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State of Assam - Section

Section 12 in The Assam Police Act, 2007

12. Appointment and terms of Key functionaries –

(1)The Stat Government shall appoint and transfer officers of the rank of Assistant/Deputy Superintendent of Police and above.
(2)The Government may when deemed necessary post of a Senior Superintendent of Police in a district who will discharge all the functions of a Superintendent of Police in charge of a district:Provided that the State Government may appoint one or more Superintendents of Police in a district under the control and supervision of Senior Superintendent of Police.
(3)Following officers on operational duties in the field shall have a term of minimum one year --
(i)Superintendent of Police in charge of District;
(ii)Officer in charge of Police Station:
Provide that such officer may be transferred from his post before the expiry of the minimum tenure of one year consequent upon,--
(a)promotion to a higher post; or
(b)conviction or charges having been framed, by a court of law in a criminal offence; or
(c)punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank, or imposition of any other penalty other than censure awarded the relevant Acts and Rules; or
(d)suspension from service in accordance with the provisions of the 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 deputation with the consent of the officer concerned; or
(h)inefficiency or negligence or misdemeanor prima facie establishment after preliminary enquiry:
Provide that in the public interest the State Government may transfer the Superintendent of Police of the District as may bedeemed appropriate to meet any contingency:Provide further that in the public interest the Director General of Police of the State may transfer Officers in charge of Police Station of the rank of Inspector and District Superintendent of Police may transfer the Officer in charge of Police Station of the rank of Sub-Inspector of Police within the district as deemed appropriate to meet any contingency.