Section 10(3) in The Orissa Children's and Women's Welfare Service Rules, 1989
(3)If the appointing authority is satisfied at the end of the extended period of probation that her standard of performance is not adequate to allow her to continue in service in public interest, he may order the termination of the probation whereupon the person concerned shall, if appointed through direct recruitment, be deemed to have been removed from the service and if appointed on promotion, be deemed to have reverted to the rank of Lady Village Level Worker [or Anganwadi Workers as the case may be] [Inserted vide W.C.D.D. Notification No. 23230 dated 8.10.2007.].Explanation- The appointing authority shall be the sole judge of a probationer's performance and its consistency with public interest.
