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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in The Orissa Subordinate Fisheries Service Rules, 1994

(4)The Director may terminate the service of an officer appointed on probation or revert him to his substantive appointment if during or at the end of his probation the officer has failed to give satisfactory result or it found to be otherwise unfit for permanent appointment to the service.