Section 6 in Cyberabad (Metropolitan Area) Police Act, 2004
6. Appointment of Deputy Commissioner and Assistant Commissioner.
(1)The Government may, from time to time, appoint one or more Deputy Commissioners and one or more Assistant Commissioners or may remove any Deputy Commissioner or Assistant Commissioner so appointed.(2)Every such Deputy Commissioner shall, subject to the orders of the Commissioner, be competent to exercise all powers or perform same of the duties which are required to be performed by the Commissioner under this Act or any other enactment for the time being in force, and every Assistant Commissioner of Police appointed under subsection (1) shall exercise such powers or perform such duties as may from time to time be conferred upon or assigned to him by the Commissioner:Provided that the Deputy Commissioner and Assistant Commissioner shall not exercise the powers regarding making rules for regulation of traffic and for preservation of orders and judicial powers of superior police officer vested in the Commissioner.
