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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951

(2)If during or at the end of the period of probation it is found that a probationer has not made sufficient use of his opportunities or has failed to satisfy the standard of work or intelligence or aptitude expected of him, he shall be reverted to his substantive post, if he has one, or his services will be dispensed with if he has not substantive post and he will be informed accordingly on month before reversion or discharge, as the case may be.