Section 10(2) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
(2)If in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory, it may -(a)if such person is appointed by direct recruitment, dispense with his services; and(b)if such person is appointed otherwise than by direct recruitment, either revert him to his former post or deal with him in such other manner as the terms and conditions of the previous appointment permit.
