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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Employment Officers' Service Rules, 1970

(2)The period of probation in each case shall count from the date of joining :Provided that the whole or any part of the period during which a person has held continuous officiating or temporary appointment in a post included in the cadre or service may be allowed by Government to count towards the period of probation prescribed by this rule.