(2)The Director General of Police shall be appointed from a panel consisting of officers of the rank of Director General and the officers who have been found suitable for promotion in the rank of Director General, after screening by a Committee constituted for the purpose in accordance with the provisions of the All India Services Act, 1951 (Central Act No. 61 of 1951):Provided that the panel of officers shall not exceed double the number of cadre posts sanctioned for the rank of Director General in the State.
