Section 18(1) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(1)If, at any time during or at the end of the period of probation, 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 is otherwise found unsuitable for his post, his services shall be dispensed with, without holding a departmental enquiry.
