The Chairman may, before the expiry of the period of probation for reasons to be specified in writing terminate the probation of any person and revert him to his permanent post if he is already a permanent Municipal Officer or servant, or to a lower post in the unit if he is not a permanent officer or servant but is a probationer or an approved probationer in such lower post and if there is vacancy in such lower post or if a person junior to him is holding such lower post or discharge him from the service of the Council in other cases.
