(4)Notwithstanding anything in sub-section (3), Director General of Police may be removed from his post before the expiry of the said tenure by the State Government, consequent upon:-(a)his conviction by the court in a criminal offence or where charges have been framed by the court in a case involving corruption or moral turpitude;(b)his punishment of dismissal, removal, or compulsory retirement from service or of reduction to a lower rank, awarded under the provisions of the All India Services (Discipline and Appeal) Rules, 1967 or any other relevant rule;(c)his suspension from service in accordance with the provisions of the rules referred to clause (b);(d)his incapacity in the discharge of functions as Director General of Police due to physical or mental illness;(e)his own request; or(f)an administrative exigency which shall be recorded in writing,
