Section 16 in Orissa State Financial Corporation (Staff) Regulations, 1975
16. Managing Director's power to extend probationary period.
- The period of probation of an employee may be extended at the discretion of the Managing Director, if its work is not found satisfactory during the probationary period. In the case of officers the approval of the Board should be taken and in other cases the Managing Director should extend the period on his own authority, but in no case shall the total probationary period exceed two years.Section IIITermination of Service
