6. Selection and term of office of the Director General of Police.
(1)The State Government shall appoint the Director General of police from amongst three senior most officers of the State Police Service. Provided that the State Government in exceptional case, if considered necessary, may appoint to the post, a police officer, on deputation, from outside the State Police Service, subject to his fulfillment of the criteria laid down in sub-section(2).(2)Selection of the Director General of police shall be done by the State Government considering, inter alia, the following criteria:(a)length of service, fitness of health and standards as prescribed by the State Government;(b)assessment of the performance appraisal reports of the previous fifteen years of service;(c)weight age to award of medals for gallantry, distinguished and meritorious service.(3)The Director General of Police unless superannuating earlier shall normally have a tenure of two years;Provided that the State Government may remove the Director General from the post before the expiry of his tenure by a reasoned order in writing consequent upon;(a)conviction by a court of law for a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(b)punishment or dismissal, removal or compulsory retirement from service or reduction to a lower post; or(c)suspension from service; or(d)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as the Director General of Police; or(e)promotion or posting to a higher post under either the State or the Central Government to which the officer gives consent;(f)inefficiency or negligence prima-facie established after a preliminary enquiry.
