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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(3) in Sanskrit College and University, West Bengal Act, 2015

(3)If, at any time during the period of probation, the probationer's performance is not considered satisfactory, the probationer shall, in consultation with the State Government, be discharged by the concerned appointing authority.