6. Certificates of enrolled members of the Force.

12[(1) Every enrolled member of the Force shall receive on his appointment a certificate in the form specified in the Schedule, under the seal of theDirector-General or such other supervisory officer as the Director-General may specify in this behalf, by virtue of which the person holding such certificate shall be vested with the powers of an enrolled member of the Force.]

(2) Such certificate shall cease to have effect whenever the person named in it ceases for any reason to be 13[an enrolled member] of the Force.

1. The words ",other than a supervisory officer" omitted by Act 14 of 1983, s. 3 (w.e.f. 15-6-1983).

2. Ins. by Act 22 of 2009, s. 2 (w.e.f. 10-1-2009).

3. Ins. by Act 14 of 1983, s. 3 (w.e.f. 15-6-1983).

4. Subs. by s. 3, ibid., for sub-section (2) (w.e.f. 15-6-1983).

5. Subs. by s. 4, ibid., for "a Force" (w.e.f. 15-6-1983).

6. Ins. by Act 22 of 2009, s. 3 (w.e.f. 10-1-2009).

7. Ins. by Act 40 of 1999, s. 4 (w.e.f. 29-12-1999).

8. Subs. by Act 14 of 1983, s. 4, for "supervisory officers and members" (w.e.f. 15-6-1983).

9. Subs. by Act 22 of 2009, s. 4, for sub-section (1) (w.e.f. 10-1-2009).

10. Subs. by Act 14 of 1983, s. 5, for "Inspector-General" (w.e.f. 15-6-1983).

11. Subs. by s. 6, ibid., for certain words (w.e.f. 15-6-1983).

12. Subs. by s. 7, ibid., for sub-section (1) (w.e.f. 15-6-1983).

13. Subs. by s. 7, ibid., for "a member" (w.e.f. 15-6-1983).