Section 19(3) in The Uttarakhand Co-operative Service Rules, 2016
(3)It appears to the Appointing Authority at any time during or at the end of the period of probation or extented period of probartion that a probationer has not madde sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be r everted to his substantive post, if any and if he does not hold a lien on any post, his sesrvices may be dispensed with.
