officer, or other person empowered to receive it.
