Section 21(3) in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011
(3)If an employee during the period of probation on a post is considered unfit for further retention in that post on the basis of performance or conduct or failure to pass the departmental test if prescribed, he shall be liable to be discharged from service at anytime if he has no lien on any post or reverted to the post in which he holds a lien.
