(1)Deputation of Police Officer, from the rank of Inspector to Constable on any special post, shall be made by the District Superintendent of police within their jurisdiction. Their tenure shall be 6 years in the district 8 years in range and 10 years in the zone. The transfer from one district to another within the range shall be made by the committee constituting Deputy Inspector General of Police and District Superintendent of Police of the range. The transfer from one range to another shall be made by the committee constituting Inspector General of Police of the zone and Deputy Inspector General of Police of all the range of the zone. Transfer from one zone to another zone shall be made by the committee consisting of the Additional Director General of Police and the Inspector General of Police of the zone.(2)The tenure of officers posted as the Station House Officer in a Police Station or in charge of police circle or Sub-Division or Superintendent of Police of the district shall be of minimum two years. However, any of such officers may be transferred from their posts before expiry of the tenure of two years or more for the following reasons:(a)On promotion to the higher post or,(b)On being convicted or charge sheeted for any punishable crime by any court or,(c)On being incapable of discharging their duties due to incapability due to physical or mental ailment or any other reason or,(d)Requirement to fill vacancies arising as a result of promotion transfer or retirement or,(e)Other administrative reason which is in favour of effective discharging of duties.
