Section 17(4) in Orissa State Financial Corporation (Staff) Regulations, 1975
(4)The Corporation may terminate the service of any employee after expiry of the period of his/her probation on giving him/her :(a)three months' notice, or substantive pay in lieu thereof, if he/she is a confirmed employee.(b)15 days' notice or substantive pay in the lieu thereof if he/she is an employee under probation.The power to terminate the services of an employee shall be exercised by the Managing Director, subject to in the case of an officer, with the prior approval of the Board.
