(7)Before an order under Sub-section (1), (2) or (3) is passed against any person, the Commissioner of City Police, Hyderabad or any officer authorised by him not below the rank of an Assistant Commissioner Police shall inform such person in writing of the general nature of the allegations against him and give him sufficient opportunity of explaining those allegations.If such person makes an application for the examination of any witness produced by him, the Commissioner of City Police, Hyderabad or such officer shall grant such application and examine such witness unless for reasons to be recorded in writing he is of the opinion that such application is made merely for the purpose of vexation or delay. Any written statement put in by such person shall be filed with the relevant record. Such person shall be entitled to appear before the Commissioner of City Police, Hyderabad or the said officer by a pleader or attorney for the purpose of explaining the allegations against him and for the purpose of examination of witnesses produced by him.
