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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(3) in Arunachal Pradesh Health Services Rules, 1990

(3)If during the period of probation or any extension, as the case may be, the Government is of the opinion that an officer is not fit for permanent employment, Government may discharge or revert the officer to the post held by him prior to his appointment in the parent service cadre as the case may be or pass such orders as it deems fit.