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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(1)(ii) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(ii)if it is found that a probationer has not made sufficient use of his opportunities or that he has failed to satisfy the standard expected of him or he is otherwise found unsuitable for Ms post, by order terminate the probation and discharge him from the service after giving him a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.