Section 17 in The Tripura Courts Stenographers' Service Rules, 1983
17. Discharge of an officer while on probation.
(1)An officer appointed to the Junior Grade of the Service who has been on any post under the Central Government or any State Government shall while on probation be liable to be discharged from the service at any time with 15 days' notice if-(i)on the basis of his performance or conduct during probation he is considered unfit for further retention in the Service; or(ii)on the receipt of any information relating to his nationality, age, health or antecedents the appointing authority is satisfied that he is ineligible or otherwise unfit for being a member of the service.(2)An officer appointed to the Junior Grade of the Service who holds a lien on a post under the Central Government or any State Government may, while on probation, be reverted to such post at any time in any of the circumstances specified in sub-rule (1).(3)An officer appointed to the Junior Grade of the Service who is not considered suitable for confirmation or continuance in the Grade during or at the end of the probation specified in sub-rule (1) of Rule 15 or at the end of the extended period of probation, if any, under sub-rule (3) of that rule, shall be discharged or reverted in accordance with sub-rule (1) or sub-rule (2) as the case may be.
