Section 9(3) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
(3)On the completion of the period of a probation of a person, the appointing authority may, -(a)if his work and conduct have in its opinion, been satisfactory, -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy ; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy ; or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy ; or(b)if his work and conduct has not been, in its opinion, satisfactory, -(i)dispense with his services, if appointed by direct appointment, or if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit ; or(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation specified in sub-rule (1) :Provided that the total period of probation including extension, if any, shall not exceed three years.
