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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(5)After satisfactory completion of period of probation a person shall be confirmed, by an order in writing, against available substantive vacancy.Explanation - Declaration of satisfactory completion of probation would not automatically entitle a person for confirmation.