Section 13A(2) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(2)Every police officer who may be employed shall, on appointment-(a)receive a certificate in the prescribed form;(b)have all the powers, privileges and protection of a police officer;(c)perform all such functions as may be entrusted to him by the Director-General of District Police;(d)and be subject to the authority of the Director-General of District Police.
