(2)In addition to the above grounds, in exceptional cases, any such officer may also be transferred from his post by the competent authority before the expiry of his tenure for gross inefficiency in controlling crime, militancy and law and order situation or for gross negligence or dereliction of duty or where a prima facie case of a serious nature is established against him after a preliminary enquiry or when keeping in view communal or ethnic sensitivities, it is felt that it would be in larger public interest to transfer the concerned officer prematurely. All such cases of premature transfer will be placed before the Police Establishment Board for its consideration. The Police Establishment Board will record its considered opinion in a speaking manner and such opinion in case of subordinate ranks will be given due weightage for premature transfer by the Police Headquarter or Competent Authority. In respect of Deputy Superintendent of Police rank and above such recommendation would be examined by the State Government and decision of State Government would be final which will also be given as a speaking order.Explanation: Competent authority means an officer authorised to order transfers and postings for the rank concerned.
