Section 19 in The Orissa Finance Service Rules, 1979
19.
(1)On his appointment against a substantive vacancy an officer shall be placed on probation for a period of two years, if he is a direct recruit, or one year if he is a recruit by promotion or selection :Provided that Government may extend the period of probation or terminate the probation of an officer on grounds of unsatisfactory performance:Provided further that the Government may exempt, relax or reduce the period of probation of an officer, if he has already worked against a vacancy of temporary nature, for a period of two years of more, or a portion thereof, if he is a direct recruit for one year or more or a portion thereof if he is a recruit by promotion or selection, by the time a substantive vacancy occurs (or his absorption.(2)On successful completion of the probationary period and on passing the prescribed departmental examination an officer shall be confirmed against a substantive post.
