(4)The State Government may remove the Director General of Police from his/her post before the expiry of the tenure, by a written order, specifying reasons, on the following grounds -(i)on conviction by a court of law in a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(ii)on becoming incapable to perform his/her functions as the Director General of Police due to physical or mental illness; or(iii)on promotion or transfer to a higher or similar post under the Central or any other State Government; or(iv)on his/her own request.
