Section 12(2) in The Haryana Medical Education 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, it may -(a)if such person is appointed by direct recruitment, dispense with his services; and(b)if such person is appointed otherwise than by direct recruitment -(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.
