(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, at any time when he thinks it immediately likely that a disturbance or a dispute may take place or the public peace may be disturbed and that the ordinary Police force is insufficient for the protection of the life and property of the inhabitants of that place, appoint as special Police officer any healthy male between the age of eighteen and fifty-five years.(2)Every special Police officer so employed shall on appointment,-(a)receive a certificate in the prescribed form,(b)have all the powers, privileges and safeguards, as a Police officer,(c)discharge all duties as may be assigned to him by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957], and(d)be subject to the orders of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957].(3)Refusal to or neglect in discharge of duties. - Any person who has been appointed as a special Police officer under this Act refuses without reasonable cause to work as a special Police officer or neglects the discharge of his duties or takes objection to comply with any lawful order or direction given in connection with the discharge of duties, he shall be punished with fine which may extend to fifty rupees.
