Section 37(3) in The Alipurduar University Act, 2018
(3)If, at any time during the period of probation, the probationer's work is not considered satisfactory, the probationer shall be discharged by the authority concerned together with one month notice or one month's salary in lieu of notice:Provided that such probationer shall be given with an opportunity of being heard before discharging and the discharging letter should contain the detailed record of assessment of the probationers work.
