6. Selection and term of office of the Director General of Police.
(1)The State Government shall appoint the Director General of Police from amongst three senior-most police officers of the State, empanelled for the rank.(2)The impanelment for the rank of Director General of Police shall be done by the State Security Commission created under section 30 of Chapter IV of this Act, considering, inter alia, the following criteria:(a)Length of service and fitness of health, standards as prescribed by the State Government;(b)assessment of the performance appraisal reports of the previous 15 years of service by assigning weight age to different grading, namely, 'Outstanding', 'Very Good', 'Good', & 'Satisfactory' ;(c)range of relevant experience, including experience of work in central police organizations, and training courses undergone;(d)indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or charges having been framed by a court of law in such cases.(e)due weight age to award of medals for gallantry, distinguished and meritorious service:(3)The Director General of Police so appointed, unless superannuating earlier, shall have a minimum tenure of two years:Provided that the Director General of Police may be removed from the post before the expiry of his tenure by the State Government through a written order specifying reasons, consequent upon:(a)conviction by a court of law in a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(b)punishment of dismissal, removal, or compulsory retirement from service or of reduction to a lower post, awarded under the provisions of the All India Services (Discipline and Appeal) Rules, 1969 or any other relevant rule; or(c)suspension from service in accordance with the provisions of the said rules; 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 to a higher post under either the State or the Central Government, subject to the officer's consent to such a posting.
