Section 12(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(2)Where a person appointed to a post under the Society on probation is, during his period of probation, found unsuitable for holding that post, or has not completed his period of probation satisfactorily, the Appointing Authority may:-(i)In the case of person appointed by promotion, revert him/her to the post held by him/her immediately prior to the promotion;(ii)In the case of a person appointed by direct recruitment, terminate his/her services under the Society without notice.
