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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995

(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.