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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(4) in Himachal Pradesh Technical University Act, 2014

(4)If, on the expiry of the prescribed period or extended period of probation, the Board decides that the Officer or employee is not suitable for continuance in the post to which he has been appointed, it shall discharge him from service after giving him a reasonable opportunity of being heard.