Section 12(3)(b) in The Haryana Medical Education Service Rules, 1988

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State of Haryana - Subsection

Section 12(3)(b) in The Haryana Medical Education Service Rules, 1988

(b)if his work or conduct has, in its opinion, been not satisfactory -

(i)dispense with his service, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner as the terms and conditions of previous appointment permit, if appointed otherwise; or

(ii)extend his period of probation and thereafter pass such orders, as it could have passed on the expiry of the first period of probation :

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State of Haryana - Subsection

Section 12(3)(b) in The Haryana Medical Education Service Rules, 1988