Section 10(3) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988
(3)On the completion of the period of 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 [ - ] [Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.] it may,-(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 as specified in sub-rule (1):Provided that the total period, including extension, if any, shall not exceed [Three years] [Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.].
