(3)The Director General of Police shall have a minimum tenure of two years subject to his normal date of superannuation: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)framing of charges in a criminal case by a court of law; or(b)issue of charge sheet under the provision of All India Services (Discipline and Appeal) Rules or any other relevant rules; or(c)suspension from service : or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as Director General of Police; or(e)administrative exigencies, in larger public interest; or(f)promotion to a higher post under either the State or the Central Government:Provided further that the officer may be allowed by the State Government to relinquish charge of the post on:-(i)appointment to a post under the Central Government or an International Organization subject to such officer having given his consent to such a posting or(ii)resignation or voluntary retirement from service.
