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State of Rajasthan - Section

Section 20 in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005

20.

If it appears to the appointing authority, at any time during or at the end of the period of probation, that the employee has not made sufficient use of opportunities afforded to him or her or fails to render satisfactory service to the Commission, the appointing authority may discharge him/her from the Commission's service.