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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3)(b) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(b)if his work or conduct has, in its opinion, been not satisfactory,
(i)dispense with his services, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner, as the terms and conditions of previous appointment permit, if appointed otherwise; or
(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: