(2)Notwithstanding anything in sub-section (1), any officer referred to in that sub-section may be transferred from his post before the expiry of the said tenure, consequent upon-(a)his promotion to a higher post;(b)his superannuation;(c)his conviction by the court;(d)charges having been framed against his by the court in a criminal offence;(e)his punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank, awarded under the rules relating to disciplinary action applicable to him;(f)his suspension from service in accordance with the provisions of the rules referred to in clause (e);(g)his incapacity in the discharge of functions and duties due to physical or mental illness:(h)for filling up a vacancy;(i)his own request; or(j)an administrative exigency which shall be recorded in writing.
