Section 10(2) in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
(2)If, in the opinion of the Appointing Authority the work or conduct of a person during the period of probation or extended period is not good, it may :-(a)If such person is appointed by direct recruitment, dispense with his services; orextend his period of probation and thereafter pass such order, as it could 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.(b)If such person is appointed otherwise than by direct recruitment :-(i)revert him to his former post; or(ii)extend his period of probation and thereafter deal with him in such other manner as the terms and conditions of previous appointment permit :Provided that the total period of probation including extension, if any, shall not exceed two years.
