Section 13A in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
13A. Special power of Director-General of District Police with regard to appointment of special Police Officer
The Director-General of District Police may at any time when he immediately apprehends that some disturbance or clash will take place or that there is an apprehension of breach of the public peace and that the ordinary police force is insufficient for the protection of the life and property of the inhabitants there, appoint any stout and sturdy male between the age of 18 and 55 years as "special police officer".(2)Every police officer who may be employed shall, on appointment-(a)receive a certificate in the prescribed form;(b)have all the powers, privileges and protection of a police officer;(c)perform all such functions as may be entrusted to him by the Director-General of District Police;(d)and be subject to the authority of the Director-General of District Police.
