(b)discharging him in accordance with the terms of his contract if-(i)he was engaged on a contract for a fixed or for an indefinite period and has rendered, under either from of contract, continuous service for a period exceeding five years at the time when his services are terminated; or(ii)he comes under the provision of Rule 58(3); provided that a person appointed by the President of India shall have no right of appeal from an order passed by the President of India.
