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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(d) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(d)The Chief Justice may, at any time, during or at the end of period of probation or officiation as the case may be, terminate the services of a direct recruit, or revert a promotee to his substantive post from which he was promoted.