Section 9(3) in Indian Corporate Law Service Rules, 2015
(3)If during the period of probation or any extension thereof, as the case may be, the Government is of the opinion that an officer is not fit for permanent appointment, the Government may -(a)if he was appointed by direct recruitment, discharge him from the Service;(b)if he was appointed on promotion, revert him to the post held by him immediately before such appointment.
