Section 11 in The Mizoram Aided College Employees Rules, 1990
11. Discharge of probationer.
- A probationer will be liable to be discharged from the service-(a)if he fails to give satisfaction during or at the end of the period of probation;(b)if on any information received relating to his nationality, age, health, character and antecedents, the appointing authority is satisfied that the probationer is ineligible or otherwise unfit for holding the appointment.
