(2)The Director General of Police so appointed should have a minimum tenure of one year subject to his normal date of superannuation:Provided that the Director General of Police may be transferred from the post before the expiry of his tenure by the State Government consequent upon: -(a)conviction by a court of law in criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(b)punishment of dismissal, removal, or compulsory retirement from service or of reduction to a lower post, or imposition of any other penalty other than censure awarded under the provisions of relevant Acts and Rules; or(c)suspension from service in accordance with the provisions of the rules; or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General of Police;(e)promotion to a higher post under either the State or the central Government, subject to the officer’s consent to such a posting;(f)Inefficiency or negligence or misdemeanor prima facie established after preliminary enquiry:Provided that in public interest the State Government may transfer the Director General of Police as may be deemed appropriate to meet any contingency.Provided further that in case of any emergent need, pending completion of the process of selection of the Director General of Police, State Government may temporarily allow any eligible officer to hold charge of the post.
