Section 10(3)(b) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

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State of Punjab - Subsection

Section 10(3)(b) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

(b)if his work or conduct has, in its opinion, not been satisfactory or his integrity is not unquestionable -

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

(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :

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State of Punjab - Subsection

Section 10(3)(b) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965