(2)The Director General of Police shall be appointed from a panel of officers consisting of the officers already working in the rank of the Director General, or the officers who have been found suitable for promotion in the rank of Director General alter screening by a Committee under the provisions of the All India Services Act, 1951 (No. LXI of 1951) and in accordance with the rules applicable for such promotion :Provided that number of officers in the panel shall not exceed three or double the number of cadre posts sanctioned for the rank of Director General in the State, whichever is less.
