Section 13(h) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(h)Termination of the services-(i)of a Government servant appointed on probation during or at the end of the period of probation in accordance with the terms of his appointment or the rules and orders governing probation; or(ii)of a temporary Government servant in accordance with the terms of his appointment; or(iii)of a Government servant employed under an agreement in accordance with the terms of such agreement.
