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Union of India - Section

Section 9 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

9. Failure to pass Examination.

(1)In the event of a probationary Pilot failing to pass the specified examination within twelve months of his appointment, he will be liable to be discharged.
(2)In the event of a probationary Pilot after completion of his training period fails the examination, he will be given an extension of Training period and be permitted to appear in the examination a second time. In case his performance is not found satisfactory in the second examination also, his services as probationary Pilot will be terminated.