(3)The Director General of Police so appointed, unless superannuating earlier, shall have a minimum tenure of two years:Provided that the Director General of Police may be removed from the post before the expiry of his tenure by the State Government through a written order specifying reasons, consequent upon:(a)conviction by a court of law in a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(b)punishment of dismissal, removal, or compulsory retirement from service or of reduction to a lower post, awarded under the provisions of the All India Services (Discipline and Appeal) Rules, 1969 or any other relevant rule; or(c)suspension from service in accordance with the provisions of the said rules; or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General of Police; or(e)promotion to a higher post under either the State or the Central Government, subject to the officer's consent to such a posting.
