8. Certificates to police officers.

8Every police-officer 9[appointed to the police force other than an officer mentioned in section 4] shall receive on his appointment a certificate in the from annexed to this Act under the seal of the Inspector-General or such other officer as the Inspector- General shall appoint, by virtue of which the person holding such certificate shall be vested with the powers, functions, and privileges of a police-officer.

1. Subs. by the A.O. 1950, for "Provincial Government" which had been subs. by the A.O. 1937, for "L.G.".

2. Certain words omitted by the A.O. 1937.

3. Subs., ibid., for certain words.

4. Subs. by the A.O. 1950 (as amended by C.O. 29), for "Subject to such rules".

5. Subs. by Act 8 of 1895, s. 2, for certain words.

6. Ins. by the A.O. 1937.

7. For clause (e), applicable to certain areas in the U.P., see U.P. Act 2 of 1944.

8. As to enrolment, maintenance and discipline of

(1) the Military Police-force employed in

(a) the Andaman and Nicobar Islands, see the Andaman and Nicobar Islands Military Police (Disbandment ) Regulation, 1946 (3 of 1946);

(b) Assam, see the Assam Rifles Act, 1941 (5 of 1941);

(c) Bengal, see the Eastern Frontier Rifles (Bengal Battalion) Act, 1920 (Ben. 2 of 1920);

(2) the Punjab Frontier Police-officers, see the Punjab Frontier Police-officer Regulation, 1893 (7 of 1893);

(3) the Calcutta and Suburban Police, see the Calcutta Police Act, 1866 (Ben. 4 of 1866) and the Calcutta Suburban Police Act, 1866 (Ben. 2 of 1866),

(4) the Police establishment in municipal areas in the U.P., see the U.P. Municipalities Act, 1916 (U.P. 2 of 1916);

(5) the Police establishment in municipal areas in the Punjab, see the Punjab Municipal Act, 1911 (Pun. 3 of 1911);

(6) the Rural Police in the Sonthal Parganas, see the Sonthal Parganas Rural Police Regulation, 1910 (4 of 1910);

(7) the Rural Police in Chota Nagpur, see the Chota Nagpur Rural Police Act, 1914 (B. & O. 1 of 1914);

(8) the U.P. Special Armed Constabulary, see the U.P. Special Armed Constabulary Act, 1942 (U.P. 5 of 1942);

(9) the Delhi Special Police Establishment, see the Delhi Special Police Establishment Act, 1946 (25 of 1946); and

(10)Delhi Police, see, Delhi Police Act, 1978 (34 of 1978)

9. Subs. by the A.O. 1937, for "so appointed".

Surrender of certificate.

1 [Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be a police-officer, and, on his ceasing to be such an officer, shall be forthwith surrendered by him to any officer empowered to receive the same.

A police-officer shall not by reason of being suspended from office cease to be a police-officer.During the term of such suspension the powers, functions and privileges vested in him as a police- officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penalties and to the same authorities, as if he had not been suspended.]

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