(2)The post of Director General of Police shall be the senior-most position in the hierarchy of the Police Service in the state and no other officer senior or equivalent in rank to the incumbent Director General of Police shall be posted to any position within the police organization to ensure that the unity of command is maintained at all times, 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 cadre, subject to his fulfillment of the criteria laid down in sub-section (2).Provided further that if any other police officer also holds the rank of Director General, then he or she may be appropriately appointed outside the state police organization.
