Section 10 in Orissa (Subordinate) Finance Service (Treasury Branch) Rules, 2001
10. Probation.
(1)Every person, on his appointment to the service shall be on probation for a period of one year.(2)If performance, during probation is unsatisfactory, he/she may be reverted to the immediate lower grade.(3)The Probation Period shall not include the following :(a)extraordinary leave;(b)period of unauthorised absence; and(c)any other period for which the person concerned is held not be on actual duty.
