Section 30(b) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(b)If it appears to the Managing Committee, at any time, during or at the end of the period of probation, that the employee has made not made sufficient use of his opportunities or has failed to give satisfaction, the Managing Committee may discharge or terminate to approve the appointment (Appendix - IX) :
