Section 10 in The Orissa Children's and Women's Welfare Service Rules, 1989
10. Probation.
(1)Every person recruited to the Junior Grade of the Service by either method of recruitment shall be appointed on probation which shall be for two years from the date of actually joining the post :Provided that the appointing authority may, if he so thinks fit, extend the period of probation in any case for a further period not exceeding one year for reasons to be recorded in writing and communicate the extension to the person concerned.(2)The probationer shall undergo such training as the Director may from time to time determine.(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.
