6. Selection and Tenure of Director General of Police.
(1)The Director General of Police shall be appointed from the panel of officers, which include officers already working at the post of Director General of Police or shall contain such officers who have been found suitable for promotion to the post of Director General of police by the Committee under the rule formed under All India service Act, 1951 (61 of The Central Act, 1951).(2)The Tenure of the Director General of Police appointed in such manner shall normally be of Two Years.However, the Director General of Police may be transferred from his post before the completion of his Tenure by the government on the reasons which are as follows:(a)He has been convicted by any court for any punishable crime or he has been charge sheeted by any court for being involved in any case of corruption, of moral turpitude; or,(b)If he is incapable due to any physical or mental ailment or due to any other reason and is not able to discharge the duty of the Director General of Police; or,(c)Such a posting shall be subject to the consent of the officer promoted on any higher post under the State or the Union Government.(d)Any other administrative reason, which is in favour of the effective discharge of the duty.
