Section 23 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
23. Discharge or Reversion of Probationers.
(1)A probationer who has no lien on any post under the State Government shall be liable to be discharged from the Service at any time without notice, if -(i)on the basis of his performance or conduct during probation, he is considered unfit for further retention in the service; or(ii)on the receipt of any information relating to his nationlaity, age, health, or of antecedents, the Appointing Authority is satisfied that he is ineligible or otherwise unfit for being a member of the Service.(2)A probationer who holds a lien on a post under the State Government may be reverted to such post at any time in any of the circumstances specified in sub-rule (1).Part - VII Appeals
