Section 10 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
10. Powers of Government to make rules
The Government may give orders and make rules with regard to the following matters:-(1)the constitution, organisation and classification of police force;(2)the places where members of the said force shall reside;(3)the services which shall be performed by the police officers;(4)the inspection of the police force, the description of arms, accoutrements and other necessaries to be furnished to them;(5)the collection and communicating of intelligence and information by the police force;(6)the prevention of abuse or neglect of duty of the police force and rendering it efficient in the discharge of duty.
