Section 7(3) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(3)When a police officer is suspended from his office it shall not be said merely by reason of suspension that he has ceased to be a police officer. During the period of his suspension the powers, functions and privileges vested in him as a Police Officer shall be in abeyance, but he shall be subject to the same responsibilities, discipline and penalties and subordinate to the same officer as he would have been if he had not been suspended.
