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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(3)(b) in Haryana Nurses Registration Council Staff Regulations, 2000

(b)if his work or conduct has, in its opinion, been not satisfactory, -
(i)dispense with his service, if appointed by direct recruitment, if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of previous appointment permit; or
(ii)extend his period of probation and thereafter pass such orders, as it could have passed on the expiry of first period of probation :