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State of Telangana - Section

Section 5 in Hyderabad City Police Act, 1348 F

5. Appointment and removal of Police Commissioner.

- The control and supervision of the aforesaid Police force shall, subject to the orders of the Government, be vested in an officer who shall be called the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] for the City of Hyderabad and who may, from time to time, be appointed and removed by the Government.