Section 34 in Rajasthan Muslim Wakf Regulations, 1964
34. Termination of probation.
- The appointing authority may, before the expiry of the period of probation or trial, for reasons to be recorded in writing, terminate the probation of any person and revert him to his permanent post under the Board or discharge him from the service of the Board, if he is a direct recruit. In the later case a notice of one month shall be given before discharge or the employee shall be paid one month's emoluments in lieu thereof. If any leave is granted, the period of notice and leave should run concurrently and for this purpose "emoluments" shall include leave allowances.
