Section 10(3) in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
(3)On the completion of the period of probation of a person, the appointing authority may -(a)if his work or conduct in its opinion, has 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, -(i)dispense with his services, if recruited by direct appointment or if recruited 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 would have passed on the expiry of the first period of probation :Provided that the total period of probation including extension, if any, shall not exceed three years.
