(2)The State Police Chief shall be appointed by the Government from among those officers of the State Cadre of the Indian Police Service who have already been promoted to the rank of Director General of Police, taking into account the ability to lead the Police Force of the State, the overall history of service, professional knowledge and experience: Provided that where in a case or disciplinary proceedings, for and on behalf of the State a change has been given or is pending against an officer before any Court or Tribunal or departmental agency, that officer shall not be appointed as the State Police Chief.
