(2)In addition to the grounds mentioned in sub-section (1), in exceptional cases, in public interest and on account of administrative exigencies, the Competent Authority shall make mid-term transfer of any Police Personnel of the Police Force:Explanation. --For the purposes of this sub-section, the expression "Competent Authority" shall mean : --Police Personnel...Competent Authority(a)Officers of the Indian Police Service...Chief Minister;(b)Maharashtra Police Service Officers of and above the rank of Deputy Superintendent of Police...Home Minister;(c)Police Personnel upto the rank of Police Inspector for transfer out of the respective Range or Commissionerate or Specialized Agency...Police Establishment Board No. 2;(d)Police Personnel upto the rank of Police Inspector for transfer within the respective Range, Commissionerate or Specialized Agency....Police Establishment Boards at the Level of Range, Commissionerate or Specialized Agency, as the case may be;(e)Police Personnel upto the rank of Police Inspector for transfer within the District....Police Establishment Board at District LevelProvided that, in case of any serious complaint, irregularity, law and order problem the highest Competent Authority can make the transfer of any Police Personnel without any recommendation of the concerned Police Establishment Board.
