Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The National Security Guard Rules, 1987

(2)A person appointed through direct recruitment as Assistant Commander, Ranger or a Combatised Tradesman shall be on probation for a period of two years. The authority prescribed in sub-rule (1) may during the period of probation, terminate his services without assigning any reasons.