Section 12(2) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(2)If, in the opinion of the appointing authority, the work or conduct of a person appointed to any post in a service during the period of his probation is not satisfactory, it may, -(a)if such person is appointed by direct recruitment, dispense with his services;(b)If such person is appointed otherwise than by direct recruitment, -(i)revert him to his former post, or(ii)deal with him in such a manner as the terms and conditions of his previous appointment permit.
