Section 8 in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965
8. Discharge of probationer.
- A probationer will be liable to discharge from the service-(a)if he/she fails to give satisfaction during or at the end of the period of probation ;(b)if on any information received relating to his/her nationality, age, health, character and antecedents, the appointing authority is satisfied that the probationer is ineligible or otherwise unfit for holding the appointment.
