Section 11 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987
11. Discharged or reversion before confirmation.
- At any time before confirmation a member is liable to be reverted to his next lower rank or to a lower post on which he holds a lien or be discharged from the service in case he is a direct recruit, if he cannot qualify for such confirmation even after a second chance or if his performance of duty has not been satisfactory and/or if the appointing authority finds him otherwise unfit to hold the post.
