(1)The powers to appoint and promote an Inspector, Sub-Inspector and other subordinate of the force shall vest in the Commissioner of City Police, Hyderabad. The Government shall have the power to appoint the Deputy Commissioner and Assistant Commissioner of Police.(2)Powers of dismissal, discharge, demotion, suspension, fine and punishment:-The Commissioner of City Police, Hyderabad may, subject to such rules and regulations, as the Government may, from time to time, promulgate in this behalf, except Deputy Commissioner and Assistant Commissioner of Police(a)dismiss, discharge, demote, suspend or fine to extent of half the salary, any member of the Police force when any member of the force commits, neglects or fails to perform duties or contravenes the provisions of this Act or of the rules made thereunder or commits gross misconduct during leave;(b)impose the punishment of attendance in a Police Station for a period not exceeding three days upon a member of the force inferior in rank to that of a Head Constable, who in his presence commits a gross wrong or behaves insolently and insubordinately.(3)Nothing contained in Sub-section (2) shall effect any criminal proceeding by which any criminal liability or charge is established for an offence against any Police officer.
