Section 35(2) in Punjab State Veterinary Council Rules, 1997
(2)If in the opinion of the appointing authority, the work and conduct of the 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 to prior such 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.
