Section 4B(2) in The Delhi Special Police Establishment Act, 1946
(2)The Director shall not be transferred except with the previous consent of the Committee referred to in sub-section (1) of section 4-A. ]Provided that the period for which the Director holds the office on his initial appointment may, in public interest, on the recommendation of the Committee under sub-section (1) of section 4A and for the reasons to be recorded in writing, be extended up to one year at a time:Provided further that no such extension shall be granted after the completion of a period of five years in total including the period mentioned in the initial appointment.
