Section 21 in The Delhi Police (Appointment & Recruitment) Rules, 1980
21. Certificate of appointment.
- {1) As prescribed in Section 13 of the Delhi Police Act, 1978, every enrolled police officer i.e. constable to Inspector shall, on enrollment, be given a certificate of appointment in form No. 'F'. He shall sign its receipt in his character roll. Such certificate shall be signed by the officer empowered to make the appointment.(2)A certificate of appointment is a document designed to help the police officer to establish his identity during performance of his duty. It shall bear his photograph/signatures and constabulary/range No. It' shall not, however, be equal to a letter of appointment.
