(1)The State Government shall appoint a Director General of Police of the State from amongst the five eligible senior-most officers of the cadre who have been empanelled for promotion to that rank by the State Security Commission on the basis of following criteria:-(a)length of service and fitness of health to standards as prescribed;(b)assessment of the performance appraisal reports of the previous 15 years of service by assigning weightages to different grading, namely, ‘Outstanding’, ‘Very Good’, ‘Good’ and ‘Satisfactory’;(c)Range of relevant experience, including experience of work in central police organisations, and training courses undergone;(d)Indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or against whom charges have been framed by a court of law in such cases;(e)Due weight age to award of medals for gallantry, distinguished and meritorious service.(2)The Director General of Police so appointed should have a minimum tenure of one year subject to his normal date of superannuation:Provided that the Director General of Police may be transferred from the post before the expiry of his tenure by the State Government consequent upon: -(a)conviction by a court of law in 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, or imposition of any other penalty other than censure awarded under the provisions of relevant Acts and Rules; or(c)suspension from service in accordance with the provisions of the rules; or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General of Police;(e)promotion to a higher post under either the State or the central Government, subject to the officer’s consent to such a posting;(f)Inefficiency or negligence or misdemeanor prima facie established after preliminary enquiry:Provided that in public interest the State Government may transfer the Director General of Police as may be deemed appropriate to meet any contingency.Provided further that in case of any emergent need, pending completion of the process of selection of the Director General of Police, State Government may temporarily allow any eligible officer to hold charge of the post.
