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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Police Act, 2007

(2)The tenure of officers posted as the Station House Officer in a Police Station or in charge of police circle or Sub-Division or Superintendent of Police of the district shall be of minimum two years. However, any of such officers may be transferred from their posts before expiry of the tenure of two years or more for the following reasons:
(a)On promotion to the higher post or,
(b)On being convicted or charge sheeted for any punishable crime by any court or,
(c)On being incapable of discharging their duties due to incapability due to physical or mental ailment or any other reason or,
(d)Requirement to fill vacancies arising as a result of promotion transfer or retirement or,
(e)Other administrative reason which is in favour of effective discharging of duties.