Section 15 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
15. Discharge or reversion of employees on probation.
(1)An employee on probation who has no lien on any post shall be liable to be discharged from services at any time without notice if (a) On the basis of his performance or conduct during the period of probation, he is considered unfit for further retention in service; or(b)If on the receipt of any information relating his nationality, age, health, education and other qualifications or antecedents, the appointing authority is satisfied that he is in-eligible or otherwise un-for being continued in service.(2)An employee on probation, who holds a lien a post may be served to such post at any time any of the circumstances specified in sub-regulation (1).(3)An employee on probation who is not considered suitable for confirmation at the end of the period of probation prescribed in regulation 8, shall be discharged or reverted in accordance with sub-regulation (1) or sub-regulation (2) as the case may be.II. Promotion
