Section 13 in The Indian Forest Service (Probation) Rules, 1968
13. Discharge of a probationer.
- A probationer shall be liable to be discharged from the Service, or, as the case may be, reverted to [the permanent post on which he holds a hen, or would hold a lien,] [Substituted by D.P. Notification No. 7/26/72-AIS (IV), dated 12th September, 1972 (w.e.f. 23rd September, 1972).] had it not been suspended under the. rules applicable to him prior to his appointment to the Service.(a)if he fails to pass the final examination in the circumstances mentioned in Rule 10; or(b)if the Central Government is satisfied that the probationer was ineligible for recruitment to the service or is unsuitable for being a member of the service; or(c)if he is found lacking in qualities of mind and character needed for the service or in the constructive outlook and human sympathy needed in the public services generally, or(d)if he fails to comply with any of the provisions of these rules.
