Section 15(1) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
(1)An employee on probation who has no lien on any post shall be liable to be discharged from services at any time without notice if (a) On the basis of his performance or conduct during the period of probation, he is considered unfit for further retention in service; or(b)If on the receipt of any information relating his nationality, age, health, education and other qualifications or antecedents, the appointing authority is satisfied that he is in-eligible or otherwise un-for being continued in service.
