Section 10(3)(b) in Haryana Zila Parishad Primary Education Service Rules, 2003

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3)(b) in Haryana Zila Parishad Primary Education Service Rules, 2003

(b)if his or work 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;

(ii)extend his period of probation and thereafter pass such order, as it could have passed on the expiry of the first period of probation;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 10(3)(b) in Haryana Zila Parishad Primary Education Service Rules, 2003