Section 13(4) in The Orissa Urban Police Act, 2003
(4)Every Special Police Officer so appointed shall, on appointment-(a)receive a certificate of appointment, in a form approved by the Government in this behalf, the acceptance of which shall be the conclusive evidence of his consent to the appointment;(b)have the same powers, privileges and immunities and be liable to the same duties and responsibilities and subject to the same authorities as an ordinary police officer.
