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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3)(b) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988

(b)if his work and conduct has not been, in its opinion, satisfactory, -
(i)dispense with his services, if appointed by direct appointment, or if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit ; or
(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation specified in sub-rule (1) :