(2)The impanelment for the rank of Director General of Police shall be done by the State Security Commission created under section 30 of Chapter IV of this Act, considering, inter alia, the following criteria:(a)Length of service and fitness of health, standards as prescribed by the State Government;(b)assessment of the performance appraisal reports of the previous 15 years of service by assigning weight age to different grading, namely, 'Outstanding', 'Very Good', 'Good', & 'Satisfactory' ;(c)range of relevant experience, including experience of work in central police organizations, and training courses undergone;(d)indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or charges having been framed by a court of law in such cases.(e)due weight age to award of medals for gallantry, distinguished and meritorious service:
