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

State of Odisha - Subsection

Section 12(2) in The Orissa Subordinate Statistics and Economics Service Rules, 1994

(2)The appointing authority may terminate the services of a person appointed on probation in case of a direct recruit or revert him to his previous post in the case of a person appointed by promotion if during or at the end of the period of his probation, such person fails to work satisfactorily or is found to be otherwise unfit to hold the post.