(4)Notwithstanding anything in sub-section (3), Director General of Police may be removed from his post before the expiry of its tenure by the Government by the order in writing specifying reasons, consequent upon,-(a)Conviction by a Court of law in a criminal offence or where charges have been framed by a Court in a case involving corruption or moral turpitude;(b)Superannuation;(c)Punishment of reduction to a lower post, awarded under the provisions of the All India Services (Discipline and Appeal) Rules, 1969 or any other relevant rule;(d)Suspension;(e)Incapacity in discharging his functions as Director General of Police due to physical or mental illness;(f)On his own request; or(g)An administrative exigency which shall be recorded in writing.
