Section 20 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
20. Discharge during probation.
(1)During the first month of his probationary period, an employee shall be liable to discharge at one day's notice or by payment of one day's pay and thereafter at one month's notice or by payment of pay for one month in lieu thereof.(2)The power to discharge shall be exercised by the appointing authority and only in the event of unsatisfactory performance of the duties by the concerned person during probationary period. Such power shall, however, be exercised only in the cases where it has been established, beyond doubt that the employee, if given extension, shall not be in a position to give satisfactory account of service.Termination of Service
