- The appointing authority may before the expiry of the period of probation, for reasons to be recorded in writing terminate the probation of any person and revert him in his permanent post under the Board or discharge him from the services of the Board if he is direct recruit. In the latter case a notice of one month shall be given before discharge or the employee shall be paid one month's emoluments in lieu thereof. If any leave is granted the period of notice and leave shall run concurrently and for this purpose 'emoluments' shall include leave allowance.
