Section 26 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
26. Reversion.
(1)An employee transferred from one appointment to another or confirmed in a grade or appointment higher than his substantive grade or appointment, shall be liable to be reverted without notice at any time within one year of such transfer or confirmation.(2)An employee who has been appointed to officiate in a higher grade or appointment is subject to his undergoing probation for any specified period or otherwise, shall be liable to be reverted without notice at any time, when he is so officiating or undergoing probation.
