Section 4(2) in The Tamil Nadu Police (Reform) Act, 2013
(2)The provisions of sub-section (1) shall not apply in cases where any Police Officer referred to in sub-section (1) is -(a)convicted by a court of law in a criminal case or a case of corruption;(b)involved in a criminal case wherein charges have been framed by a court;(c)awarded punishment in disciplinary proceedings;(d)placed under suspension;(e)subjected to disciplinary proceedings after charges having been framed;(f)incapacitated by physical or mental illness or otherwise becoming unable to discharge his/her functions;(g)promoted to a higher post;(h)to be relieved to fill up a vacancy caused by promotion, transfer or retirement of other officer;(i)to be relieved for any other administrative grounds to be recorded in writing.Chapter - III. Administration of Police Service.
