Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 743] [Entire Act]

Bengal Presidency - Subsection

Section 743(iii) in Police Regulations, Bengal , 1943

(iii)A directly appointed probationer may at any time be discharged from service by the Superintendent, if considered by that authority to be unsuitable for the post of an Assistant Sub-Inspector, but the order of discharge shall not be given effect to till it has been submitted to and confirmed by the Deputy Inspector-General.