Section 287 in Rajasthan Panchayati Raj Rules, 1996
287. Unsatisfactory progress during probation.
(1)If it appears to the Zila Parishad or Panchayat Samiti as the case may be, that a member of a service has not made sufficient use of his opportunities or that he has failed to perform, satisfactorily the Panchayat Samiti or Zila Parishad may remove him from service, or in case he has a substantive post, revert him thereto :Provided that the Panchayat Samiti/Zila Parishad may extend the period of probation of any member of the service by a period not exceeding one year in all.(2)A probationer reverted or removed from service during or at the end of the period of probation under Sub-rule (1) shall not be entitled to any compensation.
