Section 3(3) in The Andhra Pradesh Police (Reforms) Act, 2014
(3)The Director General of Police may be relieved of his/her responsibilities under the following circumstances, namely-(a)on conviction by a court of law in a criminal offence or in a case of corruption;(b)on 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 or any other relevant Rules;(c)on incapacitation by physical or mental illness or otherwise becoming unable to discharge his/her functions;(d)on appointment to any other post either under the State Government or Central Government, with his/her consent for such posting;(e)on other administrative grounds to be recorded in writing.
