Section 13(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)if at any time during the period of probation or at its close, the probationer's work is not considered satisfactory, he shall be discharged by the appointing authority after giving opportunity of seeing and he will have no claim either to gratuity or pension:Provided that it he hold a lien on a permanent post before his appointment or promotion, he shall be reverted to that post.
