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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in Bihar Police Act, 2007

(2)The tenure of officers shall normally be of 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.
(b)On being convicted or charge sheeted for any punishable crime by any court.
(c)On being incapable of performing their duties due to incapability or due to physical or mental ailment or any other reason.
(d)Requirement to fill vacancies arising as a result of promotion transfer or retirement.
(e)Other administrative reason which is in favour of efficient performance of duties.