Section 4B in The Delhi Special Police Establishment Act, 1946
4B. Terms and conditions of service of Director [Added by Act 45 of 2003, Section 26 (w.e.f. 12.9.2003).]
(1)The Director shall, notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.(2)The Director shall not be transferred except with the previous consent of the Committee referred to in sub-section (1) of section 4-A. ]Provided that the period for which the Director holds the office on his initial appointment may, in public interest, on the recommendation of the Committee under sub-section (1) of section 4A and for the reasons to be recorded in writing, be extended up to one year at a time:Provided further that no such extension shall be granted after the completion of a period of five years in total including the period mentioned in the initial appointment.
