(4)The Director General and Inspector General of Police may be removed from his post before the expiry of his tenure by the State Government by an order in writing specifying the reasons thereof, consequent upon the-(a)conviction by a Court of Law in a 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(c)suspension from service; or(d)incapability to discharge his functions as the Director General and Inspector General of Police due to physical or mental illness; or(e)misuse or abuse of powers vested in him or for gross inefficiency and negligence or failure to provide leadership to the police force.
