Section 16 in The Orissa Employment Officers' Service Rules, 1970
16.
(1)Persons on appointment to the cadre shall be on probation for 2 years in case of direct recruits and one year in the case of promotees.(2)The period of probation in each case shall count from the date of joining :Provided that the whole or any part of the period during which a person has held continuous officiating or temporary appointment in a post included in the cadre or service may be allowed by Government to count towards the period of probation prescribed by this rule.(3)Government may in any special case extend the period of probation by such further period as they may deem fit.
