(c)of a person engaged under contract in accordance with the term of his contract; does not amount to removal or dismissal within the meaning of this rule.(ii)The discharge of probationer, whether during or at the end of the period of probation for some specific fault or on account of his unsuitability for the service does not amount to removal or dismissal within the meaning of this rule.(iii)The stoppage of a member of the service at the efficiency bar in the time-scale of his pay on the ground of his unfitness to cross the bar does not amount to withholding of increments or promotions within the meaning of this rule.(iv)A refusal to promote a member of the service after due consideration of his case to a post or grade to which promotions are made by selection, does not amount to withholding of a promotion within the meaning of this rule.(v)The reversion to a lower post of a member of the service who is officiating in q higher post after a trial in the higher post for administrative reasons such as the return of the permanent incumbent from leave or deputation, availability of a more suitable officer and the like does not amount to reduction in rank within the meaning of this rule.
