Section 12 in The Indian Forest Service (Probation) Rules, 1968
12. Discipline and conduct.
(1)A probationer referred to in Rule 5 shall be under the disciplinary control of the President while undergoing training in the Institute and of the Director, Lal Bahadur Shastri National Academy of Administration while undergoing training in the said Academy and shall obey such general or special orders as may be given by the President or the Director, Academy from time to time.(2)While working in the State every probationer shall be under the disciplinary control of the State Government.(3)A probationer shall be liable to be removed or dismissed from service if he fails to obey an order which he may receive from the Central Government, or from any other competent authority or if, in the opinion of the Central Government, he has wilfully neglected his probationary studies or duties or is guilty of conduct unbecoming a member of the service :[Provided that before any action is taken against a probationer under this sub-rule, the procedure prescribed in Rule 8 of the All India Services (Discipline and Appeal) Rules, 1969, shall be followed :Provided further that before any final order is passed against a probationer under this sub-rule, the Commission shall be consulted.] [Substituted by Notification No 11037/8/81-AIS (III)-C, dated 14th July, 1983.]
