Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 18 in Assam Education Service Rules, 1982

18. Discharge.

- A member on probation shall be liable to be discharged form service or reverted to his next lower post or to his previous service to which he holds a lien, as the case may be, if his performance of duty has not been satisfactory or if the appointing authority finds him unfit for holding the post.