Section 15 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
15. Discharge during probation.
- During the first month of his probationary period an employee may be discharged from his service by the Managing Director after seven days' notice in that behalf or by payment of seven days' Substantive pay in lieu thereof and during the rest of his probationary period he may be discharged after one months' notice in that behalf or by payment of Substantive pay for one month in lieu thereof; provided that in case of officers appointed by the Board no such notice of discharge shall be issued by the Managing Director without the prior approval of the Board.Section 3 - Termination of Service
