6. Appointments of Deputy and Asst. Commissioners.
(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)Powers of Deputy and Assistant Commissioners. - Every such Deputy Commissioner shall subject to the orders of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] be competent to exercise all powers or perform some of the duties which are required to be performed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under this Act or any other enactment for the time being in force and every Assistant Commissioner of Police appointed under section 7 shall exercise such powers or perform such duties as may, from time to time, be conferred upon or assigned to him by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]; but the powers vested in the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under sections 21 and 47 of this Act shall not be exercised by a Deputy or Assistant Commissioner referred to in this sub-section.
