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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(b) in Punjab School Education Board (Employees Service) Regulation, 1988

(b)If in the opinion of the appointing authority the work and conduct of a person during the period of probation has not been satisfactory, it may :-
(i)dispense with his services or revert him to a post on which he held lien prior to his appointment to the service if such an appointment has been made by direct recruitment; or
(ii)if such a person has been recruited otherwise than by direct appointment revert him to his former post or deal with him in such other manner as the terms and conditions of the previous appointment may permit; or
(iii)extend his period of probation and thereafter if his work and conduct are found satisfactory confirm him from the date of his appointment or any subsequent date;