Section 9(iii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(iii)If during or at the end of the probation period, it is found that a person has not been able to attain/maintain the standard expected of him, he may be reverted to his substantive posts if he was appointed on promotion or may be discharged, with one month's notice, if he was appointed by direct recruitment:
