Section 108(4) in The Central Reserve Police Force Rules, 1955
(4)If on the expiration of the period of probation referred to in sub-rule (1) or of any extension thereof under sub-rule (3), as the case may be, the Government are of the opinion that a candidate if not fit for permanent appointment, or if at any time during such period of probation or extension they are satisfied that he will not be fit for permanent appointment on the expiration of such period of probation on extension, they may discharge him or pass such orders as they think fit.
