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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab Market Committees (Class IV) Service Rules, 1989

(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory, it may, if such person is recruited by direct appointment, dispense with his services or revert him to post on which he held lien prior to his appointment to the Service by direct appointment.