Section 14(2) in The Orissa Urban Police Act, 2003
(2)Every Additional Police Officer so appointed shall, on appointment,-(a)receive a certificate of appointment in a form approved by the Government in this behalf;(b)be vested with all or such of the powers, privileges and immunities and perform such of the duties of a police officer as are specially mentioned in the certificate; and(c)be subject to the orders of the Commissioner as an ordinary police officer of the same or similar rank or grade.
