Section 12(4) in Hyderabad Children Protection Act
(4)The Inspector shall, on receipt of such information, proceed to the house of the head of a household and shall investigate the facts and during such investigation may exercise all the powers of a Police Station Officer vested under Chapter XIII of the Hyderabad Code of Criminal Procedure in respect of entry into and search of house, and recording of statements :Provided that, if the child is a female or if the evidence of any female in the house is required to be taken, the District Officer shall, as far as possible, direct an Inspectress or an Inspector and an Inspectress to make a joint investigation;
