Section 5 in Andhra Pradesh (Andhra Area) District Police Act, 1989
5.
-A "Appointment of Commissioner, Deputy Commissioners and Assistant Commissioners.- (1) Where in any General Police District, an area is declared as metropolitan area as defined in clause (K) of section 2 of the Code of in, 1973, the Government may appoint a Commissioner of Police for the said area and he shall, in such metropolitan area exercise, the same powers and perform the same functions as are exercisable and Performable by the District Superintendent of Police under this Act. (Centrals Act 11 of 1974)(2)The Government may also appoint such number of Deputy Commissioners and Assistant Commissioners' as they may deem necessary for this metropolitan area referred to in sub-section (1) to assist the Commissioner:
