Section 35(3)(b) in Punjab State Veterinary Council Rules, 1997
(b)if his work and conduct has not been in its opinion satisfactory.(i)dispense with his services, if appointed by direct appointment or if appointed otherwise, revert him to his former post or deal with him in such other manner as the terms and conditions of his previous appointment permit; or(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of probation specified under sub-rule (1) :