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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(a) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(a)of a probationer during or at the end of the period of probation on grounds arising out of the specific conditions laid down by the appointing authority e.g., want of vacancy, failure to acquire prescribed special qualifications to pass prescribed test; or