Section 10(2) in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory or if has failed to pass the prescribed departmental examination within a period not exceeding two years from the date of appointment, it may, -(a)If such person is recruited by direct appointment, dispense with his services or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment; and(b)If such person is recruited otherwise, -(i)revert him, to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.
