Section 9(2) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
(2)If in the opinion of the appointing authority, the work and conduct of a person during the period of probation is not satisfactory, it may, -(a)if such person is recruited by direct appointment, dispense with his services or revert him to a post on which he held lien prior to his appointment ; and(b)if such person is recruited otherwise, -(i)revert his to his former post ; or(ii)deal with him in such manner as the terms and conditions of his previous appointment permit.
