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The Delhi Special Police Establishment Act, 1946 4B. Terms and conditions of service of Director.- (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. 1[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.] (2) The Director shall not be transferred except with the previous consent of the Committee referred to in sub-section (1) of section 4A. 1. Ins. by Act 45 of 2021, s. 2 (w.e.f. 14-11-2021).    |
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