(1)The State Government shall appoint a Director General of Police for the overall administration, direction and supervision of the State Police.(2)The Director General of Police shall be appointed from a panel of officers consisting of the officers already working in the rank of the Director General, or the officers who have been found suitable for promotion in the rank of Director General alter screening by a Committee under the provisions of the All India Services Act, 1951 (No. LXI of 1951) and in accordance with the rules applicable for such promotion :Provided that number of officers in the panel shall not exceed three or double the number of cadre posts sanctioned for the rank of Director General in the State, whichever is less.(3)Subject to the rules made under All India Services Act, 1951 (No. LXI of 1951), the Director General of Police so appointed under sub-section (2) shall have a minimum tenure of two years.(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.
