Section 9(4) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
(4)If at any time, during the period of probation or at the end of probation it is found that the probationer has not fully availed the opportunity afforded to him or has failed to gain the standard expected of him or has otherwise found unsuitable for the post held by him his services may be dismissed without holding any departmental enquiry.
