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State of Andhra Pradesh - Section

Section 5 in Hyderabad City Police Act, 1348F

5. Appointment and removal of Police Commissioner

The control and supervision of the aforesaid Police force shall, subject to the orders of the Government, be vested in an officer who shall be called the Commissioner of City Police, Hyderabad for the City of Hyderabad and, who may, from time to time, be appointed and removed by the Government.