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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in The Orissa Subordinate Correctional Service Rules, 1992

(3)The appointing authority may terminate the services of a directly recruited officer and revert an officer selected from among Departmental candidates to his substantive post at the end of the period of probation if the conduct and performance of the officer is found unsatisfactory for permanent appointment to the service.