Section 9 in The Orissa Junior Employment Officer Service Rules, 1975
9. Probation.
(1)Persons on appointment to the cadre shall be on probation ordinarily for two years in case of direct recruits and one year in the case of promotes.(2)The period of probation m each case shall count from the date of joining.(3)The Director may, in any special case, extend the period of probation by such further period as he may deem fit.(4)Government may have the power to terminate the probation for unsatisfactory performance during the period of probation.(5)On termination of probation under Sub-rule (4) the direct recruit shall be discharged from service and the promotee shall be reverted to his former post.
