Section 9(3)(b) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3)(b) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

(b)If his work or conduct has not been, in its opinion, satisfactory, -

(i)dispense with his services, if appointed by direct recruitment, 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 first period of probation :

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State of Punjab - Subsection

Section 9(3)(b) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978