Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Odisha - Subsection Section 9(5) in The Orissa Junior Employment Officer Service Rules, 1975 (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.
