(1)Officers posted as Director General of Police; Addl. Director General of Police, Law and Order; Inspectors General of Police; Range Deputy Inspectors General of Police, District Superintendents of Police, Sub-Divisional Police Officers, Circle Inspector or Officer-in-Charge of Police Station shall have a minimum tenure of two years:Provided that any such officer may be transferred/removed from his post before the expiry of the minimum tenure of two years consequent upon:(a)promotion to a higher post; or(b)conviction, or charges having been framed, by a court of law in a criminal offence; or(c)punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank awarded under the relevant Discipline & Appeal Rules; or(d)suspension from service in accordance with the provisions of the said Rules; or(e)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions and duties; or(f)the need to fill up a vacancy caused by promotion, transfer, or retirement.
