An officer posted as Station House Officer in a Police Station or as Superintendent of Police of a District shall have a minimum term of two years:Provided that any such officer may be removed from his post before the expiry of the minimum tenure of two years consequent upon-(a)filing of charge sheet in a criminal case in a Court of law; or(b)issue of charge sheet for major penalty under the relevant disciplinary rules; or(c)suspension from service in accordance with the provision of the relevant disciplinary rules; or(d)reversion to a lower post for administrative reasons; or(e)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions and duties; or(f)administrative exigencies, in larger public interest.
