Section 15 in The Assam Economic and Statistical Service Rules, 1973
15. Discharge or reversion of a probationer.
- A probationer shall be liable to be discharged from service or reverted to the next lower post or to his previous service in which he holds a lien, as the case may be, if he-(a)fails to pass the Departmental Examination unless the Governor permits him to sit for re-examination in the subject or subjects in which he fails, or(b)fails to comply with any of the provisions of these Rules, or(c)is found ineligible or otherwise unfit for being a member of the Service.
