Section 10(2) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988
(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory [ - ] [Words omitted vide Legislative Supplement Part III dated July 30, 1990.], 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 recruited 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.
