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State of Odisha - Section

Section 22 in Orissa State Financial Corporation (Staff) Regulations, 1975

22. Reversion.

- An employee who has been appointed to officiate or promoted on probation to higher post shall be liable to be reverted without notice at any time within two years of such appointment of promotion provided that he/she is found unfit to hold the post.Chapter-IV Conduct, discipline and appealsSection IConduct and Discipline