(1)If, at any lime or at the end of the period of probation or the extended period of probation, as the case may be, the Appointing Authority may,-(i)suspend the probation of a probationer and discharge him from service for want of vacancy;(ii)if it is found that a probationer has not made sufficient use of his opportunities or that he has failed to satisfy the standard expected of him or he is otherwise found unsuitable for Ms post, by order terminate the probation and discharge him from the service after giving him a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(2)A person whose services are terminated during or at the end of the probationary period shall not be entitled to any compensation from the Market Committee or the State Government.(Note. - Any person who is discharged from the service under this rule shall, if he was appointed to the service by promotion from any post in the service or by transfer from another service, be reverted to such post or service.)
