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[Cites 0, Cited by 0] [Section 746(3)] [Section 746] [Entire Act]

Bengal Presidency - Subsection

Section 746(3)(k) in Police Regulations, Bengal , 1943

(k)Discharge. - Probationers may at any time be discharged from service by the Superintendent, without proceedings, if found unsuitable, provided that the grounds for discharge shall be stated in the order of discharge which, however, shall not be given effect to till it has been submitted to and confirmed by the Deputy Inspector-General. No appeal shall lie against such an order.