Section 18 in The M.P. Municipal Service (Executive) Rules, 1973
18. Discharge or reversion.
(1)If, at any time during or at the end of the period of probation, it is found that a probationer has not made sufficient use of his opportunities or that he has failed to satisfy the standard expected of him or is otherwise found unsuitable for his post, his services shall be dispensed with, without holding a departmental enquiry.(2)A person, whose services are dispensed with during or at the end of the probationary period shall not be entitled to any compensation from the Council or the State Government.
