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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(3)(b) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(b)If his work or conduct has not been, in its opinion, satisfactory -
(i)dispense with his services, if appointed 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; or
(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :