Section 12 in The Orissa Secretariat Service (Junior) Rules, 1981
12. Probation.
- Every officer appointed to the service shall be on probation for a period of one year :Provided that period of ad hoc appointment made under Sub-rule (2) [of Rule 11] [Inserted vide Orissa Gazette Part III-A No. 50/13.12.1985.] shall not count towards the period of probation :[Provided further that Government in the Home Department may, for good and sufficient reasons, extend the period of probation of Officer appointed to the service for a further period of one year and where the probationer's performance is found unsatisfactory and if no improvement is noticed during the extended period of probation, the probation may be terminated and the officer shall be reverted to the grade from which he was promoted.] [Substituted vide Orissa Gazette Part-III A-No. 9/2.3.1990.]
