Section 7(5) in The Orissa Fisheries Ministerial Service Rules, 1976
(5)Every upper Division Clerk and Senior Upper Division Clerk shall remain on probation for a period of one year from the date of appointment to the post :Provided that if during the period of probation the incumbent's work or conduct is found unsatisfactory or his work shows that he is unlikely to be efficient the appointing authority may either extend his period of probation for such period as he thinks fit not exceeding one year, or revert him to the post from which he has been promoted. No one shall be confirmed in the post unless he has satisfactorily completed the period of probation.
