(1)A Police Officer, posted as an Officer-in-Charge of a Police Station; shall have a minimum term of one year and, as an Officer in-Charge of a Police Circle or as a Superintendent of Police or as a Deputy Inspector General/Inspector General of a Range, shall have a minimum term of two years, subject to superannuation:Provided that any police officer covered under this section may be transferred from his post before the expiry of the tenure by the competent authority by a written order, specifying reasons on the following grounds:(a)on promotion to a higher post or proceeding on deputation; or(b)on proving the guilt; or(c)on framing of a charge by a court of law for a criminal offence; or(d)on becoming incapable due to any physical or mental illness or otherwise becoming unable to discharge his functions and duties; or(e)for filling up a vacancy; or(f)on his own request; or(g)in the public interest.
