Section 15(3) in The Orissa Children's and Women's Welfare Service Rules, 1989
(3)If the Director is satisfied prior to the end of the extended period of probation of the officer that her standard of performance is not adequate to allow her to continue in service in public interest, he may order termination of the probation, whereupon the person concerned shall be deemed to have been reverted to the Junior Grade of the service from that date.Explanation - The Director shall be the sole judge of a probationer's performance and its consistency with public interest.
