(2)Notwithstanding anything in sub-section (1), any officer referred to in sub-section (1) may be removed or transferred from his post before the expiry of the minimum tenure of two years consequent upon,-(a)Promotion to a higher post;(b)Superannuation;(c)Conviction by a Court of law;(d)Charges having been framed, by a Court of law in a criminal case;(e)Punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank awarded under the rules relating to disciplinary actions applicable to him;(f)Suspension;(g)Incapacity in discharging his functions and duties due to physical or mental illness;(h)On his own request; or(i)An administrative exigency which shall be recorded in writing.
