Section 25 in The Orissa Printing and Stationery Service (State Service Class I and II) Rules, 1981
25.
(1)Every officer in the cadre of the service shall, on appointment be on probation.In the case of a direct recruit, appointed to the service, the period of probation shall be two years and in the case of a promotee one year :Provided that Government may in special circumstances, extend the period of probation in any case for such further period as they may fix for reasons to be recorded in writing.(2)Government may dispense with the service of an officer or revert him to his former post, as the case may be, during or at the end of the period of his probation or the extended period of his probation.
