Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 15 in The Punjab Police Act, 2007

15. Terms of office of key police functionaries.

(1)The officers posted to the following posts, shall have a minimum assured tenure of [two years against those posts] [Substituted 'one year against those posts, which shall be extendable to maximum period of three years' by Punjab Act No.19 of 2018 dated 21.9.2018.] :-
1. [Inspector General of Police or; [Substituted by Punjab Act No. 9 of 2018, dated 19.4.2018.]  
2. Deputy Inspector General of Police as the case may be;]  
3. Senior Superintendent of Police;  
4. Superintendent of Police; In a police district and
5. Assistant Superintendent of Police;  
6. Deputy Superintendent of Police;  
7. Station House Officer of a Police Station;  
Provided that an officer may be removed or transferred by the competent authority from his post before the expiry of the said tenure, if he is, -
(a)promoted to a higher post ; or
(b)convicted or against whom, charges having been framed, by a court of law; or
(c)suspended from Service in accordance with the provisions of the relevant rules ; or
(d)incapacitated by physical or mental illness or otherwise becoming unable to discharge his duties and functions ; or
(e)there is a need to fill up the vacancy, caused by promotion, transfer or retirement.
(2)In exceptional cases, an officer may be transferred from his post by the competent authority before the expiry of his tenure for inefficiency or negligence or non-performance or where a prima facie case of a serious nature is found against him on the basis of preliminary enquiry.