Section 11 in The Orissa Khadi and Village Industries Board Regulations, 1960
11. Termination of probation.
- The appointing authority may before the expiry of the period of probation or trial, for reasons to be, recorded in writing, terminate the probation of any person and revert him to his permanent post under the Board or discharging him from service of the Board, if he is a direct recruit. In the latter case a notice of one month shall be given before discharge or the employee shall be paid one month's emolument in lieu thereof. If any leave is granted, the period of notice and leave should run concurrently and for this purpose "emoluments" shall include "leave allowances".
