Section 10(3)(b) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

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State of Punjab - Subsection

Section 10(3)(b) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

(b)if his work or conduct has not been in its opinion satisfactory [ - ] [Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.] it may,-

(i)dispense with his services, if appointed by direct appointment or if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit; or

(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation as specified in sub-rule (1):

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State of Punjab - Subsection

Section 10(3)(b) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988