Section 8(3) in Indian Enterprise Development Service Rules, 2019
(3)If, during the period of probation or any extension thereof, as the case may be, the Government is of the opinion that an officer is not fit for permanent appointment, it may without any reason being assigned, -(a)if he was appointed by direct recruitment, discharge him from Service in that post;(b)if he was appointed by promotion, revert him to the post held by him immediately before such promotion.
