Section 17 in The Orissa Mining and Geology Service Rules, 1976
17.
(1)(a)Every officer in the cadre of the Service shall on appointment, be on probation. In the case of a direct recruit appointed to the service, the period of probation shall be two years and in the case of a promotee, one year:Provided that Government may, in special circumstances, extend the period of probation in any case (or class of cases) for such further period as they may fix for reasons to be recorded in writing.(b)The period of probation in each such case shall count from the date on which the officer joined his appointment :Provided that the whole or any part of the period during which a person has held continuous officiating or temporary appointment in a post included in the cadre of the Service may be allowed by Government to count towards the period of probation prescribed under these rules.(2)Government may dispense with the services of an officer or revert him to his former post, as the case may be, during or at the end of his probation period if the officer is considered to be unfit for confirmation in Service.
