Section 22 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
22. Discharge of a probationer during the period of probation:-
(1)Notwithstanding anything contained in rule 21, the Appointing Authoritymay, at any time during the period of probation, discharge from service, aprobationer on account of his unsuitability for the Service.(2)An order under sub-rule (1) shall indicate the grounds for the discharge butno disciplinary enquiry shall be necessary.
