13. Powers of Commissioner of City Police, Hyderabad to make rules regarding the discharge of duties of Police Officer
(1)The Commissioner of City Police, Hyderabad may make rules not inconsistent with this Act or any other law for the time being in force for the following matters.(a)Prescribing and assigning the duties of Police Officers of whatever rank of office and determining(1)the manner in which; and(2)the conditions subject to which they shall exercise their powers and perform the duties assigned to them;(b)determining the residence and lodging of the members of the force;(c)issuing directions for the collection of the means of intelligence and information or restricting them; and(d)prescribing the forms of certificates of services to be awarded to the additional or special Police Officers:Provided that the rules made under this section shall be subject to the Government(2)A copy of the rules made and issued under this section shall be kept in every police station.
