Section 3 in The Tamil Nadu Police (Reform) Act, 2013
3. Selection, appointment and tenure of Director General of Police.
(1)The Government shall appoint the Director General of Police from amongst the five senior-most Police Officers of the Department empaneled by the Union Public Service Commission for the post of Director General of Police, having regard to length of service, very good record and range of experience for heading the Police Force.(2)Notwithstanding anything contained in the Service Rules, the Director General of Police appointed under sub-section (1) shall hold the post for a minimum period of two years, irrespective of the date of his/her superannuation.(3)The Director General of Police may be relieved of his/her responsibilities under the following circumstances, namely: -(a)on conviction by a court of law in a criminal case or a case of corruption;(b)on punishment of dismissal, removal or compulsory retirement from service or of reduction to a lower post awarded under the provisions of All India Services (Discipline and Appeal) Rules or any other relevant rule;(c)on incapacitation by physical or mental illness or otherwise becoming unable to discharge his/her functions;(d)on appointment to any other post either under the State Government or Central Government, with his/her consent for such posting;(e)on other administrative grounds to be recorded in writing.
