Section 15(2) in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006
(2)If in the opinion of the appointing authority, the work or conduct of a person during the probation is not satisfactory, it may -(a)If such person is appointed by direct recruitment, dispense with his services; and(b)If such person is appointed otherwise -(i)revert him to his former post; or(ii)deal with him in such other manner, as the terms and conditions of the previous appointment permit; or
