Section 8 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
8. Constitution, pay, etc., of force
The entire Police-establishment of the Andhra area of the State of Andhra Pradesh shall for the purposes of this Act be deemed to be one Policeforce and shall be formally enrolled, and shall consist of such number of officers and men, and shall be otherwise constituted in such manner, as shall be from time to time ordered by the State Government. The pay and all other conditions of service of officers of the Subordinate Police shall, subject to the provisions of this Act, be such as may be determined by the State Government.
