Section 9(3) in The Punjab Market Committees (Class IV) Service Rules, 1989
(3)On the completion of the period of a probation of a person the appointing authority may:-(a)if his work and conduct has, in its opinion been satisfactory -(i)confirm such person from the date of his appointment if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily if there is no permanent vacancy; or(b)if his work or conduct has not been in its opinion satisfactory dispense with his services.
