Section 12(6) in Hyderabad Children Protection Act
(6)If an order has been made under clause (a) of subsection (5) [Government] [As amended by Act no. 3 of 1308-F.] may, if it thinks fit, direct further investigation to be made or direct the Superintendent of Police to file the case in a court of law.Explanation. - When the Superintendent of Police is directed to make an investigation under this section, he may either make the investigation himself or direct such subordinate officer not below the rank of a Police Inspector (Sadr Ameen) as he may think fit.
