Section 13 in Orissa Secretariat Private Secretaries Service Rules, 1997
13. Probation.
(1)Every person appointed, to a post in the service shall be on probation for a period of one year from the date of his appointment. If during or at the end of the said period he is found unfit to continue further, he shall be reverted to his former post :Provided that Government may in appropriate case extended the period of probation not exceeding one year from the date of expiry of normal period of probation :Provided further that the probation period shall not include the following namely -(a)extra ordinary leave :(b)period of unauthorised absence; and(c)any other period held to be not being on actual duty.(2)The date of completion of probation in each case shall be verified by an office order and shall be recorded in the Service Book.
