Section 12 in The Orissa Subordinate Transport Engineering Service Rules, 1996
12. Probation.
(1)A person appointed to the service shall be on probation for a period of 2 years in case of direct recruitment and one year in case of selection :Provided that such period of probation may also be extended further by the appointing authority for a maximum period of one year, not exceeding 6 months at a time.(2)Probation period shall not include the following :-(a)Extraordinary leave;(b)Period of unauthorised absence;(c)Any other period held to be not being actual duty.(3)The appointing authority may terminate the services of a person appointed on probation in case of direct recruitment and may, in case of a person appointed by way of selection, revert to his/her former post if the work and conduct of such person is found unsatisfactory during the period of his/her probation.(4)The date of completion of probation period in each case shall be notified by an office order and shall be recorded in the Service Book.
