Section 14 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
14. Probation.
(1)On initial appointment or promotion as the case may be, to any cadre of the Service, a person shall be appointed on probation irrespective of whether the vacancy is substantive or temporary.(2)The period of probation shall be two years from the date of the first appointment or promotion, as the case may be.(3)The period of probation specified in Sub-rule (2) may, if the appointing authority or deems fit, be extended in appropriate cases.(4)If during of the end of the extended period of probation a person is found unfit-(i)he shall be reverted to his former post if he is a promotee, or(ii)his service shall be terminated if he is a direct recruit.
