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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Indian Supply Service (Group `A') Rules, 2017

(3)If, during the period of probation, or any extension thereof, as the case may be, the Central Government is of the opinion that an officer is not fit for permanent appointment, Government may discharge the officer or revert him to the post held by him prior to his appointment in the Service, as the case may be.