Section 12 in The Himachal Pradesh Police Act, 2007
12. Tenure of office of police functionaries.
- An Officer posted as Station House Officer or as Sub-Divisional Police Officer or as Superintendent of Police of a District shall normally have a minimum tenure of two years and a maximum tenure of three years, unless promoted to a higher post earlier:Provided that an officer may be retained for upto six months after expiry of his tenure, in the public interest for reasons to be recorded in writing:Provided further that any such officer may be removed from his post before the expiry of the minimum tenure of two years by the authority competent to remove him for reasons to be recorded in writing, consequent upon-(i)filing of a chargesheet in a criminal case in a Court of law; or(ii)serving of a charge-sheet for a major penalty under the relevant disciplinary rules; or(iii)suspension from service in accordance with the provisions of the relevant disciplinary rules; or(iv)reversion to a lower post for administrative reasons; or(v)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions and duties; or(vi)administrative exigencies, in the larger public interest.
