(2)Powers of Deputy and Assistant Commissioners. - Every such Deputy Commissioner shall subject to the orders of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] be competent to exercise all powers or perform some of the duties which are required to be performed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under this Act or any other enactment for the time being in force and every Assistant Commissioner of Police appointed under section 7 shall exercise such powers or perform such duties as may, from time to time, be conferred upon or assigned to him by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]; but the powers vested in the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under sections 21 and 47 of this Act shall not be exercised by a Deputy or Assistant Commissioner referred to in this sub-section.
