- A temporary or officiating member shall be liable to be discharged or reverted to his original service, if-(i)he fails to make sufficient use of the opportunities given during any training as may be prescribed by the Government from time to time or fails to render satisfactory service during his tenure of service in the cadre and/or;(ii)it is found on a subsequent verification that he initially not qualified for the appointment or that he had furnished any incorrect information with regard to his appointment.
