(1)The Commissioner of City Police, Hyderabad may, in his discretion appoint, in cases below for such time and on such salary and on such rank as he may think fit, additional Police officers to keep peace a preserve order at any place or in accordance with the provisions of this Act and under any other law intended for the prevention of any special class or classes of offences(a)on the application of any person at the expenses of such person, or(b)without any application at the expenses of any person for whose profit or benefit any work on a large scale is done or any public amusement is held when it is likely to cause inconvenience in traffic or attract a large concourse or crowd of people.(2)Every additional Police officer so appointed shall on appointment(a)be given a certificate in the prescribed form.(b)have all the powers, privileges and duties of a Police officer as are specified in the certificate, and(c)be subject to the orders of the Commissioner of City Police, Hyderabad.(3)Notice shall be given for discontinuance of service:-In every case in which Police officers are appointed on the application of any person, such person shall give a notice in writing to the Commissioner of City Police, Hyderabad fixing a period of one month and requiring him to terminate the services of such Police officers within one month or a leaser period from the date of receipt of notice as the Commissioner may fix.(4)The Commissioner shall on application account for the monies received by him towards the expenditure on account of the additional Police officers.(5)In any case under this section if any dispute arises the decision of the Chief City Magistrate shall be final as to the amount to be paid and the person by whom it is to be paid and sum so determined, may on the request of the Commissioner of City Police, Hyderabad be recovered as fine by the Chief City Magistrate.
