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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(c) in National Institute of Fashion Technology Statutes, 2020

(c)if, during the period of probation or any extension thereof, as the case may be, the appointing authority is of the opinion that the member of the staff is not fit for regular appointment, the appointing authority may discharge him from the service;