Section 12(4) in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020
(4)During probation period, if an employee's performance is not found satisfactory, he may be discharged from the service of the Authority at one month's notice or by payment of substantive pay for one month in lieu thereof or reverted to the lower post, as the case may be, without assigning any reasons.
