(1)An officer posted as a Station House Officer/Officer-in-Charge in a Police Station, as a Sub-Divisional Police Officer, as a Superintendent of Police of a District and as a Deputy Inspector General of Police in-charge of a Range shall have a term of a minimum of two years and a maximum of three years:Provided that any such officer may be made to leave 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; or(g)on deputation with the consent of the officer concerned.
