Section 12 in The Orissa Subordinate Statistics and Economics Service Rules, 1994
12. Probation.
(1)Every person shall, on appointment to a post in the service, be on probation for a period of two years in case of appointment made by direct recruitment, and one year in the case of appointment made by promotion, which shall be calculated from the date of actual joining in the post.(2)The appointing authority may terminate the services of a person appointed on probation in case of a direct recruit or revert him to his previous post in the case of a person appointed by promotion if during or at the end of the period of his probation, such person fails to work satisfactorily or is found to be otherwise unfit to hold the post.
