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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Madhya Pradesh - Subsection

Section 98(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)If during or at the end of the period of trial he is found to be unsuitable for the service or post, he shall be reverted to his former substantive service or post.(Note. - The failure to pass the specified examination, if any, within such period as may be allowed for the purpose may be construed as failure to show fitness for the service or post in which the person is officiating.)