Section 21(4) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
(4)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation, as the case may be that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post, his services will be dispensed with.
