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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in Punjab Superior Judicial Service Rules, 2007

(3)The High Court in consultation with the Government, may at any time during the period of probation or the extended probation, as the case may be, dispense with the Services of a direct appointee if the same have been found to be not satisfactory, without assigning any reasons therefore.Part-IV Pay and Allowances