Section 20(3)(ii) in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011

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Union of India - Subsection

Section 20(3)(ii) in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011

(ii)Where probation is prescribed, the appointing authority will on completion of the prescribed period of probation assess the work and conduct of the officer himself and in case the conclusion is that the officer is fit to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the probation. If, work of the officer has not been satisfactory or needs to be watched for some more time, he may revert him to the post or grade from which he was promoted, or extend the period of probation as the case may be.

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Union of India - Subsection

Section 20(3)(ii) in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011