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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(b) in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965

(b)if on any information received relating to his/her nationality, age, health, character and antecedents, the appointing authority is satisfied that the probationer is ineligible or otherwise unfit for holding the appointment.