Section 63(3) in Delhi Wakf Board Regulations, 1963
(3)Termination of services :(a)In the case of an employee appointed on probation during or at the end of the period of probation, in accordance with the terms of his appointment or the rules and orders governing probation,(b)in the case of a person appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period for which he was appointed, or(c)in the case of a person employed under an agreement in accordance with the terms of such agreement.
