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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Indian Foreign Service Branch 'B' Rules, 2017

(3)If, during the period of probation or any extension thereof, as the case may be where Controlling Authority is of the opinion that an officer is not fit for permanent appointment, the Controlling Authority may discharge or revert the officer to the post held by him prior to his appointment in the service, as the case may be.