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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020

(2)The Appointing Authority may, if he considers it necessary, extend the period of probation up to a period of one year for unsatisfactory performance or reduce or dispense with period of probation for reasons to be recorded in writing.