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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(3) in The Tripura Courts Stenographers' Service Rules, 1983

(3)An officer appointed to the Junior Grade of the Service who is not considered suitable for confirmation or continuance in the Grade during or at the end of the probation specified in sub-rule (1) of Rule 15 or at the end of the extended period of probation, if any, under sub-rule (3) of that rule, shall be discharged or reverted in accordance with sub-rule (1) or sub-rule (2) as the case may be.