(3)The Director General and Inspector General of Police so appointed shall have a tenure of not less than two years subject to superannuation: Provided that the Government may transfer the Director General and Inspector General of Police before completion of two years of his tenure, if he is,(a)convicted by a court of law in a criminal case or where charges have been framed against him by a court in a case involving corruption or offences which amounts to moral turpitude; or(b)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General and Inspector General of police; or(c)appointed to another post with his consent; or(d)imposed 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, 1969 or any other relevant rule; or(e)under suspension from service; or(f)when a prima-facie case of misconduct or gross negligence is established after a preliminary enquiry.
