Section 4 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
4. Director-General of District Police, etc.
(1)The Police administration within the area under the police administration shall be vested in the Director-General of Police who shall be appointed by the Government and the Government shall also, for his assistance, appoint such Deputy and Assistant Directors-General as it deems proper.(2)The police administration with the local jurisdiction of the Collector of a District shall, under the general supervision and direction of such Collector of a District, be vested in the District Superintendent and the Assistant District Superintendents appointed by the Government.
