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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3)(b) in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006

(b)if his work and conduct has not been, in its opinion, satisfactory -
(i)dispense with his service, 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 may permit; or
(ii)extend his period of probation and thereafter pass such order, as it could have passed on the expiry of probation as specified in sub-rule (1):