Section 12 in The Orissa Subordinate Fisheries Service Rules, 1994
12. Probation.
(1)Every officer on appointment to a post in particular grade of the Service in substantive/permanent vacancy (other than in an officiating or temporary capacity shall be on probation. The period of probation shall be two years in case of direct recruitment and one year in case of officers appointed on promotion.(2)The period of probation in each case shall count from the date on which the officer joins his appointment.(3)The Director in any special case with reasons to be recorded extend the period of probation by such further period as he may deem fit.(4)The Director may terminate the service of an officer appointed on probation or revert him to his substantive appointment if during or at the end of his probation the officer has failed to give satisfactory result or it found to be otherwise unfit for permanent appointment to the service.
