5A. [ Director General and Inspector General of Police. [Inserted by the Bombay Police (Gujarat Amendment) Act, 2007 (Gujarat 23 of 2007) dated 30,h July 2007 (w.e.f. 23-04-2008).]
(1)For the overall direction and supervision of the Police Force, the State Government shall appoint a Director General and Inspector General of Police who shall exercise such powers, perform such functions and duties and have such responsibilities and authority as may be provided by or under this Act or orders made by the State Government.(2)The Director General and Inspector General of Police shall be selected from a panel of officers consisting of the officers already working in the rank of the Director General of Police or of the officers in the rank of Additional Director General of Police who have been found suitable for promotion after screening by a Committee under the provisions of the All India Services Act, 1951 (61 of 1951);Provided that the panel of officers from the rank of Additional Director General of Police shall not exceed double the number of vacant posts to be filled in the rank of Director General and Inspector General of Police in the State.(3)The Director General and Inspector General of Police so selected and appointed shall ordinarily have a minimum tenure of two years irrespective of his date of superannuation, subject to the relevant provisions under the All India Services Act, 1951 (61 of 1951), and the rules made thereunder.(4)The Director General and Inspector General of Police may be removed from his post before the expiry of his tenure by the State Government by an order in writing specifying the reasons thereof, consequent upon the-(a)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(b)punishment of dismissal, removal or compulsory retirement from service or of reduction to a lower post; or(c)suspension from service; or(d)incapability to discharge his functions as the Director General and Inspector General of Police due to physical or mental illness; or(e)misuse or abuse of powers vested in him or for gross inefficiency and negligence or failure to provide leadership to the police force.
