(1)An officer posted as Inspector General of Police of a range or Superintendent of Police of a district shall have a minimum term of one year:Provided that any such officer may be removed by the appointing authority from his post before the expiry of the minimum tenure prescribed consequent upon:(a)promotion to a higher post; or(b)conviction, or charges having been framed, by a court of law in a criminal offence; or(c)punishment of dismissal, removal, discharge or compulsory retirement from service or of reduction to a lower rank awarded under the relevant Discipline and Appeal Rules; or(d)suspension from the service in accordance with the provisions of the said rules; or(e)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions and duties; or(f)the need to fill up a vacancy caused by promotion, transfer, or retirement.
