Section 18 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
18. Police Officers shall be considered to be always deputed on duty and may be employed in any part of the area to which this Act extends
Every Police Officer shall, for the purposes of this Act, be considered to be always deputed on duty, and may be employed as a Police Officer in any part of the area to which this Act extends.
