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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

(1)If it is reported by the Mukhya Adhikari at any time during or at the end of the period of probation or extended period of probation, and the report is endorsed by the Adhyaksha, that an officer has not made sufficient use of his opportunities or if he has otherwise failed to give satisfaction, the State Government may dispense with his services.