(2)Any police officer referred to in sub-section (1) may be removed or, as the case may be, transferred from his post before the expiry of the tenure of two years consequent upon the-(a)conviction by a court of law, or(b)punishment of dismissal, removal, compulsory retirement from service or of reduction to a lower rank; or(c)charges having been framed by a court of law in a criminal offence; or(d)suspension from service; or(e)incapability to discharge his functions and duties due to physical or mental illness; or(f)misuse or abuse of powers vested in him; or(g)gross inefficiency and negligence where a prima facie case of a serious nature has been established after a preliminary enquiry; or(h)superannuation; or(i)promotion to a higher post; or(j)on his own request..]
