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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3)(b) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

(b)if his work or conduct has, in its opinion, been not satisfactory, -
(i)dispense with his services, if appointed by direct recruitment, if appointed otherwise, revert him to his former post or deal with him in such other manner as the terms and conditions of previous appointment permit; or
(ii)extend his period of probation and thereafter pass such order, as it could have passed on the expiry of the first period of probation :