Section 17 in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999
17. Probation.
(1)A person appointed to any post in the service by direct recruitment shall be on probation for a period of two years and when appointed by promotion shall be probation for a period of one year from the date of the joining the post:Provided that Chairman may, if they so think shall extend the period of probation in any case or class of cases:Provided further that such period of probation shall not include-(a)extra ordinary leave;(b)period of unauthorised absence; or(c)any other period held to be not being on actual duty.(2)If, during or at the end of the probation period he/she is found unfit to hold the posts as per the objective assessment made from time to time by the appointing authority-(a)his/her services shall be terminated if he/she is a direct recruit; or(b)he/she shall be reverted to his/her former post, if he/she is a promotee.
