Section 7 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
7. Certificate to Police Officers
(1)Every police officer appointed as aforesaid shall be given at the time of appointment a certificate in the form annexed to this Act. Such certificate shall bear the seal of the Director-General of District Police or any other officer appointed by him for this work. The award of such certificate shall have the effect to vest the holder thereof with the powers, functions and privileges of a Police Officer.(2)Such certificate shall cease to have effect when the person named herein ceases, for any reason, to be a Police Officer, and in such case, the certificate shall be immediately surrendered, to the officer empowered to take back the same.(3)When a police officer is suspended from his office it shall not be said merely by reason of suspension that he has ceased to be a police officer. During the period of his suspension the powers, functions and privileges vested in him as a Police Officer shall be in abeyance, but he shall be subject to the same responsibilities, discipline and penalties and subordinate to the same officer as he would have been if he had not been suspended.
