Section 21 in The Assam Technical Education Service Rules, 1981
21. Discharge or reversion.
- A temporary or officiating member shall be liable to be discharged or reverted to the lower cadre of the/or to his original service, if-(1)he fails to make sufficient use of the opportunities given during any training as may be prescribed by the Government from time to time or fails to render satisfactory service during the tenure of service in the cadre;(2)it is found on subsequent verification that he was initially not qualified for the appointment or that he had furnished any incorrect information with regard to his appointment.
