Section 23(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)A probationer who has no lien on any post under the State Government shall be liable to be discharged from the Service at any time without notice, if -(i)on the basis of his performance or conduct during probation, he is considered unfit for further retention in the service; or(ii)on the receipt of any information relating to his nationlaity, age, health, or of antecedents, the Appointing Authority is satisfied that he is ineligible or otherwise unfit for being a member of the Service.
