Section 11(2) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
(2)If, in the opinion of the appointing authority, the work and conduct of a person during the period of probation is not satisfactory, it may, -(a)if such person is recruited by direct appointment dispense with his services, or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment, and(b)If such person is appointed, otherwise, -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.
