Section 17 in Mizoram (Finance and Accounts Service) Rules, 1991
17. Probation.
- (i) Every person recruited to the service in accordance with these rules shall be on probation for a period of two years :Provided that the period of probation may, for good and sufficient reason to be recorded in writing, be extended by the Governor in the individual cases.(ii)A person on probation shall be liable to be discharged from the service at any time without assigning any reason thereof during the period of probation :Provided if he holds a lien on any permanent Nos. under the Central Government or the State Government or Administration of Union Territory, he shall be liable to be reverted to that post;Provided further that a person who holds a lien to any permanent post under the Central Government or the State Government or Administration of Union Territory may, if he so desires, during the period of probation have the option to revert bank to his parent department after giving such notice as may be prescribed by the Governor.
