Section 15 in Orissa State Financial Corporation (Staff) Regulations, 1975
15. Discharge during probation.
- During the first month of his/her probationary period an employee may be discharged from his/her service by the Managing Director after seven day's notice in that behalf or by payment of seven day's probationary pay in lieu thereof and during the rest of his/her probationary period he/she may be discharged after 15 day's notice in that behalf or by payment of probationary pay for 15 days in lieu thereof, provided that in case of officers no such notice of discharge shall be issued by the Managing Director without the prior approval of the Board.
