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State of Tamilnadu - Section

Section 12 in Chennai City Police Act, 1888

12. Members of the force to receive certificates on enrolment.

- Every member of the force shall receive on enrolment, a certificate in the following form under the signature of the Commissioner: -Form"A.B. has been appointed a member of the [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police force and is invested with the powers, functions and privileges of a Police officer".By virtue of such certificate, he shall be vested with the powers, functions and privileges of a Police-officer and such certificate shall cease to have effect whenever the person named in it is suspended or dismissed, or otherwise ceases to be employed in the force.