Section 12(3) in The Indian Forest Service (Probation) Rules, 1968
(3)A probationer shall be liable to be removed or dismissed from service if he fails to obey an order which he may receive from the Central Government, or from any other competent authority or if, in the opinion of the Central Government, he has wilfully neglected his probationary studies or duties or is guilty of conduct unbecoming a member of the service :[Provided that before any action is taken against a probationer under this sub-rule, the procedure prescribed in Rule 8 of the All India Services (Discipline and Appeal) Rules, 1969, shall be followed :Provided further that before any final order is passed against a probationer under this sub-rule, the Commission shall be consulted.] [Substituted by Notification No 11037/8/81-AIS (III)-C, dated 14th July, 1983.]
