Section 15(3) in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006
(3)On the completion of the period of probation of a person, the appointment authority may -(a)if his work and conduct has in its opinion been satisfactory, -(i)confirm such person from the date of his appointment or from the date he completes his period of probation satisfactory, if he is not already confirmed; or(ii)declare that he has completed his probation satisfactory, if he is already confirmed;(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):Provided that the total period of probation including extension, if any, shall not exceed three years.
