Section 15 in The Orissa Children's and Women's Welfare Service Rules, 1989
15. Probation.
(1)Every person appointed to the Senior Grade of the Service shall be on probation for a period of two years from the date of actually joining the post :Provided that the Director may, if he so thinks fit, extend the period of probation in any case for a period not exceeding one year for reasons to be recorded in writing and shall communicate the extension to the person concerned.(2)The probationer shall undergo such training as the Director may from time to time determine.(3)If the Director is satisfied prior to the end of the extended period of probation of the officer that her standard of performance is not adequate to allow her to continue in service in public interest, he may order termination of the probation, whereupon the person concerned shall be deemed to have been reverted to the Junior Grade of the service from that date.Explanation - The Director shall be the sole judge of a probationer's performance and its consistency with public interest.
