Section 10(2) in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
(2)If the work and conduct of a person appointed to the Service during the period of probation in the opinion of the appointing authority is not satisfactory, it may -(a)dispense with his services, if recruited by direct appointment, and(b)if recruited otherwise -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.
