Section 27(2) in The Punjab Homoeopathic Practitioners Regulations, 1974
(2)If, in the opinion of the Council the work or conduct of a person during the period of probation is not satisfactory, it may -(a)if such person is recruited by direct appointment, dispense with his services, or revert him to a post on which he held lien prior to his appointment to Service by the direct appointment; and(b)if such person is recruited otherwise -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.
