Section 17(1) in The Tripura Courts Stenographers' Service Rules, 1983
(1)An officer appointed to the Junior Grade of the Service who has been on any post under the Central Government or any State Government shall while on probation be liable to be discharged from the service at any time with 15 days' 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 nationality, age, health or antecedents the appointing authority is satisfied that he is ineligible or otherwise unfit for being a member of the service.
