20F. Tenure of officers incharge of police stations, circle, sub-division, district and range –
(1)Subject to superannuation, the officers who are in operational duties or such other duties as may be notified by the Government from time to time shall have a minimum tenure of one year:Provided that any such officer may be transferred by the Police Establishment Board or by the Government as the case may be from his post before the expiry of the minimum tenure consequent upon,-(a)promotion to a higher post; or(b)on conviction, or charges having been framed by a court of Law in a criminal offence; or(c)imposition of punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank awarded under the relevant discipline and appeal rules; or(d)suspension from the 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 request of the officer concerned in writing:Provided further that the Government may, transfer an officer before the expiry of his minimum tenure on account of misconduct or gross negligence or an act of moral turpitude in the opinion of the State Government.(2)Subject to superannuation, the Additional Director General of Police, the Inspector General of Police in charge of Range or Superintendent of Police in charge of a District including Additional Superintendent of Police who are on operational duties in the field or such other duties as may be notified by the Government from time to time shall have a minimum tenure of one year:Provided that the Government may transfer such officer within a period of one year for reasons of gross misconduct or negligence or an act of moral turpitude in the opinion of the State Government or under circumstances specified in the provisos to sub-section (1).
