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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(1)Notwithstanding anything contained in the preceding rules the appointing authority may, in consultation with the High Court, at any time during the period of probation, discharge a direct recruit or revert a promotee probationer from service on account of his or her unsuitably for the service.