Section 13 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
13. Unsatisfactory progress during the probation.
(1)If it appears at any time during or at the end of the period of probation that a member of the service who has been directly recruited to the service has not made sufficient use of the opportunities or if he has otherwise failed to give satisfaction, the appointing authority may dispense with his services after recording the reasons in writing for doing so or in ease he holds a lien on some post in the Municipality may revert him to that post:Provided that the appointing authority may in special cases extend the period of probation of any member of the service by a special period not exceeding one year.(2)A probationer reverted or removed from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.
