Section 14 in Orissa State Financial Corporation (Staff) Regulations, 1975
14. Period of probation.
(1)An officer directly recruited to the Corporation's service shall be required to be on probation for a period which shall not be less than six months and more than one year as may be fixed at the time of appointment.(2)Employees not included in Sub-Regulation (1) of this Regulation shall, on their first appointment in the Corporation's service, be required to be on probation for one year or for any lesser period as the Board may decide.
