(b)"Police officer" shall be deemed to include every member of the City Police force appointed under this Act and shall also include the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] Deputy or Assistant Commissioner of Police, and subject to the provisions of sub-section (2) of section 9 and sub-section (2) of section 10 shall also include every person who has been appointed as an additional or special Police officer;
