Section 7(g) in Assam Service (Discipline and Appeal) Rules, 1964
(g)Termination of the Services-(i)Of a Government servant appointed on probation, during or at the end of the period on probation, in accordance with the terms of his appointment or the rules and orders governing probation; or(ii)Of a Government servant employed under an agreement in accordance with the terms of such agreement;(iii)Of a Government servant whose term of appointment provides for the termination of service by either party giving notice for a specified period;(iv)Of a Government servant in whose case the appointment is expressly stated to be on temporary basis and to have been sanctioned until further orders and it is also provided that his services may be terminated at any time without notice.
