Section 10(3) in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
(3)If, during the period of probation or any extension thereof, as the case may be, Government is of opinion that an officer is not fit for permanent appointment, Government may discharge or revert the officers to the post held by him prior to his appointment in the service, as the case may be, or pass such orders as it deems fit.
