Section 24(2) in The Assam Economic and Statistical (Junior) Service Rules, 1980
(2)A probationer shall be liable to be discharged from the Service, or, in the case of a person appointed to the service on promotion or by selection to be reverted to the post held substantively or held in the officiating capacity immediately before his promotion or selection, as the case may be-(a)if his service is not satisfactory during his period of probation; or(b)if he fails to appear at or pass the departmental examination or other tests, as may be prescribed, or fails to undergo successfully such training as may be prescribed, unless the Appointing Authority permits him to sit for re-examination in the subject or subjects or in the tests in which he failed or to undergo the training again which he failed to undergo successfully; or(c)if on any information received relating to his nationality, age, health, character or antecedents, the Appointing Authority, is satisfied that the probationer is ineligible or otherwise unfit for being a member of the service; or(d)if he fails to comply with any of the provisions of these Rules; or(e)if for any reason to be recorded in writing the post against which a probationer is appointed/promoted/appointed on selection is abolished during and after the probation, in such cases the services of persons who had joined last will be terminated first.
