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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(3) in Uttaranchal Service of Junior Engineers (Group 'C') Minor-Irrigation (Irrigation Department) Rules, 2003

(3)If, it appears to the Appointing Authority, at any time during or at the end of the period of probation or extended period of probation, that a probationer has not made sufficient use of his opportunities or has otherwise failed to satisfy, he may be reverted to substantive post, if any, and if is not holding a lien on any post, his services may be dispensed with.