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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3)(b) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002

(b)if his work and conduct has not been in its opinion, satisfactory -
(i)dispense with his services, if recruited by direct appointment or if appointed otherwise revert him to his former post, or deal with him in such manner as the terms and conditions of his previous appointment may permit;
(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation as specified in sub-rule (1) :