(1)The State Government shall appoint a Director General of Police of the State from amongst the five eligible senior-most officers of the cadre who have been empanelled for promotion to that rank by the State Security Commission on the basis of following criteria:-(a)length of service and fitness of health to standards as prescribed;(b)assessment of the performance appraisal reports of the previous 15 years of service by assigning weightages to different grading, namely, ‘Outstanding’, ‘Very Good’, ‘Good’ and ‘Satisfactory’;(c)Range of relevant experience, including experience of work in central police organisations, and training courses undergone;(d)Indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or against whom charges have been framed by a court of law in such cases;(e)Due weight age to award of medals for gallantry, distinguished and meritorious service.
