Section 19(4) in The Orissa Statistics and Economics Service Rules, 1979
(4)If the Government are satisfied during the period of probation of an officer that his continuance in the service would not be in public interest they may order the termination of the probation whereupon the period concerned shall, if recruited through a competitive examination be deemed to have been reverted to the post from which he was promoted.Explanation I. - The Government shall be the sole Judge of probationer's performance and its consistency with public interest.Explanation II. - In the absence of an order declaring the probation to have been satisfactorily completed, the probation shall he deemed to have been extended till the date of the order or the date specified in the said order, as the case may be.
