(3)The Director General of Police unless superannuating earlier shall normally have a tenure of two years;Provided that the State Government may remove the Director General from the post before the expiry of his tenure by a reasoned order in writing consequent upon;(a)conviction by a court of law for a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(b)punishment or dismissal, removal or compulsory retirement from service or reduction to a lower post; or(c)suspension from service; or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General of Police; or(e)promotion or posting to a higher post under either the State or the Central Government to which the officer gives consent;(f)inefficiency or negligence prima-facie established after a preliminary enquiry.
