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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(1)Notwithstanding anything contained in rule 21, the Appointing Authoritymay, at any time during the period of probation, discharge from service, aprobationer on account of his unsuitability for the Service.