Section 6(3) in The Himachal Pradesh Police Act, 2007
(3)The Director- General of Police appointed in accordance with the provisions of this Act shall have tenure till superannuation as may be provided in the rules made by the Central Government in this behalf:Provided that an incumbent may be removed from the post before the expiry of his tenure by the State Government through a written order specifying reasons, consequent upon-(i)framing of charges in a criminal case by a Court of law; or(ii)issue of charge-sheet under the provisions of the All India Services (Discipline and Appeal) Rules or any other relevant rules; or(iii)suspension from service; or(iv)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as Director-General of Police; or(v)administrative exigencies, in the larger public interest :Provided further that the officer may be allowed by the State Government to relinquish charge of the post on-(i)appointment to a post under the Central Government or another State Government or an International Organization, subject to such officer having given his consent to such a posting; or(ii)resignation or voluntary retirement from service.
