Section 22(2) in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
(2)If, in the opinion of the appointing authority the work and conduct of a person during the period of probation is not satisfactory, it may, -(a)if such person is appointed by direct recruitment, dispense with his service; and(b)if such person is appointed otherwise than by dispute recruitment, -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.
