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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3)(b) in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983

(b)if his work or 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 may permit; or
(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation specified in sub-rule (1):