Section 5(1) in Cyberabad (Metropolitan Area) Police Act, 2004
(1)The control and supervision of police force specified under section 4 shall, subject to the orders of the Government be vested in an officer, who shall be called [the Commissioner of the respective Police Commissionerate] [Substituted by Act No.14 of 2016.] and who may, from time to time, be appointed and removed by the Government.
