Section 19 in The Orissa Statistics and Economics Service Rules, 1979
19. Probation and probationers.
(1)Persons recruited to the services shall be appointed to the service on probation.(2)Every Officer appointed by promotion shall be on probation for a period of one year and every officer appointed by direct recruitment shall be on probation for a period of two years and in both cases the period of probation shall count from the date he joins the post to which he is appointed :Provided that Government may, it they so think fit extend the period of probation in any case or class of cases.(3)A probationer shall undergo such training as Government may from time to time determine.(4)If the Government are satisfied during the period of probation of an officer that his continuance in the service would not be in public interest they may order the termination of the probation whereupon the period concerned shall, if recruited through a competitive examination be deemed to have been reverted to the post from which he was promoted.Explanation I. - The Government shall be the sole Judge of probationer's performance and its consistency with public interest.Explanation II. - In the absence of an order declaring the probation to have been satisfactorily completed, the probation shall he deemed to have been extended till the date of the order or the date specified in the said order, as the case may be.
